SELVI A. AISHWARYA Vs. UNION OF INDIA

JUDGEMENT

(1.) By consent, the main writ petition itself is taken up for final disposal at the admission stage itself.

(2.) Heard Mr. Prakash Adiapadam, learned counsel appearing for the petitioner and Mr. J. Kumaran, learned Additional Government Pleader(P), who takes notice on behalf of the respondents.

(3.) The prayer in the writ petition is to issue a Writ of Mandamus directing the 2nd respondent to allot seat to petitioner for Medical Courses (MBBS/BDS/BAMS) for the academic year 2019-2020 in the 3rd respondent college under Government Quota against Linguistic Minority (Telugu Minority) category after preparing separate merit list for students belongs to Linguistic Minority (Telugu Minority) in strict compliance of by strictly following the judgment passed by the Hon'ble Apex Court in Dar-Us-Slam Educational Trust and Ors. -v.- Medical Council of India and Ors. (W.P. (C) No. 267/2017).