JOTHIKA Vs. GOVT. OF TAMIL NADU

JUDGEMENT

(1.) The prayer sought for herein in this Writ Petition is for issuance of a Writ of Certiorari, to call for the records of the 1st respondent relating to G.O.Ms. No. 52, Adi-Dravidar and Tribal Welfare, dtd. 11/8/2017 and quash the same.

(2.) By consent of both parties, the writ petition itself is taken up for hearing and the following order is passed.

(3.) The core issue that arises for consideration is that whether the writ petitioners, who are the students admitted in the private engineering colleges under the management quota are entitled to the benefit of G.O.Ms. No. 52, Adi-Dravidar and Tribal Welfare, dtd. 11/8/2017.