LexVOICE (CONSUMER CARE) COUNCIL versus STATE OF TAMIL NADU
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
VOICE (CONSUMER CARE) COUNCIL v. STATE OF TAMIL NADU AUGUST 14, 1996 [B.P. JEEVAN REDDY AN K.S. PARIPOORNAN, JJ.] Tamil Nadu Backward Classes Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational !11stitutio11s and of appointments orposts i11 the Services under the State) Act, 1993 : State of Tamil Nadu-Medical E11ginee1i11g and other Educational institutions-Extent of reservation-Rese1vatio11 in favour of backward classes, Scheduled Castes and Scheduled Tlibe~Removal of Glievance of general category candidates-Order directing creatio11 of additional seats passed by Supreme Cowt for academic year 1995-96-Another order passed for applica- A B c tion of earlier order for academic year 1996-97-Application filed by State for D modification of order and seeking pennission to implemellt the provisions of 1993 Act-State Govt. giving figures for academic years 1993-94 and 1994- 95-Date revealing that more than 80% seats in general category were taken by students of backward class 011 their own nierit-Held there w~· no reason to modify the eariier orde,-Heid earlier order only upheld the rule of 50'!1o reservation ceiling 011 reservation-It also operated to the benefit of a number E of backward class students. Indra Sawhney v. U11io11 of India, (1992] Supp. 3 SCC 217, referred to. CIVIL ORIGINAL JURISDICTION Interlocutory Application F No. 18 of 1996. IN Contempt Petition No. 79 of 1994. G IN Special Leave Petition (C) No. 13526 of 1993. From the Judgment and Order dated 26.7.93 of the Madras High Court in W.P. No. 10016 of 1993. H 647 648 SUPREMECOURTREPORTS [1996]SUPP.4S.C.R. A V. Krishnamurthy for Applicant/State of Tamil Nadu. B c KV. Mohan, Shailendra Bhardwaj, A.F. Julian for Arputham, Aruna & Co., Ajit Kumar Sinha, R.N. Keshwani, M.A. Krishna Moorthy, A.T.M. Sampath, V. Balachandran, M.T. George, P. Parmeswaran and T.R. Raja for the Respondent/Opposite Side. The following Order of the Court was delivered : This application is filed by the State of Tamil Nadu requesting for modification of the Order dated July 22, 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. By Order dated JUiy 22, 1996, this Court had directed inter alia that D "order dated 18.8.94 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 ad1nission to Medical, Engineering and other educational institu- E tions in Tamil Nadu shall be continued this year also." The purport of tht Order dated August 18, 1994 is this : First, make the admissions applying the rule of 69% reservation in favour of Backward Classes, Scheduled Castes and Scheduled Tribes. F Second, the additional seats 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 seats which the general candidates would have got if the rule of fifty percent total reservation had been applied. G This order in effect respected the rule of 69 per cent devised by the Government of Tamil Nadu-and sanctioned by Tamil Nadu Act 45 of 1994 - while, at the same time, removing the grievance of the general category candidates by creating additional seats for them for that year. In other words, the sanctioned strength of seats in every college are being allotted H exclusively in accordance with the sixty nine percent reservation rule. Only - VOICE (CONSUMER CARE) COUNCIL v. STATE 649 the additional seats, which -are created by and only because of the Orders A of this Court are being provided to general category candidates on the basis of merit, which category includes Backward Clauses, Scheduled Castes and Scheduled Tribes as well. It is significant to notice in this connection that according to the figures supplied by the Government of Tamil Nadu for the Academic Years 1993-94 and 1994-95, more than eighty percent of the B seats in the general category are being taken aw~y by the students belong- ing to Backward Classes on the basis of their own merit. As fully explained and illustr
Excerpt shown. Read the full judgment & AI analysis in Lexace.