MES DENTAL COLLEGE PALACHODE Vs. SHAHANA P.S

JUDGEMENT

(1.) This appeal is preferred by the 4th respondent in W. P. (C) No. 8336 of 2018 challenging the judgment of the learned Single Judge dated 03.03.2022, whereby the learned Single Judge directed the appellant to refund the amount of Rs. 5,00,000/- remitted by the petitioner towards liquidated damages as per the KEAM Prospectus within a period of one month along with other consequential directions.

(2.) Brief material facts for the disposal of the appeal are as follows:-

(3.) Petitioner / 1st respondent is a student of BAMS degree course of OLR Government Ayurveda College, Olloor. Petitioner got admission in the year 2017. She applied for medical course through Kerala Engineering, Architecture, Medical and Allied Courses (KEAM). Ext. P1 prospectus for admission to professional Degree courses, Medical Engineering etc. had been approved by the State Government as per its order dated 30.01.2017, and the petitioner has applied in the medical stream in accordance with the guidance provided under the prospectus.