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Judgment
Bakathavatsalam, J.—The above writ petition has been filed for a writ of mandamus forbearing the respondents from restraining the
petitioner from writing the four year B.E. Degree Course University examinations under the following circumstances:
The petitioner claims to belong to Barber Community recognised as Backward Community in Rajasthan State and he passed the plus two
examination conducted by the Board of Secondary Edcuation, Rajasthan, in the year 1992 in which he claims to have obtained the following marks
in the subjects indicated below:
English : 49/100
Maths : 76/100
Physics : 63/100
Chemistry : 60/100
It is also claimed by the petitioner that he obtained distinction in the Mathematics subject.
The petitioner appears to have approached the fourth respondent/self-financing college at Thanjavur in Tamil Nadu, seeking for admission to B.E.
degree course as against the seats available under the management quota in the said institution. On being satisfied, as it is claimed by the petitioner,
of the fact that the petitioner satisfied the guidelines issued for such admissions, the fourth respondent admitted the petitioner in the first year of the
B.E. degree course as against a seat available under the management quota in the said institution. The petitioner was also said to have paid the
necessary fees and joined the college and underwent instruction in the first year of the course. As was obliged, the fourth respondent appears to
have sent a list of candidates who had been admitted to the course in question for the purpose of writing the first year examinations during 1992-93
by a communication dated 17.4.1993 to the third respondent/Controller of Examinations, of the second respondent/University. While so, just
before the commencement of the Examinations, the Principal was said to have received a communication from the first respondent that the
admission of the petitioner was not approved, since he had not obtained the minimum required 70 per cent marks prescribed by the Government
as the eligibility marks for the admission of any student to the B.E. degree course in the State in professional colleges, both aided or self-financing,
or Government institutions. In spite of the College Authorities pursuing the matter before the higher authorities, it is claimed that the second
respondent rejected the admission of the petitioner by sending a communication dated 24.4.1993. It is at that stage, the petitioner has come before
this Court with a request for the relief as referred to supra.
At the time of filing the writ petition, the petitioner also filed W.M.P. No. 15219 of 1993 seeking for an injunction restraining the respondents
from preventing the petitioner from writing the University Examinations for the fourth year B.E. degree course including the first year examinations
which was stated to be held on 27.5.1993 or on any other date, pending disposal of the writ petition. A learned single Judge of this Court, after
hearing the petitioner, on being satisfied of a prima facie case in favour of the petitioner, issued a direction on 27.5.1993, directing the respondents
to permit the petitioner to appear for the examinations as prayed for, with a further reservation that the authorities need not value the Hfl''Bdp6Hsi
written by the petitioner until further orders. Notice was ordered to the respondents and they they have entered appearance and filed counter-
affidavits also.
The petitioner-has raised several grounds in the affidavit on the right of the respondents to enforcer the prescribed minimum eligibility of 70 per
cent marks in the subjects, but, in our view, since the learned Counsel, before adverting to such contentions, has referred to another issue, which
we feel Would suffice to sustain the claim of the petitioner, we are not going into the tenability or Otherwise of the other grounds raised in the
affidavit.
One of the grounds raised in the affidavit and urged at the time of hearing of the writ petition by learned Counsel for the petitioner is that in any
event, inasmuch as the petitioner belonged to the f Most Backward Class viz., Barber community, which is recognised as Most Backward
throughout India, and having regard to the fact that the very students have been prescribed only 65 per cent minimum I marks in the qualifying
examination for admission in to the B.E. degree courses, the admission to the fourth respondent/College of the petitioner, who has obtained 66 per
cent marks in the aggregate, 5 could not be said to be bad in law and, therefore, the action taken by the respondents to interfere, with the
admission given to the petitioner is opposed to law.
The first respondent herein has filed a counter-affidavit. It is claimed therein that when the self I financed college in question sought the approval
of the admissions including that of the petitioner, it was noticed during the scrutiny of all original certificates such as transfer certificate, mark sheet,
community certificate, etc. that the marks obtained by the petitioner are less than the minimum aggregate of 70percent marks required for
admission, that the other State candidates are treated as open class candidates for first year B.E. admission even though they belong to SC/ST of
the respective States and that, therefore, by treating the petitioner as belonging to the open class category hailing from other States, he should have
secured a minimum of 60 per cent in Mathematics, 60 per cent in Physics and 60 percent in Chemistry and an aggregate total of 140/200. It is
further contended that since the petitioner fell short of the said marks, the Principal of the College was informed as early as on 15.3.1993 with a
copy marked to the Registrar, Bharathidasan University, for removing the petitioner from the rolls of the College and, inspite of the same, the
college did not heed to the advice and directions of the first respondent. We desist from adverting to the other contentions raised in the counter
affidavit pertaining to the other grounds, except noticing the further fact that the Government of Tamil Nadu have approved the admission
procedure for the year 1988-89 including the educational qualification such as mark rules/improvements/attempts in the plus two examinations by
the Government Order, G.O.Ms. No. 815, Education Department, dated 12.5.1988, and that the other state candidates have to be treated only
as O.C. candidates for first year B.E., admission, even though they might belong to SC/ST/MBC/BC of the respective States. Reliance has also
been placed upon paragraphs 5A(1) of the Instructions to candidates for B.E., Admission 1991-92.
Respondents 2 and 3 have also filed a counter-affidavit. We avoid reference to the contentions raised in the said counter-affidavit in reply to the
other averments, except the one taken up for consideration and argued at the time of hearing at the first instance. With reference to the protection
claimed by the petitioner based on his knowledge, it is contended in paragraph 10 that no such claim that the petitioner belonged to the Barbar
Community of Rajasthan, a backward community was made to the University so far, except in the affidavit and that his claim, if any which was not
rejected on that ground, has to be stated before the concerned authorities and the petitioner must establish his community, subject to the
notification issued by the first respondent as to recognition of his community as Backward in the State of Tamil Nadu.
Learned Counsel appearing on either side reiterated the stand taken in the pleadings as above with reference to the eligibility or otherwise of the
petitioner for admission on the basis of the community of the petitioner, which is claimed as Barber, said to be a backward community in Rajasthan
State and Most Backward Community in this State, and also the Marks obtained by the petitioner as referred to above. The fourth
respondent/College with whom the certificate produced by the petitioner was available produced the Community Certificate given by the
petitioner. Learned Counsel for respondents 2 and 3 drew our attention to the decision of the Supreme Court in Marri Chandra Shekhar Rao Vs.
Dean, Seth G.S. Medical College and Others, , in support of their claim that the fact that the student concerned was a member of the class or
community entitled for reservation in a particular State, is no ground to claim such a benefit in a different state which is not his native State.
We have carefully considered the submissions of learned Counsel appearing on either side. As noticed earlier, learned Counsel for the fourth
respondent/college has made available, the community certificate issued in the local language with the English translated and duly attested certified
copy issued by the Tahsildar, Jodhpur, Rajasthan State that the petitioner belongs to the community of Barber, recognised as Backward Caste in
Rajasthan State. The problem that is posed for decision in this case required to be adjudicated not on any abstract principles as contended by the
respondents, but with reference to the peculiar facts and circumstances of the case. As already noticed, there is no controversy, or dispute over the
fact that the petitioner was admitted by the fourth respondent/college as against a seat available under the management quota. It is not a case
where the petitioner has applied and obtained admission as against the Government quota of seats on selection by the State Government, and
allotment to the fourth respondent/college. No doubt, any outside candidate who is a non-resident in the State and native resident of some other
state in the country, cannot straightaway come and seek his claim in this State as a member of the SC/MBC/BC, merely because he was treated or
considered to be so in his native state, as against the quota of seats-reserved for such SC/MBC/BC in the various professional colleges. If that had
been the claim and contention of the petitioner, there would have been no difficulty for us to discountenance such a claim. But the moot question is
whether his selection and admission as against the management quota of seats in a self-financing college is in accordance with law with reference to
the eligibility qualification prescribed. It must also be made clear that the case on hand is one relating to the period prior to the applicability of the
decision in Unni Krishnan, J.P. and others Vs. State of Andhra Pradesh and others etc. etc., . Prior to this decision, admissions to management
quota of sects available in self-financing colleges were made without any common entrance examination or selection on the basis of any reserved
quota for SC/MBC/BC in the State. The only criteria for securing admission during that period was that the candidate concerned must possess the
minimum eligibility marks as prescribed to be secured in the qualifying examination. It cannot also be disputed by the respondents that there was
more than one eligibility criteria of marks prescribed for candidates belonging to OC/SC/MBC/BC and that if a candidate who was admitted as
against a seat available under management quota in a self-financing college, and the said candidate happens to be a candidate belonging to
backward class or most backward class, only the minimum eligibility marks prescribed for such category of persons should be taken into
consdieration for finding out the eligibility or otherwise of the candidate concerned for his admission. At the expense of repetition, we make it clear
that the view we are taking in this case, we would not take, if the candidate concerned or a claimant seeks his claim to any seat available at the
diposal of the Government either in its colleges or aided or self-financing colleges. As pointed out earlier, different considerations would arise in
such cases and our decision in this case is confined to the peculiar facts and circumstances of this case viz., that it related to the admission of a
candidate to a seat available under the management quota in a self-financing college for a period prior to the applicability of Unni Krishnan, J.P.
and others Vs. State of Andhra Pradesh and others etc. etc., , rendered by the Supreme Court.
Having regard to the community certificate, which the petitioner has made available even at the time of submitting his records to the fourth
respondent/college, that the petitioner belonged to Barber community which was said to be considered as a backward community in Rajasthan
State, and is still considered to be a most backward class in this State, the marks already possessed by him satisfy the minimum required eligibility
criteria prescribed in the qualifying examination and, therefore, his selection cannot be said to be bad in law. The principle sought to be pressed
into service by the respondents that, being an outsider and a native of a State other than the State of Tamil Nadu, the petitioner cannot claim to be
considered as a candidate belonging to the Backward class and that he had to be considered only as a candidate belonging to open class, does not
merit our acceptance in the circumstances pointed out supra.
The decision of the Supreme Court relied upon by learned Counsel for respondents 2 and 3 has no relevance to the case on hand. That was a
case wherein the petitioner before the court was born in Tenali in the State of Andhra Pradesh. He claimed to belong to Gouda community also
known as ''Goudi'' which is recognised as ''scheduled tribe'' in the Constitution (Scheduled Tribes) Order, 1950, as amended upto date. The father
of the petitioner therein had obtained a scheduled tribe certificate from the Tahsildar and on that basis got an employment in S.T. quota in a
Government of India undertaking and was placed in. Bombay in Maharashtra State. The petitioner was living in Bombay since the age of nine
years and after passing the 12th standard examination of the Maharashtra State Board of Secondary and Higher Secondary Examination, Bombay
Divisional Board, he applied for admission to the respondent medical colleges seeking benefit of reservation in favour of S.Ts. He was denied
admission based on a circular dated 22.2.1985 issued by the Government of India, Ministry of Home Affairs, which stated that a SC/ST person
who has migrated from the State of origin to some other State for the purpose of seeking education, employment, etc., will be deemed to be a
SC/ST of the State of his origin and will be entitled to derive benefits from the State of origin and not from the State to which he has migrated. It
was under such circumstances and in view of the circular orders, that the Supreme Court held that whenever a member of a scheduled caste or
scheduled tribe, belonging to a particular area of a country, goes to other areas, he does not require the necessary protection and, therefore, the
petitioner in that case was not entitled to be admitted to the medical college in Maharashtra State on the basis of the Scheduled Tribe Certificate,
as claimed by him. The decision of the Supreme Court is to be distinguished for the simple reason that it concerned an admission as against a seat
reserved for a SC/ST available with the College run by the State and not as against a seat of the type we are concerned in the present case to
which the rule of reservation for SC/ST/MBC/BC never applied during the academic year in question. The very purpose and object of treating a
candidate belonging to a reserved category or class as one belonging to O.C. outside the State of his origin is to ensure that he does not have the
benefit of reservation in the migrated state who need the protection of reservation in that State. This principle also would not stand violated in case
of the nature in respect of a seat which does not belong to any reserved or protected group or category. The decision of the Supreme Court does
not stand in the way of the petitioner in having his admission to a seat available in management quota in a self-financing college which is not
governed by any rule of reservation or protection. The contentions to the contrary on behalf of the respondents, therefore, are devoid of merit.
Having regard to the above, we are of he view that there is no infirmity in the admission accorded to the petitioner in the fourth
respondent/College as against a set available in management quota in a self-financing college for a period prior to the applicability of Unni
Krishnan, J.P. and others Vs. State of Andhra Pradesh and others etc. etc., . Consequently the writ petition shall stand allowed and a writ of
mandamus shall issue as prayed for. No costs.