VOLGA K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are eligible for KEAM-2021 and NEET-UG 2021. The petitioners have registered for KEAM-2021. The petitioners state that Clause 4.1.5 of Ext.P1 KEAM Prospectus provides for reservation of 15% for All India Quota. These seats are allotted following reservation principles. Reservation of 5% seats for PWD is applied horizontally.

(2.) Clause 4.1.5 of Ext.P1 Prospectus reads as follows:

(3.) The petitioners ' grievance is that enforcing Clause 4.1.5 of Ext.P1 without applying horizontal reservation principles settled by the Apex Court is arbitrary and violate the petitioners ' right to equality.