- (1.) THESE two writ petitions have been filed by two different petitioners seeking for a declaration declaring that the respective petitioners were qualified to be selected for M.L. Degree Course first year for the Academic Year 2010 -2011 in the second respondent Dr.Ambedkar Government Law College, Chennai and for a consequential direction to admit the petitioners to the said course for the said Academic Year.
(2.) WHEN the matter came up on 15.12.2010, this Court directed that the admission process may go on, but the admission shall not be finalized until further orders. Subsequently, when the matter came up on 14.2.2011, this Court was informed that the Government Order, of which reliance was placed, namely, G.O.(Ms).No.206, P and AR Department, dated 06.11.2008 applying 200 point roster will not apply for regular admission in the educational institutions. On 22.2.2011, this Court requested the learned Advocate General to assist the Court with reference to the application of roster system in educational institutions. The second respondent, the Principal of Dr.Ambedkar Government Law College, Chennai had filed a counter affidavit, dated 03.1.2011. In the counter affidavit, it was stated that the interview for selection of candidates for admission to M.L. Degree course for the Academic Year 2010 -2011 was held in the College premises between 22nd and 24th November 2010 and based upon the academic mark and the performance in the interview, the rank list was prepared and the selection list and waiting list were published on 09.10.2010. The Selection Committee was constituted by the Government vide G.O.Rt.No.94, Law Department, dated 16.9.2010, which consisted of senior professors headed by the Principal of the Law College. It was stated that the reservation as per the communal quota has been strictly followed and out of 15 seats available to each branch, as per the rules of reservation, five seats were reserved for Open Competition, three seats for Scheduled Caste Category, four seats for Backward Class Category and three seats for the Most Backward Class Category. The cut -off mark as per the select list was as follows: - O.C. = 197.59 S.C. = 187.11 B.C. = 181.11 M.B.C = 180.97
(3.) IT is further stated in the counter affidavit that the petitioner in W.P.No.28648 of 2010 had secured 152.07 out of 350 marks and was placed in the 281st rank. The petitioner in W.P.No.28649 of 2010 had secured 163.04 marks and was placed in the 145th rank in the main list and 28th rank in the MBC list. It is also stated that due to the poor performance of the petitioners, they could not be selected as they did not come within the zone of consideration.;