- (1.) We have heard Mr C.S. Vaidyanathan, learned counsel for the petitioner in the contempt petition and Shri Kapil Sibal, learned counsel for the State of Tamil Nadu. Both the counsel have placed certain material and certain facts and figures before us. We do not wish to express any opinion on that material as on today.
(2.) Mr Kapil Sibal tenders on behalf of the government of Tamil Nadu an unconditional apology for the actions taken in violation of the orders of this Court by the State of Tamil Nadu and its officers/authorities. However, when we pointed out that there is no such unconditional apology in the affidavit filed on behalf of the State of Tamil Nadu, he undertook to file an affidavit of the Chief secretary to the government of Tamil Nadu to the above effect within ten days from today. He shall do so. He shall also file an affidavit of a responsible official affirming that the letters of allotment to students admitted in the Government Medical Colleges (both MBBS & BDS colleges) were dispatched on 24th, 25th and 26.08.1993 as asserted by him before us today.
(3.) Orders will be passed on the contempt case after the affidavits as aforesaid are filed and further considered.;