Jayadharani C vs THE UNION OF INDIA

WP.No.44186 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04-11-2026
CORAM
THE HON'BLE MR.JUSTICE K.SURENDER
WP.No.44186 of 2026
CNR:{HCMA012538262026}
Jayadharani.C,
D/o.Chandran.M,
Reg. No. 151901064, BDS Student (2019 admission),
Saveetha Dental College and Hospitals,
R/o.No.59A, Madhavaram High Road, North Sembium,
Perambur, Chennai – 11.
..Petitioner(s)
Vs
1. The Union Of India,
Rep. by its Secretary,
Ministry of Health and Family Welfare
(Department of Health- DE Section),
Kartavya Bhawan 1, New Delhi - 110 001.
2. The Secretary,
National Dental Commission,
Ministry of Health and Family Welfare ,
Government of India,
Plot No.14, Sector 9, Rama Krishna Puram,
New Delhi 110 022
3. The Chancellor
Saveetha Institute of medical and Technical
Sciences (SIMATS),
Saveetha Dental College and Hospitals,
Chennai – 77.
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WP.No.44186 of 2026
4. The Registrar,
Saveetha Institute of Medical and Technical
Sciences (SIMATS),
Saveetha Dental College and Hospitals,
Chennai – 77.
5. The Dean,
Saveetha Dental College and Hospitals,
SIMATS,
Chennai – 77.
6. The Controller of Examinations
Saveetha Institute of Medical and Technical
Sciences (SIMATS),
Saveetha Dental College and Hospitals,
Chennai – 77.
..Respondent(s)
PRAYER: Writ Petition is filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, directing the respondents 1 and 2 to consider the
petitioner’s request dated 23.06.2026 for granting an extension of one year for
the compulsory rotatory internship beyond the nine year period and directing the
respondents 3 to 6 to consider the petitioner’s representation dated 12.10.2026
to permit her to rejoin and complete BDS course.
For Petitioner(s): Ms.T.Hemalatha
For Respondent(s): Mr.K.Thirukumaran
CGC For R1 and R2
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WP.No.44186 of 2026
ORDER
This Writ Petition has been filed to direct the respondents 1 and 2 to
consider the petitioner’s request dated 23.06.2026 for granting an extension of
one year for the compulsory rotatory internship beyond the nine year period and
directing the respondents 3 to 6 to consider the petitioner’s representation dated
12.10.2026 to permit her to rejoin and complete BDS course.
2.The case of the petitioner is that she was admitted to the Bachelor of
Dental Surgery (BDS) course at Saveetha Dental College, Chennai, in the year
2019, bearing Register No.151901064. She successfully completed the first and
second years of the course without any arrears and has also authored ten
research papers published in peer-reviewed journals. However, due to her
mother's serious illness, namely Stage IIIA Carcinoma Endometrium, and the
necessity to personally attend to her treatment and recovery, the petitioner was
compelled to discontinue her studies. In June 2026, when she approached the
3rd respondent institution seeking permission to resume her studies, her request
was rejected orally on the ground of the maximum permissible period for
completion of the course. Thereafter, she submitted a detailed representation
dated 12.10.2026 to the respondents, enclosing the relevant medical and
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WP.No.44186 of 2026
academic records, seeking permission to rejoin and complete the BDS course
along with a one-time extension of one year to complete the compulsory
rotatory internship. Since no orders have been passed on the said representation,
the petitioner has filed the present Writ Petition.
3.The learned counsel for the petitioner submits that the petitioner had
successfully completed the first and second years of the BDS course in her first
attempt without any arrears and had also demonstrated her academic aptitude by
authoring ten research papers published in peer-reviewed journals. However,
due to her mother's serious and recurring illness, the petitioner, being the only
child, was compelled to discontinue her studies and attend to her mother's
medical treatment and recovery. The learned counsel further submits that the
petitioner is still within the prescribed maximum period of nine years for
completion of the BDS course, which expires only in 2028. The petitioner is not
seeking any exemption from the prescribed academic, clinical, attendance,
examination or internship requirements and is willing to fulfil all such
requirements in accordance with the applicable regulations. It is further
submitted that the petitioner's representation dated 12.10.2026, seeking
permission to resume and complete the BDS course along with a one-time
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WP.No.44186 of 2026
extension of one year for completion of the compulsory rotatory internship, has
not been considered by the respondents. Hence, the petitioner seeks a direction
to the respondents to consider her representation on merits and permit her to
resume and complete the course.
4.Heard Ms.T.Hemalatha, learned counsel for the petitioner and
Mr.K.Thirukkumaran, CGC appearing for the respondents 1 and 2.
5.Without going into the merits of the claims made by the petitioner, this
Court directs respondents 1 and 2 to consider the petitioner's representation
dated 23.06.2026 and respondents 3 to 6 to consider the petitioner's
representation dated 12.10.2026, and pass appropriate orders on merits and in
accordance with the rules and regulations in force as on date, within a period of
six weeks from the date of receipt of a copy of this order. It is made clear that
the petitioner shall not be entitled to claim any special privilege or exemption
from the applicable rules and regulations, and her request shall be considered
strictly in accordance with the governing norms. This Court has not expressed
any opinion on the merits of the petitioner's claim.
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WP.No.44186 of 2026
6.With the above directions, this Writ Petition is disposed of. No costs.
04-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
vv2
To
1. The Secretary,
The Union Of India,
Ministry of Health and Family Welfare
(Department of Health- DE Section),
Kartavya Bhawan 1, New Delhi - 110 001.
2. The Secretary,
National Dental Commission,
Ministry of Health and Family Welfare ,
Government of India,
Plot No.14, Sector 9, Rama Krishna Puram,
New Delhi 110 022.
3. The Chancellor
Saveetha Institute of medical and Technical
Sciences (SIMATS),
Saveetha Dental College and Hospitals,
Chennai – 77.
4. The Registrar,
Saveetha Institute of Medical and Technical
Sciences (SIMATS), Saveetha Dental College
and Hospitals, Chennai – 77.
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WP.No.44186 of 2026
5. The Dean,
Saveetha Dental College and Hospitals,
SIMATS,
Chennai – 77.
6. The Controller of Examinations
Saveetha Institute of Medical and Technical
Sciences (SIMATS),
Saveetha Dental College and Hospitals,
Chennai – 77.
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WP.No.44186 of 2026
K.SURENDER, J.
vv2
WP.No.44186 of 2026
04-11-2026
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