V PREMANAND Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This appeal is preferred against the order dated 16-3-1995 passed by the learned single Judge in Writ Petition 19008 of 1994. The petitioner has sought for a direction to the respondents to select and appoint him to the I Year MBBS Course for the Academic Year 1994-95 Session under the special category reserved for children born of inter-caste marriage. Learned single Judge has disposed of the writ petition with a direction that the petitioner should be provided a seat from the academic year 1995-96. Hence, the petitioners has come up in appeal.

(2.) Facts necessary for the purpose of adjudicating as to whether the petitioner is entitled to the relief sought for in the writ petition, are no more in dispute. The petitioner is born of an inter-caste marriage between a scheduled caste/ scheduled tribe and a forward community. The State Government in order to encourage inter-caste marriage and that too between a member of scheduled caste/ scheduled tribe and forward community, has reserved certain seats in educational institutions for the children born of inter-caste marriage. As per clause 3.5(viii) of the prospectus issued by the Directorate of Medical Education, Tamil Nadu, for the professional courses in Tamil Nadu in Medical and Pharmaceutical for the academic year 1994-95, 12 seats are reserved for children born of inter-caste marriages. Preference is also provided according to the nature of the nature of the inter-caste marriage. That preference is as follows :

(3.) However, the Selection Committee has rejected the application relying upon cl. 13.5 of the Prospectus, which states that the candidates seeking admission against special category seats should submit necessary certificates obtained from appropriate authorities in the prescribed form and submit them along with the application to the Selection Committee in the form prescribed. It is true that along with the application, the petitioner was not able to produce the certificate, but, nevertheless, he mentioned that such a certificate had been sought for and the same would be furnished as soon as it is issued.