BHARATH N Vs. SECRETARY SELECTION COMMITTEE

JUDGEMENT

(1.) THE writ appeals are directed against the common order passed by the learned single Judge in w. P. Nos. 12762 of 2007 and 13336 of 2007 etc. , dated 02. 05. 2007. Under the said order the learned Judge, while dismissing the writ petitions has held that there is no unreasonableness in the roster system sought to be introduced by the impugned Government Order.

(2.) W. P. NO. 7067 of 2009 has been filed for declaration that Clause 54 (b) and Annexure II relating to Super-specialty Five Year course in M. Ch. (Neuro Surgery) under the prospectus for admission to Post-Graduate degree for the academic year 2009-2010 is invalid insofar as it provides reservation in the category of Super-specialty Post Graduate Medical course and reservation by roster is contrary to Article 15 and against the judgment of the Supreme Court and the provisions of the Tamil Nadu Act 45 of 1994 relating to reservation in admission and also for direction against the respondents to fill up M. Ch. (Neuro Surgery) from and out of service candidates as per the merit list and grant admission to the petitioner.

(3.) SINCE the writ petition is connected with the point that is involved in the writ appeals, the writ petition is directed to be posted along with the appeals for a decision.