ANJU PAUL POLLAYIL HOUSE Vs. GOVERNMENT OF KERALA

JUDGEMENT

(1.) PETITIONERS have approached this Court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioners is as follows: The fist petitioner secured rank No.1093 and she was allotted to the third respondent college under Ext.P1 allotment memo. The second petitioner was also allotted to the same college for MBBS course vide Ext.P2 allotment. Ext.P3 is the prospectus. Relevant clauses which give raise to the dispute reads as follows:

(3.) COUNTER affidavits have been filed by respondents 4 and 5 and also by the second respondent.