Janakipriya A vs National Commission for Homeopathy

WP(MD) No. 32483 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13-11-2026
CORAM
THE HON'BLE MRS. JUSTICE L.VICTORIA GOWRI
WP(MD) No. 32483 of 2026
CNR:{HCMD011639252026}
AND
WMP(MD) No. 24932 of 2026
Janakipriya A
No.2/699-1B,
VOC Nagar,
Soolakkarai Medu,
Kooraikundu,
Virudhunagar Industrial Estate,
Virudhunagar - 626 003
..Petitioner(s)
Vs
1. National Commission for Homeopathy
Represented By Its Secretary,
Ministry Of Ayush,
Government Of India,
Jawaharlal Nehru Bharathiya Chikitsa Avum
Homeopathy, Anusandhar Bhawan,
No.61-65, 5th And 6th Floor,
Institutional Area, Opposite To D - Block,
Janakpuri, New Delhi - 110 026
2. The Ayush Admission Central Counselling
Committee (AACCC)
National Commission For Indian System Of
Medicine,
Represented By Its Director,
Dhanwantri Bhawan,
Punjabi Bagh (west),
New Delhi- 11026.
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WP(MD) No. 32483 of 2026
3. The Secretary
Selection Committee,
Directorate Of Indian Medicine And
Homeopathy,
Arignar Anna Government Hospital Of Indian
Medicine,
Campus, Arumbakkam,
Chennai - 500106
4. The Principal
Government Siddha Medical College,
Chennai-106
..Respondent(s)
PRAYER: Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Declaration, to declare the
inclusion of the Petitioners name in the ineligible candidates list for
participating in the Central/State/UT/Central Pool Quota of Ayush
Counselling for admission to ASU and H UG Courses for the AY 2026-
27 by the 2nd Respondent and the subsequent cancellation of the
provisional allotment of the Petitioner for admission to the BSMS Course
at 4th Respondent College vide Notification No. 16/Sel.Comm/2026
issued by Respondent No.3 as illegal and consequently for a direction,
directing the Respondents to permit the Petitioner to join the BSMS
Course at 4th Respondent College in pursuance to the Provisional
Allotment Order dated 13.10.2026 within the time period stipulated by
this Court.
For Petitioner(s) :M/s T.Aswin Raja Simman
For Respondent(s) :M/s. P. Paulpandi - For R1
(Senior Panel Counsel)
Mr.C.Deepak, - for R3 and R4
Additional Government Pleader
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WP(MD) No. 32483 of 2026
ORDER
This Writ Petition is filed seeking to issue a Writ of Declaration, to
declare the inclusion of the petitioner’s name in the ineligible candidates
list for participating in the Central/State/UT/Central Pool Quota of Ayush
Counselling for admission to ASU and HUG Courses for the AY 2026-27
by the 2nd Respondent and the subsequent cancellation of the provisional
allotment of the Petitioner for admission to the BSMS Course at 4th
respondent College vide Notification No. 16/Sel.Comm/2026 issued by
respondent No.3 as illegal and consequently for a direction, directing the
respondents to permit the petitioner to join the BSMS Course at 4th
respondent College in pursuance to the Provisional Allotment Order
dated 13.10.2026 within the time period stipulated by this Court.
2. The learned counsel for the petitioner submitted that the
petitioner cleared her NEET examination for the academic year 2026-
2027 and had applied for admission in UG-AYUSH (BSMS Course).
During the second round of counselling, the petitioner opted for BSMS
Course at the fourth respondent College and was provisionally allotted
the same on 13.10.2026 by the third respondent Committee under the
State Government Quota. Pursuant to which the petitioner paid the
necessary fee and deposited all her original certificates in the fourth
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WP(MD) No. 32483 of 2026
respondent College. During the third round of counselling, the petitioner
participated and opted for National Institute of Siddha, Tambaram, which
is a Central Government Institution under the All India Quota. The result
of the third round counselling was published on 22.10.2026 and on the
same day, the third round counselling for the State Government Quota
has also begun. Hence, the petitioner was not in a position to resign the
admission granted at 4th respondent College and was able to join the All
India Quota seat allotment at National Institute of Siddha, Tambaram. In
the interregnum, the third respondent with a notification dated
10.11.2026, had indicated the petitioner that the provisional allotment
with the 4th respondent college has already been cancelled and directed
the petitioner to receive her certificates.
3. The learned counsel pointed out that that the petitioner is now
put to stake, where her professional allotment with the 4th respondent
college has been cancelled and is also not able to join in the National
Institute of Siddha, Tambaram, since the certificates were not yet
returned to the petitioner for not being able to pay an amount of
Rs.1,00,000/- to the 4th respondent College as directed by them and
sought the indulgence of this Court seeking to set aside the cancellation
of the provisional allotment order.
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WP(MD) No. 32483 of 2026
4. The learned counsel appearing for the respondents 3 and 4
submitted that once the petitioner had voluntarily participated in the third
round of counselling and had opted for a seat in the National Institute of
Siddha, Tambaram, the cancellation of the provisional allotment order
with the 4th respondent college is automatic and the said seat would be
available for the next round of counselling for the students who are
waiting in the list. The said exercise cannot be redone by restoring the
allotment order to the petitioner. He further submitted that prospectus
clearly says that the applicant will not be eligible, once he/she has opted
for a seat in another college under the All India Quota.
5. In view of rival submissions, considering the fact that the matter
involves the future of a student who aspires to become a Doctor, this
Court hereby directs the second and third respondents to restore the
provisional allotment order issued to the petitioner. It is made clear that
the seat earlier allotted to the petitioner in the second round of
counselling with the 4th respondent College, shall not be shown as vacant
seat in the upcoming stray round of counselling, which is scheduled to be
held shortly. It is also made clear that this will be a one-time order and
this will not set a precedent for other candidates to approach this Court.
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WP(MD) No. 32483 of 2026
6. With the above direction, this Writ Petition is allowed. No costs.
Consequently, connected miscellaneous petition stands closed.
13-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
Note : Issue order copy on 13.11.2026
pnn
To
1. National Commission for Homeopathy
Represented By Its Secretary,
Ministry Of Ayush, Government Of India,
Jawaharlal Nehru Bharathiya Chikitsa Avum Homeopathy
Anusandhar Bhawan, No.61-65, 5th And 6th Floor
Institutional Area, Opposite To D - Block
Janakpuri, New Delhi - 110 026.
2. The Ayush Admission Central Counselling Committee (AACCC)
National Commission For Indian System Of Medicine
Represented By Its Director,
Dhanwantri Bhawan, Punjabi Bagh (west), New Delhi- 11026
3. The Secretary, Selection Committee,
Directorate Of Indian Medicine And Homeopathy
Arignar Anna Government Hospital Of Indian Medicine
Campus, Arumbakkam, Chennai - 500106
4. The Principal, Government Siddha Medical College
Chennai-106
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WP(MD) No. 32483 of 2026
L.VICTORIA GOWRI, J.
pnn
WP(MD) No. 32483 of 2026
AND
WMP(MD) No. 24932 of 2026
13-11-2026
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