MINOR SOUNDARYA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This appeal is preferred by the appellant, a Student, who would otherwise be entitled for a seat in professional colleges, under the Tamil Nadu Admission to Undergraduate Courses in Medicine, Dentistry, Indian Medicine and Homeopathy on Preferential basis of Students of Government Schools Act, 2020 [Act 34 of 2020], which provides for 7.5% reservation on preferential basis to students who studied in State Government schools and have qualified in NEET examination.

(2.) The appellant belong to Scheduled Caste community. A scheme was introduced by the District Collector, Karur, dated 30.07.2018, facilitating the Students who performed well in the tenth standard to study the higher secondary education (11th & 12th standards) in a private school. The said proceedings dated 30.07.2018 further facilitates the payment of entire expenses for the aforesaid Students, by the Government itself. The aforesaid decision was made in pursuant to the policy decision made by the Adi Dravidar and Welfare Department, dated 07.05.2018.

(3.) The appellant, having performed well in the tenth standard examination, got admission in a private school under the aforesaid scheme.