TOM FRANCIS Vs. COMMISSIONER FOR ENTRANCE EXAMINATION

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned Government Pleader and learned counsel for respondents 2 and 3.

(2.) THE petitioner is identified for admission to MBBS course in the self-financing colleges from the merit list prepared by the State Government. He belongs to Roman Syrian Catholic community and produced Ext.P5 to certify that. The said certificate does not explicitly say the community to which the petitioner belongs. It is the certificate issued to show that he belongs to a particular diocese. Ext.P6 issued by the Village Officer and produced along with Ext.P5 shows that the petitioner belongs to Roman Syrian Catholic community. Later, to avoid confusion, Ext.P9 was obtained and produced from the priest who issued Ext.P5. That specifically says about the petitioner's community and the fact that his parents and he are members of the diocese concerned. Under such circumstances, we see no reason why the petitioner shall not be admitted against a vacancy available for that Roman Syrian Catholic community.