MINOR DIVYA MOHANDOSS Vs. SELECTION COMMITTEE FOR M B B S ADMISSIONS KILPAUK MEDICAL COLLEGE CAMPUS KILPAUK

JUDGEMENT

(1.) PETITIONER is a minor and she is represented by her father, natural guardian.

(2.) PETITIONER after passing plus two examinations appeared for the entrance examinations conducted by the Tamil Nadu Professional Courses. She applied for admission to the first year M.B.B.S. course and she sought allotment under the quota ear-marked for Tamil Language Development. The Government of Tamil Nadu had decided to fix a quota for children whose parents had worked for the enrichment, propagation and development of Tamil language and who had made significant contribution to Tamil society, culture and literature. As per the terms of the prospectus, the number of seats reserved for the above category is six. A committee of Tamil scholars would examine the claims of the eligible persons whose children apply for the above mentioned special category quota. The publications made by the persons have to be scrutinized by the Secretary, Selection Committee and the candidate should also submit a certificate from the Officer of the Revenue Department not below the rank of Tahsildar of the respective area or a Member of Legislative Assembly or a Member of Parliament in support of their claim for admission on the above mentioned grounds along with the application for consideration of their application under the category. After compliance of all the conditions, the petitioner made her application for getting admission into the first M.B.B.S. course.

(3.) AS per the norms Ezhilnambi and Elayanambi were placed in Sl.Nos.1 and 5 in the special list and also taking into consideration the interest of merit and both of them were selected along with four others. It is said that there is no prohibition in providing admission to more than one member from the same family if found eligible under the category unless the same is prohibited by the prospectus. It is also said that the petitioner who has also applied under the special category is also bound by the prospectus and the same cannot be challenged. It prayed for dismissal of the writ petition.