STATE OF TAMIL NADU Vs. G SUMATHI AND

JUDGEMENT

(1.) Two candidates by name, G. Sumathi and G. Malathi filed two writ petitions, viz., W.P. Nos. 3643 and 3645 of 1994 seeking for a direction for admission to Ist Years M.B.B.S. Degree Course for the Academic Year 1993-94 as against the seats reserved under Clause V of Annexure I of the prospectus of that year. The writ petitions were allowed by a common order dated 9-6-1998 by the learned single Judge with a direction to admit them in the Ist years M.B.B.S. course for the Academic Year 1998-99 in the Madras Medical College without insisting upon them to produce any more certificates from any source. It is against the said common order, these two appeals have been filed and they are heard together and disposed of by this common order.

(2.) That on the basis of the policy of the Government, the prospectus was prepared for admission. All the applications received in pursuance of the prospectus shall be assessed by a Committee constituted by the Government. The admissions are made on the basis of merits, marks obtained in the academic subject and entrance examination by following the rule of reservation. In so far as the special category of seats, selection and admission are made solely on the basis of the marks obtained in the academic subjects and in order of merit even among the eligible candidates. The valid applications must conform to the requirements of the prospectus.

(3.) The respondent No. 1 in W.A. No. 854 of 1998, by name, G. Sumathi, has secured 193.95 marks (139.75, 54.20) in the Academic Year 1993-94, whereas, the respondent No. 1 in W.A. No. 855 of 1998, by name, G. Malathi, has secured 196.70 marks in the Academic Year 1993-94, inclusive of the entrance examination marks.