LAWS(KER)-2012-6-324

VARGHESE GEORGE Vs. STATE OF KERALA

Decided On June 22, 2012
VARGHESE GEORGE Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This matter is before the Division Bench on a reference by a learned single Judge. We have heard the learned senior counsel for the petitioner and the learned Advocate General on behalf of the State.

(2.) The petitioner underwent the Plus Two Course in the I.C.S.E. stream with Mathematics, Physics, Chemistry and Computer Science as optional subjects. He applied for admission to the Engineering Course in terms of the Prospectus for the year 2012 and appeared for the Common Entrance Test conducted by the Commissioner of Entrance Examinations, Government of Kerala.

(3.) Notwithstanding that, the petitioner had, indisputably, given the prescribed declaration in terms of the Prospectus stating, among other things, that he has read and accepted all the conditions of admission to the Post Graduate Courses, 2012 as contained in the Prospectus, we would proceed to consider his plea on the interpretation of two provisions in the Prospectus and the declarations sought for by him challenging Clause 9.7.4(b)(iv) of the prospectus.