GAYATHRI SWAMINATH Vs. CONVENOR, CENTRALISED ADMISSION COMMITTEE-CENTAC

JUDGEMENT

(1.) (i) In W.P.No.14825 of 2017, it is prayed as follows:

(2.) In all these writ petitions, the common grievance of the petitioners is against the imposition of restriction issued against the persons/students to seek admission to professional course for the academic year 2017-18, if those students are already admitted through Centralised Admission Committee under Government quota seats of Professional Colleges of the Union Territory of Puducherry, previously in any particular academic year. To put it in a nutshell, through the impugned Government orders, the Government of Puducherry restrained the candidates who were selected and got admitted to the professional courses under Government quota seats in any previous particular academic year, from seeking for selection to professional courses for the present academic year 2017-2018. Some of the writ petitioners are students who got admitted in BDS course and some of the writ petitioners are students who got admitted in Engineering Course, during the relevant previous academic year, under the Government quota. They now want to take part in the counselling for professional courses conducted for the present academic year 2017-2018 after taking part in the NEET examination.

(3.) Mr.M.Ravi, learned counsel appearing for the petitioners submitted as follows: