PRINCIPAL, KANNUR MEDICAL COLLEGE Vs. ADITHYA K.

JUDGEMENT

(1.) These matters have been heard together since the factual underpinning presented and the reliefs pleaded in them are similar, if not identical.

(2.) All the afore cases have been filed by the Principal of the Kannur Medical College, Anjarakandy, Kannur ("College", for ease), against the orders issued by the Admission Supervisory Committee for Professional Colleges in Kerala (AFRC), constituted under the provisions of the the Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006 (hereinafter referred to as the "Act", for brevity).

(3.) These matters have a fair amount of history, but it will not be necessary for this Court to speak about them in detail, since all of them have been concluded by the orders of the Hon'ble Supreme Court.