M S SHAILAJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner is a minor represented by her father and natural guardian. She has come forward to file the present writ petition seeking for a direction to the respondents to select the petitioner for B. E. Course in the Engineering admission conducted for the year 2009 under the sports quota by considering all the certificates submitted by her including the one issued by Women's Cricket Association of India for having represented South Zone Winner Team in the National Level Tournament at the Allahabad.

(3.) THE petitioner belongs to Most Backward Community. She had secured 1001 out of 1200 marks in the higher secondary examination. She is also an eminent sports person, particularly in Cricket. It was claimed that she had excelled in most of the events in Cricket. She had participated in various matches including the National Level Tournament. She had applied for admission to the Engineering Courses 2009 and staked her claim under the sports quota.