KEVIN GEORGE SHIBU Vs. COMMISSIONER OF ENTRANCE EXAMINATIONS

JUDGEMENT

(1.) The writ petition has been filed inter alia seeking the following reliefs:

(2.) The petitioner is one of the candidates who sought for admission to the medical college under the NRI quota. His contention is that the category of sponsors mentioned in Ext.P6 is stated to be the persons who should have a direct relationship with the applicant and taking into consideration the description of sponsors in Ext.P6, several persons among the list should be excluded. The relationship between the applicant in this context have been specifically stated in Ext.P6 which reads as under :

(3.) Apparently this is a policy matter which is to be decided by the Government. Notification had been issued as early as on 02.12.2019 and the NEET examination had already been held, admissions are yet to start at this point of time. Several applicants would have made their applications based on the relationship with the sponsors in terms of Ext.P6. At this point of time, it may not be possible for us to interfere with the prospectus conditions. That apart, these are policy matters which have to be considered by the Government and it is not for this court to interfere in such matters. It shall be open for the petitioner to approach the Government seeking any amendment if necessary. We do not find any ground to entertain the above petition. Hence the same is dismissed.