DR. N. KARTHIKEYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted in all the Special Leave Petitions.

(2.) Rule granted in the Writ Petitions.

(3.) Writ Petition (Civil) No.53 of 2022 challenges the validity of G.O. (Ms.) No. 462 dtd. 7/11/2020, issued by the Health and Family Welfare (MCA­1) Department of the Government of Tamil Nadu (hereinafter referred to as "the said G.O."). The basic contention of the writ petitioners is that the reservation of 50% Super Specialty seats (DM/M.Ch.) for inservice candidates in Government Medical Colleges in the State of Tamil Nadu is not permissible in law.