N GIRI PRANAV Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer sought for in this writ petition is to the effect that the petitioners who got allotment of seats in the All India Quota for Deemed Universities are to be permitted to take part in the counselling once again to compete for the seats reserved under the State Quota.

(2.) Heard Mrs.Nalini Chidambaram, learned Senior Counsel appearing for the petitioner and perused the materials placed before this Court.

(3.) Though the learned Senior counsel appearing for the petitioner sought to contend that the restriction imposed on these petitioners cannot be sustained in view of the present scenario, I do not think that this Court can entertain such contention and permit these petitioners to take part in the counselling in respect of the seats reserved for State Quota, in view of the order passed by the Hon'ble Supreme Court in the case of DAR-US-SLAM Educational Trust and Others -vs- Medical Council of India and Others in WP(S)(Civil) Nos.267 of 2017 dated 09.05.2017, wherein, it has been observed as follows: