LALITHA R.NATH Vs. KANNUR MEDICAL COLLEGE

JUDGEMENT

(1.) Leave granted.

(2.) Appeal preferred by Lalitha R Nath and 24 others impugns the final order and judgment dated 29th May, 2020 of the Division Bench of the Kerala High Court, partially allowing Writ Petition(Civil) No. 10205 of 2020 filed by Kannur Medical College (hereinafter referred to as 'KMC or 'the College') by staying operation of the order dated 29th April, 2020 passed by the Kerala University of Health Sciences (in short, 'KUHS') whereby the College was denied affiliation for conducting MBBS and post graduate courses for the academic year 2020-21. The stay, as granted, is subject to the College satisfying the following conditions: (i) furnishing of bank guarantee of Rs. 10 crores before the Registrar of the Kerala High Court; and (ii) depositing of the title deed of 25 acres of land situated at Sy.No. 13/1 in Village Anjarakkandi, as security for payment of any amount that the College may be liable to pay as per directions to be issued in Writ Petition (Civil) No. 15337 of 2019, titled The Principal v. The Admission and Fee Regulatory Committee.

(3.) Appeal preferred by Sita V.K. impugns the final order and judgment dated 22nd November, 2019 passed by the Division Bench of the Kerala High Court in Writ Petition (Civil) No. 26995 of 2019 filed by the Principal of the College, inter alia, quashing the reopening notices issued by the Admission Supervisory Committee for Professional Colleges in Kerala (in short, 'ASC') in 16 cases, with a further direction to not reopen 92 other cases where students had been issued notice after 4th October, 2018 and had submitted to the ASC that they had received the entire amount or had failed to appear and make their submissions. However, in cases of students who had objected to the refund made by the College, the ASC shall consider their claim and pass appropriate orders.