K JACOB MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) IN these writ petitions, the respective writ petitioners dispute, under Art. 226 of the Constitution, the principles laid down by the State Government, regarding admissions to the Medical and Engineering Colleges in the State.

(2.) THE order, the validity of which is challenged in these proceedings, is Ext. R1, dated 7th June, 1963, in O.P. No. 1266/1963, which, it is accepted by learned counsel appearing for the petitioners as well as the learned Advocate General appearing for the State, governs the matter of admissions to these institutions. According to the petitioners, but for the reservations made in the impugned order, they would have been entitled to admission in respect of the colleges for which they had applied. According to them, as a result of the reservations made by the said order, students who have obtained lesser percentage of marks have been admitted; and the petitioners, notwithstanding the fact that they have got higher number of marks, have not been admitted.

(3.) THE petitioners in O.P. Nos. 1266/63, 1290/63, 1294/63, and 1407/63, are applicants for admission either to the Pre-medical or first year M.B.B.S. course in the Medical College for the year 1963-64. THE petitioners in O.P. Nos. 1271/63 and 1360/63, are applicants for admission to the Engineering College for the year 1963-64.