NAVARASAM MATRICULATION HIGHER SECONDARY PARENTS TEACHERS ASSOCIATION PALLIYUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner have filed the above writ petitions as public Interest Litigation for the benefit of the students who have studied in higher secondary schools located in town panchayats.

(2.) IN WP No. 3229 of 1998 the petitioner has challenged the order in G. O. Ms. No. 600 Health & Family Welfare (MCA) Department dated 5. 12. 1997. The same writ petitioner has filed another Writ Petition in w. P. No. 3230 of 1998 challenging another order issued in G. O. Ms. No. 261 department of Higher Education, dated 12. 5. 1997 under which the Government directed that 15% of total seats be reserved to rural students who have studied both plus one and plus two in higher secondary schools located in village panchayats for a total period of two years and subject to the usual reservation laid down in the Government Order dated 9. 5. 1995.

(3.) BOTH the learned senior counsel appearing for the petitioners have not challenged the power of the Government making reservation under the impugned orders exercising powers under Article 15 (4) of the constitution of India. The only grievance of the petitioners is that the said reservation should be extended even to the students who are studying in the higher secondary schools located in town panchayats and to the rural students on their domicile basis.