MINOR S V BRATHEEP Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) COMMON JUDGMENT V.S. SIRPURKAR, J. The writ appeals mentioned above will be disposed of by this common order since the subject was common. Few writ petitions also came to be filed by various Engineering Colleges in the State regarding the subject and they came to be tagged to the present writ appeals.

(2.) THE common subject involved is the validity of Government Order, G.O. Ms. No.25, dated 13-2-2003, which emanates from G.O. Ms. No.222 Higher Education (J1) Department, dated 29-6-2000. THEse two Government Orders, issued by the Government of Tamil Nadu, pertained to the minimum qualifying marks required by the students of the Open Category (OCs), Backward Communities (BC), Most Backward Communities (MBCs) and De-notified Communities (DNCs).

(3.) IT must be noted before we proceed with the matters for further considerations that a number of writ petitions have been filed, either by the Managements of the Engineering colleges or by the students, reiterating that the norms adopted by the State Government could not be contradictory to and different from the norms fixed by the AICTE. A relief, therefore, was sought from this Court for a declaration that the norms insisted upon by the State Government were invalid more particularly in view of the fact that there were a large number of lapsed seats even under the Single Window System (SWS) by which the Government seats were filled in. IT will be, therefore, proper to see the prevalent system of admissions to the professional courses more particularly Engineering stream in the State of Tamil Nadu for the year 2003.