J GRACELIN VINIL Vs. CHRISTIAN MEDICAL COLLEGE REP BY REGISTRAR, CHRISTIAN MEDICAL COLLEGE; TAMIL NADU DR MGR MEDICAL UNIVERSITY REP BY REGISTRAR; TAMIL NADU DR MGR MEDICAL UNIVERSITY AND STATE OF TAMIL NADU REP BY SECRETARY TO GOVERNMENT, EDUCATION DEPARTMENT

JUDGEMENT

(1.) The petitioner applied to the first respondent college for admission into the MBBS Degree Course. He was not admitted and according to him only 11 candidates from Tamil Nadu were called for the Interview and of these 4 were reserved for staff quota and the petitioner being one of the 4 remaining minority candidates, he is entitled to be admitted and therefore, writ of mandamus was sought for.

(2.) The first respondent entered appearance and the matter has been argued.

(3.) The learned Counsel for the petitioner pointed out to the prospectus and submitted that out of 50 seats which are allotted for minority candidates, 10 seats are reserved for states which are called socially and educationally backward states and the said reservation is not permissible as per the Judgment in , (T.M.A. Pai Foundation v. State of Karnataka) and (2005) 6 SCC 537 (P.A. Inamdar v. State of Maharashtra) case.