M. GOKULAKRISHNAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner has filed this petition seeking issuance of Writ of Certiorarified Mandamus to call for records relating to the Clause 10(ii) of the Notification as published in the Information Booklet of Law Entrance Examination and Admission for the academic year 2005- 2006, to quash the same in so far as the same denies inclusion of Grand Children of Freedom Fighters are concerned and to consequently direct the respondents to consider the claim of the petitioner within the 1% reserved for children of Freedom Fighters is concerned under the Special category.

(2.) The case of the petitioner is that the petitioner applied for admission into five years B.L. Degree Course for the academic year 2002-03 and as per the instructions thereunder, he claimed consideration in the Special Category of grandchildren of freedom fighters on the ground that he is the grandson of a freedom fighter. However, the petitioner was not granted admission in the five years B.L. Degree Course. Aggrieved by the same, the petitioner has filed this writ petition.

(3.) The learned counsel appearing for the petitioner, the learned Additional Government Pleader appearing for the first respondent as well as the learned counsel appearing for the second respondent would submit that only the children of the freedom fighters are eligible for 1% reservation for children of Freedom Fighters under the Special Category and the grandchildren are not eligible for the said benefit and would further submit that the petitioner is the grandson of the freedom fighter.