A BALASUBRAMANIAM Vs. SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT

JUDGEMENT

(1.) The Writ appeals arise out of orders refusing to pass interim orders in Writ Petitions 12487 and 12731 of 1994. When the writ appeals came up for consideration, we thought it necessary to hear the writ petitions themselves. We accordingly, directed both writ petitions to be posted along with the writ appeals. Accordingly, they are posted. We have heard both sides in all these four matters.

(2.) In the writ petitions, the petitioners sought for quashing clause 2.6 of the "information and instruction to candidates for second year B.E. Decree Course Admission, 1994, issued by the Department of Technical Education, Tamil Nadu, on the ground that the upper age limit prescribed under cause 2.6 of the aforesaid information and instruction to the candidates is violative of Art.14 of the Constitution and also affects Art.21 of the Constitution.

(3.) Having regard to the contentions raised on both sides, the following point arises for consideration :- Whether clause 2.6 of the Information and Instructions to Candidates for Second Year B.E. Decree Course, 1994 fixing the upper age limit of 21 years for all other candidates other than Scheduled Castes and Scheduled Tribes and Tamilian repatriates from Burma and Shrilanka is violative of Arts.14 and 21 of the Constitution?