REGENT COMPUTRONICS PVT. LTD.

AMINA NAHNA Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

P.AVAS EVAM VIKAS PARISHAD AND ANOTHER V. FRIENDS CO. OPERATIVE HOUSING SOCIETY LTD & ANR. [REFERRED TO]
CONVENOR,MBBS/BDS SELECTION BOARD V. CHANDAN MISHRA [REFERRED TO]
FATHIMMA HANEENA P. V. STATE OF KERALA & ORS. [RELIED ON]
J.S. YADAV V. STATE OF U.P. [REFERRED TO]
UDIT NARAIN SINGH MALPAHARIA VS. ADDITIONAL MEMBER BOARD OF REVENUE BIHAR [REFERRED TO]
A JANARDHANA VS. UNION OF INDIA [REFERRED TO]
V P SHRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH VS. A P WASAN [REFERRED TO]
ASHOK KUMAR DAS VS. UNIVERSITY OF BURDWAN [REFERRED TO]
STATE OF ASSAM VS. UNION OF INDIA [REFERRED TO]
BHAVANI AMMA VS. MADHAVAN [REFERRED TO]
NOORBINA BANU VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) 'The learned Judges of the High Court, if we may say so with respect in a well - considered opinion expressed their anguish at the insensitivity of the authorities administering medical admission in the State to the need to prevent occasions for repetitive grievances from the student community and had occasions to observe:

(2.) In P. A. Inamdar v. State of Maharashtra and Others, 2005 KHC 1293 : 2005 (6) SCC 537 : 2005 (4) KLT SN 3 : ILR 2005 (4) Ker. 629 : AIR 2005 SC 3226 : 2005 (5) SLR 409, the Apex Court held thus:

(3.) The 3rd respondent is an association of 11 Private Self Financing Medical College Managements. The Entrance Examination conducted by the Association in 2008, was set aside by this Court in Fathimma Haneena's case (supra), where, in paragraph 19(b) among various directions, it was directed thus:

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AMINA NAHNA Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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