S MEENU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PREAMBLE :

(2.) IN the case referred to above, Justice V.R.Krishna Iyer on finding the workmen were set up by the mine owners to challenge the beneficial piece of a nationalized legislation, expressed an hunch and about the motive left the matter at that.

(3.) FOLLOWED by the regulation, a circular, dated 3.10.2001 was also issued by the AICTE after consulting the Government of India, Ministry of Human Resources Department. The fees to be charged by these institutions under the NRI quota was to be decided by the State Level oversight committee or by the AICTE. The first respondent State of Tamil Nadu utilizing the circular referred to above issued G.O.Ms.No.109, Higher Education Department, dated 10.4.2002 after consulting the Director of Technical Education and laid down procedures for admission for the year 2002-2003. It was indicated that the NRI quota should not exceed 10%.