AKILA KANNAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THIS writ petition has been filed by the petitioner, Akila Kannan, who had passed his S.S.L.C. Examination, in the month of March, 2007. He had secured 464 marks out of 500 marks. His date of birth has been mentioned in the Secondary School Leaving Certificate, as 17.1.1993. Thereafter, he had appeared for the Higher Secondary Examination, held in the month of March, 2009. The marks obtained by him in the plus two examination are as follows: Tamil - 181 English - 159 Physics - 199 Chemistry- 191 Biology - 189 Maths - 183He had secured 1102 marks out of 1200 marks in the said examination.

(3.) THE learned counsel appearing on behalf of the petitioner had submitted that Clause 4 of the prospectus issued by the second respondent, for admission to M.B.B.S/B.D.S. Courses, for the academic year 2009-2010, which stipulates that the candidate should have completed the age of 17 years, on or before 31.12.2009, is arbitrary, irrational and has no nexus to the course. THErefore, it offends Article 14 of the Constitution of India, as there is discrimination amongst the equally qualified candidates, who are seeking admission to the M.B.B.S course.