MOHAMMED NAWAZ G Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) WHETHER a student who got selected to a professional course under Government quota and later discontinued rendering the seat a waste is eligible to apply again for Medical and Dental Courses for the year 2005-2006.

(2.) THE Writ Petition, W. P. NO:21955 OF 2005 is filed for issuance of Writ of Declaration, declaring para 6 (ii) of the Prospectus issued by the Government of Tamilnadu for the admission to Medical/dental Courses for the academic year 2005-2006 Session as illegal and ultra vires to Section 8 (d) of the Tamilnadu General Clauses Act and cannot take away the accrued rights of the petitioner retrospectively and consequently admit the petitioner for the MBBS Degree Course in accordance with merit of the seniority list for the academic year 2005-2006 session.

(3.) WHILE admitting these writ petitions on 19. 07. 2005, this Court passed the following interim order: