R SREE JAYALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN this writ petition the petitioner has sought fora writ of declaration that admission to them. B. B. S. and B. D. S. course for the academic year 1994-95 made under paragraph 3. 5 (iii) (ii) of the Prospectus i. e. , in the seats reserved for children of Ex-servicemen published on 24. 10. 1994 as arbitrary, illegal and violative of Art. 14 of the Constitution of INdia, and consequently to admit the petitioner in accordance with her merit in the vacant seats to be caused by such declaration.

(2.) ORIGINALLY there were only two respondents in the writ petition. Subsequently W. M. P. No. 2649 of 1995 was filed to implead the candidates selected in the category who were likely to be affected in the event of the writ petition being allowed, and as such respondents 3 to 7 were added.

(3.) RESPONDENT No. 6 has filed a counter affidavit opposing the writ petition and justifying the selection. It is stated that no specific relief is asked against her, and that the writ petition may be dismissed. She has also stated that the fight is between the petitioner and the third respondent in the open competition, but she was selected in the S. C. category on the basis of communal reservation.