- (1.) This order is made in continuation of our order of 6.12.1993 which itself was in continuation of earlier orders in the matter.
(2.) This order is confined only to directions contained herein (regarding the admission of certain students who were unlawfully deprived of their admission on account of the orders and proceedings taken by the government of Tamil Nadu, notwithstanding the orders of this court dated 24.08.1993. The orders on Special Leave Petitions and contempt petitions will be made in due course.
(3.) Shri Ashok Desai, the learned counsel for the State of Tamil Nadu has filed a further affidavit sworn to by Shri Karuppa Swami (dated 8.12.1993 we have perused the said affidavit. The learned counsel has also filed copy of the "overall merit list for the year 1993". This list is stated to be a copy of the original, but confined up to serial number 700 only. The list is said to have been prepared strictly on the basis of the merit. It also indicates whether a particular candidate belongs to Scheduled Tribes, Scheduled Castes, most backward classes/Denotified community, backward classes or forward classes. We have perused the said list.;