MINOR S.SIVANANDHAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

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

(2.) The case of the petitioner is that, he belongs to Scheduled Caste (Arunthathiyar) community and had passed the Higher Secondary Examination in the year 2019. He participated in the Engineering College admission counselling, which was scheduled on 20.07.2019. On that day the Coordinator informed him that there is no vacancy for B.E.(Mechanical) in the scheduled caste (Arunthathiyar) category.

(3.) The grievance of the petitioner is that when the candidates, who scored lesser marks from Scheduled Caste (General) category, has been allotted to the very same 4th respondent college in the counselling. The petitioner has been deprived of the seat contrary to the G.O.Ms.No.50 and G.O.Ms.No. 61 dated 29.05.2009.