C APARNA MINOR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, Minor C.Aparna, has prayed for a declaration declaring that in the absence of specific provisions to conduct separate special counselling for candidates appeared in the instant/supplementary examination, that special counselling is arbitrary, illegal and unconstitutional and the same is declared to be ab initio void for the engineering admission 2002 and that the special counselling should be conducted including the petitioner and allow her to opt for the course and colleges as per rank and turn and render justice.

(2.) The minor's father and natural guardian, Mr.C.S.Chandarasekaran appearing in person made his submissions.

(3.) According to the petitioner, the petitioner has passed +2 examination in March 2002 with computer science as major and she has scored 51% in aggregate in the primary subjects such as Maths, Physics and Chemistry. The petitioner has also appeared in Tamil Nadu Professional Courses Entrance examination conducted by Anna University in April 2002. The petitioner scored 61.96% aggregate in Maths and Physical Sciences of the said examination. The petitioner claims that she belong to backward community.