V.S. SAI SACHIN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) W.P. No. 16341 of 2017 is filed challenging Clause IV(19) of the Prospectus of MBBS/BDS admission 2017-18, reserving 85% of seats for the students of Tamil Nadu State Board, leaving the rest 15% to the students of CBSE and other Boards. All other writ petitions are filed challenging G.O.Ms. No. 233 dated 22.06.2017 issued by the Health and Family Welfare (MCA-1) Department, Government of Tamil Nadu, making such reservation.

(2.) The petitioners are students who passed the Higher Secondary Examination through Central Board of Secondary Education. These students are aspiring to get admission to the M.B.B.S./B.D.S. Course in 2017-2018 Session. All these petitioners are stated to have been qualified in the National Eligibility cum Entrance Test (NEET).

(3.) Through the impugned G.O., the State of Tamil Nadu directed the Additional Director of Medical Education/Secretary, Selection Committee to allocate 85% of the seats to the students who have studied in Tamil Nadu State Board and 15% of the seats to the students who have studied in CBSE and other Boards for admission to MBBS/BDS courses for 2017-2018 session after surrendering 15% of the seats to All India Quota, in Government Medical Colleges and Government Quota seats in Self Financing Private Medical Colleges including the seats to be surrendered to Government by Rajah Muthiah Medical and Dental College, Annamalai University, Chidambaram.