S SATHYAPRIYA OTHERS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In continuation of the orders dated 1/8/1994 and 9/8/1994, the following further orders are made.

(2.) According to the statement filed by the learned Advocate General, appearing for the State of Tamil Nadu - which is made a part of this order, marked as Appendix A - the position is the following: The total number of seats in government medical colleges is 870. Free seats in two private medical colleges together are 100 making a total of 970. In addition to the above, 161 seats are allocated to be filled up on the basis of all-India merit. Another 54 seats are earmarked to be filled up from among the members of the special categories on the basis of merit in the respective categories. In short, the total number of seats comes to 1185.

(3.) Out of 970 seats, only 800 seats representing 81% were filled up on merit basis as against the open competition quota. Against the 30% reservation for Backward Classes, 291 students were admitted. Similarly, against the 20% quota of Most Backward Classes, 194 were admitted, against the 18% quota of Scheduled Castes 175 were admitted and against 1% of Scheduled Tribes' quota seven candidates were admitted as against the 10 seats reserved for them.