KMCT DENTAL COLLEGE Vs. STATE OF KERALA

JUDGEMENT

(1.) Since common issues arise in these Writ Petitions, they are being disposed of by this common judgment.

(2.) W.P.(C) No.18366 of 2013 is filed by KMCT Dental College, Manassery, Kozhikode, which is run by Kunhitharuvai Memorial Charitable Trust. W.P.(C) No.18474 of 2013 is filed by the Chairman of NRI Service and Educational Trust, which runs PMS College of Dental Science and Research, Vattappara, Thiruvananthapuram. PMS College of Dental Science and Research and KMCT Dental College are self-financing educational institutions. In these colleges, hundred seats each for BDS (Bachelor of Dental Science) are provided.

(3.) In the matter of admission to BDS Course, the petitioner Colleges were part of the Consortium of Self Financing College Managements and on the basis of seat sharing agreements with the Government, admissions were being made. Under such process, 50% of the seats were to be filled up on the allotment by the Government, 35% of the seats were to be filled up by the Managements and 15% of the seats were earmarked as NRI quota to be filled up by the Managements. The fee structure was different for the candidates coming under 50% of the Government quota, 35% of the Management quota and 15% of the NRI quota. Fees were also fixed in terms of the agreement executed between the Government and the Consortium of Managements.