J VINOTH RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W. A. No. 1480 of 2005 has been filed by the petitioner in w. P. No. 21956 of 2005 against the common judgment dated 22. 7. 2005, dismissing the writ petition. W. A. No. 1541 of 2005 has been filed by the writ petitioner against the order dated 27. 7. 2005 in W. P. No. 24047 of 2005, which has been dismissed by following the decision in W. P. Nos. 21956, 22040 of 2005 etc. dated 22. 7. 2005. W. P. No. 25074 of 2005, which is being taken up along with these writ appeals, has been filed by another student. The common prayer in all such writ petitions are for declaration that para 6 (ii) of the Prospectus issued by the Government of Tamil Nadu for the admission to Medical/dental Courses of the Academic year 2005-2006 is illegal.

(2.) HEARD the learned counsel appearing for the parties.

(3.) LEARNED Additional Advocate General appearing for the state has submitted that the policy has been changed keeping in view the observations made by the Supreme Court in MRIDUL DHAR v. UNION OF INDIA & OTHERS { (2005) 2 SCC 65} laying down a timeframe for admission to MBBS Courses. Since as per the decision of the aforesaid supreme Court, no admission can take place to MBBS/bds Course after the month of September, the Government took a decision not to allow any student, who had discontinued the studies in the previous year, as it was not possible to make any admission against such vacant seat vacated by any student. Therefore, the policy decision of the Government cannot be characterized as arbitrary.