V SHEEMATHANGAM MINOR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned senior counsel for the petitioner and the learned Special Government Pleader for respondents 1 to 3.

(2.) THE petitioner in this writ petition has sought for a writ of mandamus directing the respondents 1 to 3 to select and admit the petitioner for the first year M.B.B.S. course for the academic year 1995-96.

(3.) MR.A.L.Somayaji, the learned senior counsel for the petitioner contended that having regard to the prospectus, all that was required by the petitioner to do was to produce a certificate issued by the persons mentioned therein to show that her parents have contributed for the development of Tamil Language as per clause 3. 5 (ii) of the Prospectus for the year 1995-96, and a Committee of Tamil Scholars constituted by the Government would examine the claims of the parents whose children apply under this category. The petitioner was not called for to produce any material for the purpose of consideration of the Committee so constituted nor the Committee sought for any further particulars or information relating to the contribution of the parents of the petitioner for Tamil Development. Under the circumstances there was no justification whatsoever to the respondents not to consider the claim of the petitioner under the special category. He pointed out to paragraph 9 of the counter affidavit, to show that the case of the petitioner was not considered under this category. He also submitted that the non- selection of the petitioner under the special category meant for children and grand-children of freedom fighters is also not correct.