H U PRASANTH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE short question that arises for consideration in this Writ Petition is whether the grand children of a freedom fighter is eligible to compete in the quota fixed in the special categories reserved for freedom fighters' children in the selection to be made for the M.B.B.S. Course in terms of the prospectus for the year 2007-2008.

(2.) THE various special categories are given in the prospectus. In page 20, serial No.14 the first category relating to freedom fighters is as follows:

(3.) TO indulge in a semantic luxury, it is enough to extract the meaning given in any one of the dictionary for this purpose. As per Concise Oxford English Dictionary-"child - n (pl.children) 1 a young human being below the age of full physical development - a son or daughter of any age. 2 derogatory an immature or irresponsible person. 3 (children) archaic the descendants of a family or people.-PRHASES child's play a task which is easily accomplished with child archaic pregnant.-DERIVATIVES childhood n. Childless adj.childlessness".