ABHIMANUE PRINCE Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ appeal is fled by the petitioner in the writ petition challenging the judgment of the learned Single Judge in W.P.(C) No.24900 of 2020 dated 16th November, 2020, whereby a learned Single Judge has dismissed the writ petition as follows:

(2.) The subject issue relates to admission to I Year MBBS course, for the year 2020 as against the seats earmarked for Ex-Servicemen/defence personnel (XS)/dependent of defence personnel killed/missing/disabled in action (DK) guided by clause 5.2.1. and 5.2.2. of the Exhibit-P1 prospectus and they read thus:

(3.) Brief facts for the disposal of writ appeal are as follows; appellant is a ward of an Ex-Serviceman and entitled to get special reservation under the category of dependent of defence personnel killed/missing/disabled in action (DK) for the MBBS course - 2020. Father of the appellant was boarded out of defence service with disability sustaining severe injury during military duty. Appellant, in terms of the prospectus, uploaded the certificate issued by the Zilla Sainika Welfare Officer, Kollam, but it was not shown therein that the father of the appellant was disabled in action while in defence service. Appellant qualified for the NEET - 2020 with All India rank as 11786 with 620 marks and his Kerala State Medical rank is 1688. Appellant belongs to Other Backward Community category and, his category rank is 4472.