REGENT COMPUTRONICS PVT. LTD.

STATE OF KERALA Appellant

V/S

FATHIMA SEETHI Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPN. [REFERRED TO]
EDUCATION AND SCIENCE V. METROPOLITAN BOROUGH COUNSEL OF TAMESIDE [REFERRED TO]
NOTTINGHAMSHIRE COUNTY COUNCIL V. SECRETARY STATE FOR THE ENVIRONMENT [REFERRED TO]
LORD KEITH IN LONRHO PLC V. SECRETARY OF STATE FOR TRADE AND INDUSTRY. [REFERRED TO]
HAJI MOHAMMAD EKRAMUL HAQ VS. STATE OF WEST BENGAL [REFERRED TO]
ASIATIC STEAM NAVIGATION COMPANY LIMITED VS. SUB LT ARABINDA CHAKRAVARTI [REFERRED TO]
PRINCIPAL PATNA COLLEGE PATNA VS. KALYAN SRINIVAS RAMAN [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
KANPUR UNIVERSITY VS. SAMIR GUPTA:SAMIR GUPTA [REFERRED TO]
MADAN GOPAL KAKKAD VS. NAVAL DUBEY [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
VINITHA ASHOK VS. LAKSHMI HOSPITAL [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
MADHUMOHAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Appeals admitted. Notices made returnable forthwith. Respondents waive service through respective counsel. By consent, appeals called out for hearing and heard.

(2.) These appeals are directed against the judgment of the learned Single Judge dated 12th July, 2002 in O.P. Nos. 15643, 16123, 16306, 16310, 16312, 16377, 16847, 17147, 18367, 18711 and 19110 of 2002.

(3.) The facts Admission to Professional Degree Courses is determined by merit of a candidate as ascertained in the Entrance Examination. The Entrance Examination is conducted by an officer specially empowered by the State of Kerala, who is known as the Commissioner for Entrance Examinations (hereinafter referred as the Commissioner).

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STATE OF KERALA Vs. FATHIMA SEETHI

Referred Judgements :-

JUDGEMENT

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