AAMIR ABDUL AZEEZ Vs. STATE OF KERALA

JUDGEMENT

(1.) I am considering these Writ Petitions together on account of the analogous nature of the factual circumstances pleaded and the similarity in the reliefs sought.

(2.) The petitioners in these cases are stated to be students who have completed their medical course from the Malabar Medical College, Kozhikode, which has been arrayed as the 3rd respondent in all of them.

(3.) The specific contention of the petitioners is that the 3rd respondent is now illegally holding on to their Transfer Certificates, Conduct Certificates, Attempt Certificates, Medical Transcript and other necessary certificates, along with the original of the certificates entrusted by them with respect to their 10th and 12th standards and they say that this has been done illegally and without any forensic sanction. They, therefore, pray that the 3rd respondent be directed to release all these documents to them at the earliest.