K ANAMIKA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The appeals arise out of a common order declining to interfere with the selection of respondents 5 to 10 to the First Year M.B.,B.S. Course for the Academic Year 2001-2002 in the seats reserved for children whose parents worked for the enrichment, propagation and development of Tamil language.

(2.) The brief facts of the case are as follows : The Government of Tamil Nadu, while prescribing the eligibility norms and source of admission of candidates to the First Year M.B.,B.S. Course 2001-2002, ear-marked six seats for children whose parents worked for enrichment, propagation and development of Tamil language and have made significant contribution to Tamil Society, Culture and Literature. Clause 3.5(ii) of the Prospectus provided for selection of candidates under this category by a Common Committee at the Anna University, Chennai. A Note to this clause stated that this concession shall be extended to only one child of the family and only once. The candidates/parents were directed to give a declaration to that effect in the prescribed format. Detailed guidelines have been given for selection of the candidates in Annexure-IX of the Prospectus.

(3.) Both the appellants, in their affidavits in the writ petitions, have stated that they had applied under the category 'development of Tamil Language' for any one of six seats earmarked for that category, inter alia contending that the selection of respondents 5 to 10 in the writ petitions is arbitrary and that their parents' contribution were on a higher level, and therefore, they sought for a writ of mandamus to select them and a writ of mandamus to consider the admission of the appellants in the First Year M.B.,B.S. Course 2001-2002 in any one of the Medical Colleges.