ACHSAH STEFFI Vs. REGISTRAR TAMIL NADU VETERINARY AND ANIMAL SCIENCE UNIVERSITY MADHAVARAM MILK COLONY

JUDGEMENT

(1.) BEING aggrieved by dismissal of writ petition in W.P.No.17437 of 2009 and declining the direction for admission to the minor writ petitioner to B.V.Sc., Course under NRI quota during the Academic year 2009-2010, appellant has filed his writ appeal.

(2.) BRIEF facts are that petitioner's / appellant's father is a Non Resident Indian (NRI). In the year 1982, minor petitioner's / appellant's father was appointed as Junior Officer in Indian Shipping Company and thereafter, he worked under various companies under different flags. According to petitioner/appellant, since 1996 he was working as Captain / Master in on board merchant vessels under different flags. Appellant's father is stated to be working in Bernhard Schutle Ship Management (China) Company Limited, Shanghai, China. The appellant applied for B.V.Sc., Course for the academic year 2009-2010 and 5 seats were allotted under NRI quota.

(3.) REJECTION of application was challenged in W.P.No.17437 of 2009. After referring to the guidelines and G.O.Ms.No.162 of Higher Education (J1) Department dated 02.06.2009 as well as the prospectus, the learned single judge dismissed the writ petition holding that the appellant was not treated as NRI candidate.