LAWS(MAD)-2002-12-117

JANANI S KARAYALAR R Vs. CHAIRMAN SELECTION COMMITTEE

Decided On December 26, 2002
S.KARAYALAR Appellant
V/S
CHAIRMAN, SELECTION COMMITTEE Respondents

JUDGEMENT

(1.) The petitioner prays for the issue of a Writ of Mandamus to direct the respondents to allot one seat from the Freedom Fighters Category to the petitioner in the first year MBBS Course for the academic year 2002-2003.

(2.) The case of the petitioner stated in brief is as follows:- She applied for the MBBS Course as against Freedom Fighters Quota. The quota consists of three vacancies. The said three vacancies have to be filled up in accordance with the order of seniority which is specifically prepared for the special category of Freedom Fighters. Out of 25 names which were enlisted in the list of children of Freedom Fighters, the names of the first eight individuals are given below:- Sl.No. Name Community Mark Hemavathy R. BC 295.53 2. Suvarna S. OC 295.30 3. Poorna J. Visa BC 294.73 4. Sulthana Dhilras J. BC 294.54 5. Janani S. BC 294.18 6. Aravindh P. BC 292.76 7. Rekha C. BC 292.59 8. Janani S. Karayalar P. BC 292.44 The name of the petitioner is shown as Serial No.8.

(3.) Petitioner further states that the cut off marks for admission in the open category for the OC was 295.20 and for BC 293.80. Therefore, according to the petitioner, among the names of eight candidates shown above, upto Serial No.5, are entitled to be selected under the general category and therefore the three vacancies out of the Freedom Fighters Quota must have been allotted to Serial Nos.6,7 and 8. However, though candidates bearing Serial Nos.6 and 7 were called for counselling course and given admission, the petitioner herein who is the eighth candidate, has not been selected as against the Freedom Fighters Quota. Hence the above writ petition.