T.g. Babu Petitioner(s) v. Union Of India And Others (s).

1. Permission to file Special Leave Petition without certified/plain copy of impugned order in Diary No. 13644/2020 is granted.

2. These special leave petitions are directed against the order dated 22.6.2020 by which the High Court adjourned the matters in view of the pendency of Writ Petition No. 596 of 2015 in this Court. This order was passed on the basis of the stand taken by the Union of India that the points arising in the writ petitions filed in the High Court are similar to those that arose in Saloni Kumari v. DG Health Services, WP (C) No. 596 of 2015 (SC).

3. We have perused the writ petition filed by Saloni Kumari which is pending consideration in this Court. The issue that arises in the writ petition pertains to the implementation of 27% seats for admission to Post Graduate courses in the All India Quota. The complaint of the petitioner is that the seats in the 27% quota of OBCs should not be restricted to Central Government institutions.

4. Whereas, the writ petitions pending in the High Court involve a dispute pertaining to the percentage of reservation to be followed in State of Tamil Nadu in respect of the surrendered seats in the All India Quota for PG medical admissions.

5. As the point raised in the writ petitions pending in the High Court is not similar to that in Saloni Kumari case, the High Court can proceed to adjudicate the writ petitions on merits. We are informed that the writ petitions are listed before the High Court for final hearing on 17.7.2020. The High Court is requested to decide the writ petitions expeditiously.

6. Special Leave Petitions are disposed of accordingly.

W.P. (Civil) No. 616/2020

7. List next week.