S ARUN PRASATH; E J SARAVANAN; K R SARAVANAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT OF TAMILNADU, HIGHER EDUCATION INCLUDING TECHNICAL EDUCATION SCIENCE & ELECTRONICS SECRETARIAT AND ORS

JUDGEMENT

(1.) By consent, these writ petitions are taken up for final disposal and as the facts pleaded and the submissions made are one and the same, all these writ petitions are disposed of by a common order.

(2.) The petitioner in W.P.No.19270 of 2015, claims that he belongs to Backward Class community and he applied for admission to MBBS/BDS course for the academic year 2014-15 and unfortunately, he was not selected for the said course in Government colleges and on account of his economic conditions, he cannot join self financing colleges also, though plenty of seats were available. Therefore, the petitioner has opted to join BDS Course in the 6th respondent Government College for the academic year 2014-15. The petitioner once again applied for counselling for MBBS Course for the Academic Year 2015-16 and attended the counselling on 21.06.2015 and he has been selected for joining MBBS Course in Government Medical College at Vellore.

(3.) Similarly, the petitioners in W.P.Nos.19271 and 19272 of 2015, also belong to Backward Class community and they joined BDS Course in the 6th respondent College, during the Academic year 2014-15 and now they attended the counselling for MBBS Course for the Academic Year 2015-16 and they have been selected to the said Course in Government Medical College, Vellore and Chengalpattu, respectively.