CHRISTO N PRINCE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) )

(2.) TO issue a Writ of Declaration or any other writ, order or direction declaring that the admission for the 207 MDS seats in respondents 6 to 13 for the academic year 2006-2007 based on the entrance tests conducted by the respondents 6 to 13, which have been wholly unfair, non-transparent and exploitative, as contrary to the directions issued by the Supreme Court in Bharati Vidyapeet Case reported in 2004(11) SCC 755 and PA. Inamdar's case reported in 2005(6) SCC 537 and illegal and consequently direct the 14th respondent Justice Subramani Committee to conduct the Common Entrance Test for the 53 MDS seats in respondents 6 and 7 and the 2nd respondent (UGC) to conduct the Common Entrance Test for the 152 MDS seats in respondents 8 to 13 for the year 2006-2007 and admit students to the 207 MDS seats as per the merit list prepared on the basis of the said entrance tests and the BDS exam marks.

(3.) THE main grievance of the petitioners, as projected by Mrs. Nalini Chidambaram, learned senior counsel is that the Common Entrance Test conducted by the respondents 6 and 7 was not transparent and it should have been conducted by Justice Subramani Committee as directed by the Supreme Court in Inamdar case (cited supra) and the entrance examinations conducted by the respondent 8 to 13 were wholly unregulated, unfair, not transparent and not conducted as per the decision of the Supreme Court in Bharati Vidyapeeth case (cited supra).