SUBRAMANIAN SWAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This is a pro bono publico filed by Dr. Subramanian Swamy, a renowned politician and statesman, seeking an appropriate Writ directing the respondents 1 to 6 to create seats in Arts and Science courses, professional colleges and other institutions such as Polytechnics and Industrial Technical Institutes, over and above the sanctioned strength, to enable the Sri Lankan Tamil refugee students in Tamil Nadu for getting admissions into those institutions for the academic year 2003 - 2004 also as has been done for the past several years i.e. from the year 1984 onwards, without adversely affecting the regular intake of Indian students and also students for whom reservation has been available under Article 15 of Indian Constitution.

(2.) The respondents are all Governmental officers representing various departments of the Government of Tamil Nadu like Law, Higher Education, Health and Family Welfare, Agriculture, Animal Husbandry and Fisheries, Labour and Employment and Public Departments.

(3.) The petitioner, appearing in person, espouses the cause of Sri Lankan Tamils, living here as refugees, in the matter relating to education and for special allocation of seats for the students of the said Sri Lankan refugee community.