MINOR E B SUNANDHA REP BY HER FATHER, C BALASUBRAMANIAM Vs. DEAN, (AGRICULTURE), CHAIRMAN, ADMISSIONS, AGRICULTURAL COLLEGE AND RESEARCH INSTITUTION, TAMIL NADU AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) Heard the learned Counsel appearing for the petitioner and the learned Counsel appearing for the respondent.

(2.) By consent of the parties, the writ petition is taken up for final hearing and disposal.

(3.) The father of the petitioner has filed the affidavit in support of the writ petition stating that his daughter, E.B. Sunandha, had completed her Higher Secondary Education, by obtaining 1103 marks out of 1200 marks, in the Higher Secondary Examinations conducted in the March, 2009. Based on the marks secured by her, she had applied for admission in B.Sc. (Agri.) Course, through the Single Window Admission System, conducted by the Tamil Nadu Agricultural University, Coimbatore. The petitioner was called for counselling, on 24.6.2009. During the counselling held on 24.6.2009, she was informed by the Selection committee that there was no vacancy in the B.Sc., (Agri.) Course in the Coimbatore Campus, as all the 42 seats, allotted for the backward class community, had been filled up.