STATE OF TAMIL NADU Vs. S V BRATHEEP MINOR
LAWS(SC)-2004-3-20
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on March 16,2004

STATE OF TAMIL NADU Appellant
VERSUS
S.V.BRATHEEP (MINOR) Respondents

JUDGEMENT

Rajendra Babu, J. - (1.) Civil Appeals Nos. 1626-1628 of 2004 (arising out of S.L.P. (C) Nos. 20756-20758/2003) and Civil Appeals Nos. 1629-1631 of 2004 (arising out of S.L.P. (C) Nos. 20901-20903/2003).
(2.) Leave granted in the special leave petitions.
(3.) In these matters, writ petitions were filed in the High Court of Madras seeking for a writ or order or direction to quash G.O.Ms. dated 29-6-2002 and 13-2-2003 issued by the Higher Education Department insofar as the respondents were concerned and to direct the appellants and others to consider their admission to engineering colleges without reference to the minimum eligible marks prescribed by the appellants.;


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