ANJU KISHOR T Vs. STATE OF KERALA

JUDGEMENT

(1.) The captioned appeal is filed by the petitioner in W.P.(C) No. 21685 of 2019 challenging the judgment of the learned Single Judge dated 29.05.2020 dismissing the writ petition holding that the appellant is not entitled to get admission to MBBS course in the sports quota for the year 2019-2020 in the selection conducted on the basis of the Kerala Engineering Architecture Medical Entrance Examination (KEAM), 2019.

(2.) The learned Single Judge, after considering the issues raised by the rival parties, including the students who have secured admission in the sports quota, has held that the court would not be justified in embarking on an exercise of verification of the certificates produced by respondents 6 and 7, who have secured admission for the course, in an attempt to find out whether they are in accordance with the requirements of the prospectus. It was also found that a batch of writ petitions challenging the provisions of eligibility had already been decided by this Court along with W.P.(C) No. 18203 of 2019 filed by the appellant herself and in the light of the judgment in the said writ petition filed by the appellant, the issue has attained finality. It was also found that though appeals were preferred by other aggrieved parties against the common judgment before the Division Bench of this Court and later before the Apex Court, the issue also stands settled by the decision of the Apex Court in Civil Appeal Nos. 7025 and 7026 of 2019. It is thus challenging the validity and correctness of the said judgment, this appeal is preferred.

(3.) Brief material facts for the disposal of the writ appeal are as follows: