MINOR KABHILAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner in W.P. No.11707 of 2015, challenging the interim order passed by the learned Single Judge on 12.06.2015, came up with the instant appeal being W.A. No.842 of 2015. In the course of arguments, the learned counsel for the petitioners in the other writ petitions pending before the learned Writ Court also appeared along with the learned Advocate General for the State. On the joint request made by all the parties, all the writ petitions are listed before this Division Bench for hearing along with the writ appeal, by order of the Chief Justice. All these cases involve a common question of law and facts. Thus, this writ appeal and all the writ petitions, as aforestated, are being taken up together for consideration and disposal.

(2.) The common question of law involved herein is as to whether the candidates obtaining qualifying examination certificate in the previous years conducted by the Tamil Nadu State Board of Secondary Education (for short "the State Board") are eligible to participate in counselling, along with fresh candidates who have obtained qualifying examination certificate in the current year, i.e., 2014-2015, for admission to M.B.B.S. / B.D.S. courses.

(3.) The writ petitioners, having obtained 10 + 2 Higher Secondary examination certificate in the year 2014-2015, have come up with the instant writ petitions and appeal, seeking a direction to restrain the authorities from considering and admitting those students, who have completed their Higher Secondary examinations in the academic years 2012-2013 and 2013-2014, along with the petitioners, who have completed Higher Secondary examination in the current academic year 2014-2015 for admission to M.B.B.S. / B.D.S. Courses in 2015-2016 session.