AMEER S. Vs. KERALA UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) The petitioners are stated to be students of the Sri.Sankara Dental College and they assert that there were admitted on the basis of allotments by the 3 rd respondent - Commissioner of Entrance of Examination, as per their respective merit in the Common Entrance Examination KEAM, 2016. Their essential grievance in this case is that the College is not allowing them to remit the examination fees or to upload their details on the online site of the University along with the other necessary details; and they therefore, pray that the 8th respondent be directed to do so at the earliest.

(2.) When this matter was considered by me on 16.10.2020; the 8th respondent was directed, by an interim order of the same day, to allow the petitioners to remit their fees; with a consequential direction to them to upload their details on the online site of the University.

(3.) Today, Sri.Kurian George Kannanthanam, learnd Senior Counsel, instructed by Sri.K.M.Saneer, learned counsel appearing for the 8th respondent, submitted that the interim order of this Court is being complied with and the petitioners have been allowed to remit their fees, thus leading to their details being uploaded in the site of the University during the day.