GOWRI RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) THE third respondent, namely the Kerala Private Medical College Management Association (hereinafter referred to as the Association) has respondents 4 to 6 and respondent No.8 colleges as its constituent members. Ext.P1 is the prospectus issued by it for the purpose of carrying out admissions to the management seats in its colleges and an All India Entrance Test was held pursuant to the same. The test was originally scheduled to be held on 15.4.2012. It was adjourned and it was finally held on 26.5.2012. The examination was in fact conducted by the Kerala University of Health Sciences under the supervision of the second respondent, namely the Admissions Supervisory Committee (hereinafter referred to as the Committee). Petitioner, who participated in the examination secured the fourth rank. According to petitioner, as no details about the counseling were announced, even though she contacted the Association and member colleges, they were not willing to divulge any details about the counseling or admission procedure. Petitioner filed Ext.P2 complaint before the Committee. It is her further case that on coming to know that options could be submitted online, at about 6 PM on 30.5.2012, petitioner attempted to log in to the web site. There was a technical error, she contends. She contacted the web site maintenance staff of the Association and according to her, she was told to submit her options via. E. Mail. She submitted Ext.P5 options. The Association allotted the petitioner to the fourth respondent college on 31.5.2012 for DCH (Diploma in Child Health), a two year PG Diploma Course vide Ext.P6.

(2.) AS per Ext.P5, the options submitted by the petitioner are as follows:

(3.) PARTIES have filed Counter Affidavits, Additional Counter Affidavits, Reply Affidavits and Additional Reply Affidavits.