NITHIN T S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are students who have secured Bachelor of Homeopathic Medicine and Surgery (BHMS) Degree from Universities outside Kerala. The petitioners though of Kerala origin were not successful in securing admission to MD (Homeo) in view of the preference given to candidates who have passed out from the colleges in Kerala.

(2.) Such preference was given in view of Clause 5 of Ext. P1 prospectus which is extracted below:

(3.) This Court in Saurabh Jain v. State of Kerala, 2011 (2) KHC 278 : 2011 (2) KLT 646 : 2011 (2) KLJ 305 : ILR 2011 (3) Ker. 935 has held that reasonable reservation or preference could be made to local students in the State. Therefore the allocation of 25% of the seats to 'only candidates of Kerala origin' cannot be faulted.