S.MUNUSAMY Vs. SECRETARY

JUDGEMENT

(1.) Mr.D.Ravichander, learned Special Government Pleader accepts notice for respondents and seeks some time to obtain instructions and file counter.

(2.) A unique arises in this matter. The petitioner is aged 63 years and is an aspirant for a seat in the Medical College. He has performed well in the NEET, securing 348 marks. He seeks the benefit of the 7.5% Government quota in terms of Act 34 of 2020.

(3.) The definition of a student who has studied in a Government School is as per Sec. 2(d), that states as follows:-