STATE OF TAMIL NADU Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The State of Tamil Nadu has filed the above SLPs being aggrieved by that part of the judgment which denied the implementation of reservation for OBCs in admissions to Government run medical colleges in All India Quota for the current academic year i.e. 2020-2021. At present, we are concerned with the extension of the benefit of reservation to OBC candidates in the All India Quota for admission in Government-run medical colleges in the State of Tamil Nadu for the academic year 2020-2021.

(3.) We have heard Mr. V. Giri, learned Senior Counsel, Mr. Balaji Srinivasan, learned Additional Advocate General along with Mr. M. Yogesh Kanna appearing for the State of Tamil Nadu, Mr. P. Wilson, learned Senior Counsel along with Mr. R. Nedumaran appearing for the intervenor, Mr. Balbir Singh, learned Additional Solicitor General appearing for the Union of India and Mr. Gaurav Sharma appearing for the National Medical Commission (formerly known as Medical Council of India).