KALA Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) TAKING note of the directions issued by the Hon'ble Division Bench in W.P.(MD)Nos. 1335 of 2015, dated 03.02.2015, this Court on 15.06.2015 in W.P.(MD)Nos. 6340 and 6341 of 2015, has passed the following orders: -

(2.) WHEN rejection of a request for issuance of community certificate to the present writ petitioners were assailed in W.P.(MD).Nos. 6340 and 6341 of 2015, following the directions issued in W.P.(MD).No. 1335/2015, dated 05.02.2015, we disposed of the W.P.(MD).Nos. 6340 and 6341/2015, on the same terms. Further, we directed the Registry to post the matter for compliance on 08.06.2015. Similar writ petitions challenging the order refusing to grant community certificates are also being filed.

(3.) NEEDLESS to state that admission in professional, arts and science colleges are made on the basis of merit and rule of reservation. Unless and until, the students belonging to SC/ST/BC/MBC and denotified Communities are issued with community certificates, well in advance or the rejection is tested by an appellate authority, directed to be provided by the Hon'ble First Bench, they would find it difficult to get admission, if they are otherwise qualified. From 05.02.2015, the matter is yet to be decided by the Secretary to the Government, Adi Dravidar and Tribal Welfare Department, State of Tamil Nadu.