G VEERAN Vs. REGISTRAR UNIVERSITY OF MADRAS

JUDGEMENT

(1.) THE petitioners have filed the present writ petition seeking for a declaration declaring that the revised regulations in respect of admission to Ph.D programme in terms of Appendix H Clause 1 as null and void and ultravires to the University Grants Commisison regulations for full implementation of the reservation in admisison for SC and ST students. This revised prayer was made in M.P.No.1 of 2011 and that the same was ordered on 6.4.2011.

(2.) BY the impugned regulations, which was effective from July, 2004, the University had issued admisison procedure in Appendix H. In the detailed instructions with reference to admission, it was stated as follows:

(3.) IN this context, it is necessary to refer to the counter affidavit filed by the first respondent University. IN the counter affidavit, it was stated that the guidelines relied on by the petitioners, dated 27.6.2005 issued by the University will apply to only the UG and PG Programmes and not to the University admission to Ph.D Programme. It was also stated that in admitting the students for Ph.D. Programme, the communal roster is not being followed. IN paragraphs 6,7,8 and 10, it was averred as follows: