ARUNA PARVATHY Vs. STATE OF KERALA

JUDGEMENT

(1.) All the petitioners are students of the Government Homeopathic Medical College, Thiruvananthapuram. They are studying for Post Graduation in Repertory. They joined the course on 22.06.2009 and the same will be completed on 23.06.2012. Pursuant to the prospectus issued by the 3rd respondent, the petitioners appeared for the Entrance Examination for the post graduate courses in Homeopathy on 25.03.2012 and they have been included in the provisional rank list Ext. P2 with serial numbers 233, 138, 58 and 176 and their rank numbers are 2, 6, 8 and 28 respectively. The problem highlighted by the petitioners is that when admission for the above course starts, the petitioners will have to produce the Transfer Certificate also along with other original certificates. Since they have not completed the course, they will not be able to produce the Transfer Certificate. It is also stated that the 6th respondent, who is the Principal of the College, is also the Chairman of the Selection Committee and therefore, the original documents kept in the College can be verified at the time of admission so that the petitioners will not be put to any difficulty.

(2.) Learned Government Pleader on getting instructions from the 6th respondent submitted that the original certificates can be returned to the petitioners for production at the time of admission. The same is recorded. With regard to the Transfer Certificate, the same cannot be issued now since the petitioners have not completed the course.