KARTHIK B. Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Instant appeal is filed against the judgment by which, a learned single Judge of this Court declined to grant the relief sought for by the petitioner and dismissed the writ petition, by observing thus:

(2.) Facts leading to the appeal are that appellant/writ petitioner is a candidate aspiring for admission to Medical and allied courses in the Scheme of Entrance Examination and allotment of seats under the Kerala Engineering/Architecture/Pharmacy/Medical and Allied Courses, 2020 (hereinafter referred to as, 'KEAM-2020', for brevity) conducted by the Commissioner for Entrance Examinations, respondent No.2.

(3.) The 2nd respondent has issued notification dated 31.01.2020 on the basis of the prospectus approved by the Government, calling upon the aspiring candidates to submit applications from 01.02.2020 to 25.02.2020 for KEAM 2020 through "KEAM 2020-candidate Portal".