(1.) THE issue boils down to the sharing of seats between the management of various self-financing Medical Colleges and the Government for the Post- graduate Medical Courses, 2011. All these writ petitions are connected and I shall refer to the exhibits and parties in W.P.(C) No.16421 of 2011 filed by Kerala Christian Professional College Managements' Federation and another for the sake of convenience.
(2.) EXT .R-1(c) is the No Objection Certificate issued by the Government to start Postgraduate Courses as a pre-requisite for the grant of Essentiality Certificate and it inter alia reads as follows:
(3.) THE Advocate General on behalf of the State points out that the deadline fixed for admission to the Postgraduate Courses has been extended by the Supreme Court. Ext.R-1(a) is the order of the Supreme Court in W.P. (C) No. 197 of 2011 extending the time schedule of Postgraduate Counselling, 2011 for All India quota. Ext.R-3(c) is the application put in by the State of Kerala seeking extension of time schedule for filling up the State quota available in the self-financing Medical Colleges. The application specifically refers to the problems encountered by the State Government in implementation of time schedules in Medical and Dental admissions. The names of 10 self-financing Medical Colleges figure in the application wherein the prayer was to complete the admission process by 30-6-2011. The Supreme Court granted extension of time till 1-7-2011 by Ext.R-3(d) order and it is submitted that the State Government allotted the candidates on the same date itself. The Advocate General asserts that the self-financing Medical Colleges are obliged to admit students allotted by the State in the 50% quota within the time extended by the Supreme Court. The failure to do so by the self-financing colleges resulted in Exts.P-14 and P-16 orders directing cancellation of admission passed by the State.