A ANITHA DEVI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner A.Anitha Devi has come to this Court by filing the present writ petition seeking Writ of Mandamus to direct the respondents to admit her in the M.L. Degree course for the year 2010-11 under physically challenged category in the 4th respondent College/Tamil Nadu Dr.Ambedkar Law University.

(2.) LEARNED senior counsel appearing for the petitioner submitted that the petitioner belongs to Hindu Adi-Dravida Community, which comes under the category of Schedule Caste. She is the only educated member in her family. After completing her B.L. Degree in the year 2009 with 49.72 marks from Tamil Nadu Dr.Ambedkar Law University, Chennai, she had submitted the application to Tamil Nadu Dr.Ambedkar Law University for admission into M.L. Degree course. She being a physically challenged person, is also entitled to have the benefit of reservation made for physically disabled persons.

(3.) OPPOSING the said prayer, the learned Special Government Pleader appearing for the respondents prayed for dismissing the writ petition based on Regulations 7 and 8 of the Dr.Ambedkar Government Law College Regulations, which are extracted as under: