CANCER INSTITUTE WIA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Petitioner is common in both the Writ Petitions.

(2.) IN W. P. No. 16572 of 2004, the petitioner seeks to challenge the order of the third respondent dated 3-2-2004 in Ref. No. 1215/scs II (1)/2003, in and by which, the petitioner has been directed to fill up only 50% of the seats in the courses offered by it leaving the other 50% of seats to be filled up by the State Government through the Single Window System-Common Entrance Examination conducted by it.

(3.) IN W. P. No. 16573 of 2004, the petitioner seeks for a declaration that the provisions of G. O. Ms. No. 130 dated 17-6-2003 will have no application to admission to Super Speciality courses offered by the petitioner and that such admissions can be made purely on the basis of merits as directed by the Hon'ble Supreme Court in "dr. Preeti Srivastava and another Vs. State of Madhya Pradesh and others" reported in " (1999)7 SCC 120" (herein after referred to as "dr. Preeti Srivastava case" ).