NOORBINA BANU Vs. STATE OF KERALA

JUDGEMENT

(1.) Since these three Writ Petitions canvass the same issue, they are being heard and disposed of together by this common judgment. Ranks of parties, pleadings and Exhibits are referred to in this judgment are as obtaining in W.P.(C) No. 2084/2010, unless otherwise made clear.

(2.) The Supreme Court of India started two judgments relating to admissions to professional colleges in the country with a quotation from Shakespere' s 'Othello'. The first judgment was in 1995, viz. Convenor, MBBS/BDS Selection Board v. Chandan Mishra, 1995 Supp3 SCC 77. That quotation was extracted by the Supreme Court again in the decision of Medical Council of India v. Madhu Singh and Ors., 2002 7 SCC 258. I quote here the first paragraph of the 2nd judgment, which reads thus:

(3.) Although, the State Government started its admission process for admission to professional colleges in Kerala as early as in December, 2009, the consortium of medical colleges whose members have entered into seat sharing agreements with the State Government and whose admission procedure for management seats is under challenge in these Writ Petitions, found it sufficient to start it only as late as on 29.4.2010 by issuing a prospectus, which is produced as Ext. R5(a) along with the counter affidavit filed by them. Based on the same, on the very same day, an advertisement was issued in two Malayalam and one English news papers, inviting applications for admission to the member colleges of the consortium. 1046 students are thought to have responded to the notification inviting applications. A common entrance examination was conducted on 30.5.2010, in which only 751 ofthemparticipated.Aranklistwaspublishedon20.7.2010 and admissions have been made. That admission procedure is under challenge in these Writ Petitions.