NIMAL JAMES Vs. STATE OF KERALA

JUDGEMENT

(1.) I have heard these matters in detail today.

(2.) During the hearing, certain pertinent issues came up which require to be clarified by the Government.

(3.) The petitioners, who claim to be persons belonging to the 'Below Poverty Line' (BPL) category, say that they were allotted to the Self-financing Colleges by the Commissioner of Entrance Examinations and that they had accepted the allotment based on their own preference under the impression that they are entitled to scholarship, but that same has now been withdrawn on account of certain judgments/orders issued by this Court. They say that, therefore, they have now been left unable to pay the tuition fees and being threatened with expulsion from the College.