STATE OF MADRAS Vs. CHAMPAKAM DORAIRAJAN

JUDGEMENT

(1.) This judgment covers both case No. 270 of 1951 (State of Madras v. Srimathi Champakam Dorairajan) and case No. 271 of 1951 (State of Madras v. C. R. Srinivasan) which are appeals from the judgment passed by the H. C. of Judicature at Madras on 27-7-1950, on two separate applns. under Art. 226 of the Constitution complaining of breach of the petnrs.' fundamental right to get admission into educational institutions maintained by the State.

(2.) The State of Madras maintains four Medical Colleges and only 330 seats are available for students in those four Colleges. Out of these 330 seats, 17 seats are reserved for students coming from outside the State and 12 seats are reserved for discretionary allotment by the State and the balance of the seats available are apportioned between four distinct groups of districts in the State.

(3.) Likewise, the State of Madras maintains four Engineering Colleges and the total number of seats available for students in those Colleges are only 395. Out of these, 21 seats are reserved for students coming from outside the State, 12 seats are reserved for discretionary allotment by the State and the balance of the seats available are apportioned between the same four distinct groups of districts.