M SAMPATH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) ON consent, this writ petition is taken up for final hearing.

(2.) THE writ petition is filed for issuing appropriate direction to the fourth respondent / college authority to include the petitioner as one of the members in the selection committee for admissions of students for UG and PG courses from the academic year 2010-2011.

(3.) THOUGH the petitioner has claimed larger relief in this writ petition, this Court is of the considered view that it would be appropriate at this stage to restrict the relief by directing the fourth respondent college authority to consider the latest representation made by the petitioner in this regard to the fourth respondent in the light of the guidelines issued by the Government in G.O.ID.No.88 dated 13.05.2010.