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Judgment
Dr. G.Jayachandran, J
By consent, the main writ petition itself is taken up for final disposal at the admission stage itself.
Heard Mr.Prakash Adiapadam, learned counsel appearing for the petitioner and Mr.J.Kumaran, learned Additional Government Pleader(P), who takes notice on behalf of the respondents.
The prayer in the writ petition is to issue a Writ of Mandamus directing the 2nd respondent to allot seat to petitioner for Medical Courses (MBBS/BDS/BAMS) for the academic year 2019-2020 in the 3rd respondent college under Government Quota against Linguistic Minority (Telugu Minority) category after preparing separate merit list for students belongs to Linguistic Minority (Telugu Minority) in strict compliance of by strictly following the judgment passed by the Hon'ble Apex Court in DAR-US-SLAM EDUCATIONAL TRUST AND ORS -Vs- MEDICAL COUNCIL OF INDIA AND ORS(W.P.(C)No.267/2017).
When an identical issue came up for consideration before this Court, this Court has passed a detailed order rejecting the claim. The judgment passed by this Court in W.P.Nos.21960, 22253, 22444, 22465, 22473 and 23105 of 2019, dated 05.08.2019 squarely applies to this case.
Linguistic minorities cannot seek exclusive quota in the private college run by their Linguistic group, as far as the seats shared to the Government by the said Institute. Those seats are to be considered as seats in common pool, to be filled as per the state policy.
In the light of the judgment of this Court in W.P.Nos.21960, 22253, 22444, 22465, 22473 and 23105 of 2019, dated 05.08.2019, this Writ petition is dismissed. No costs. Consequently, connected Miscellaneous Petition is closed.