RAMPRASANTH N Vs. SECRETARY TAMIL NADU ENGINEERING ADMISSIONS

JUDGEMENT

(1.) The prayer in the writ petition is for the issuance of a writ of mandamus directing the first respondent to issue rankings based on academic performance of the Colleges falling within its purview and regulated by the respondents 2 to 6 and whose seats are offered in the Tamil Nadu Engineering Admissions System, both in a centralised and zonal manner.

(2.) The case of the petitioner is that, he is a student and has completed his Higher Secondary Education in May 2011 and he is aspiring to join in the Engineering Course. The petitioner belongs to backward class community and no graduate is available in his family. The petitioner secured 184 marks out of 200 marks in his core subjects, namely, Physics, Chemistry, Mathematics and Biology, and he comes within the backward class quota. He applied under the 'Single Window' system of counselling known as the Tamil Nadu Engineering Admissions'. The petitioner was already called for counselling on 17.7.2011 and the counselling date is postponed.

(3.) The grievance of the petitioner is that before commencement of the counselling for B.E. degree courses or till date, the rankings of the Self Financing Colleges, particularly, academic performance, has not been disclosed and therefore, the petitioner and other students are unable to find out, which college is academically good so that they could join in a College of their choice, according to their ranking and availability of seats.