SONAL S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who has completed his Plus Two examination, has filed this writ petition seeking to declare that the ranked list prepared for KEAM Engineering Examination by respondents 1 and 2 by applying the standardisation formula fixed in Clause 9.7.4(b)(iii) for this year is illegal and arbitrary. The petitioner further seeks to direct the respondents to prepare the ranked list for KEAM Engineering based on the marks obtained in the Entrance Examination alone or should prepare another standardisation formula taking into account the method of Examinations and declaration of results conducted by the different Examination Boards.

(2.) The petitioner states that in the Plus Two Examination, the petitioner got full marks for the subjects Physics, Chemistry and Mathematics. The petitioner applied for the KEAM Entrance Examination conducted by the 2nd respondent for the year 2021 for Engineering. In the Entrance Examination, the petitioner secured 940 marks out of 960. He secured 460 marks for Physics and Chemistry and 480 marks for Mathematics. The petitioner holds the first rank, if the marks of the Entrance Examination alone is taken.

(3.) The petitioner was expecting that he will get the first rank in the KEAM Entrance Examination as he had secured full marks for Physics, Chemistry and Mathematics in the Plus Two Examination.