G SUMATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners in both the writ petitions have filed these petitions for the issue of writ of mandamus to direct the respondents to give admission to the petitioners in the first year M.B.B.S. course in Madras Medical College with Code No.01 for the academic sessions 1993-1994 or in the ensuing academic sessions.

(2.) AS common question of law and facts are involved in both the writ petitions, both of them were taken together and common order is passed.

(3.) SPECIAL Category No.V in the Rule of Reservation is made provisions for Tamil Language. Category No.V Tamil Language (guidelines detailed in Annexure VIII of the Prospectus) is available at page 7 of the typed set filed by the petitioners which reads as follows: