- (1.) This application is filed by the State of Tamil Nadu requesting for modification of the order dated 22/7/1996 and to permit the State government to implement the provisions of the Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993.
(2.) By order dated 22/7/1996, this court had directed inter alia that "order dated 18/8/1994 shall apply and continue to apply for the academic year 1996- 97 as well". This direction was made because this court was of the opinion that "the same order and directions which were made for the academic year 1995-96 with respect to the extent of reservation in the matter of admission to Medical, Engineering and other educational institutions in Tamil Nadu shall be continued this year also".
(3.) The purport of the order dated 18/8/1994 is this: First, make the admissions applying the rule of 69% reservation in favour of Backward Classes. Scheduled Castes and Scheduled Tribes. Second, the additional seals created by virtue of the orders of this court be filled with the general category candidates. The number of seats so created was equal to the number of seals which the general candidates would have got if the rule of fifty per cent total reservation had been applied.;