ARUN BASIL MATHEW Vs. MAYANK BHARATI

JUDGEMENT

(1.) This review petition has been filed after seeking leave of this Court by a person who was not party to the writ appeal.

(2.) By judgment dated 29.9.2014 in W.A. No. 1327/2014, this Court having set aside the judgment of the learned Single Judge, declared that clause 3.1.3 of the prospectus in relation to the Medical/Post-Graduate Super Specialty Courses, Kerala 2014 is unconstitutional and it was struck down. However, it was held that admissions made on the basis of counseling held prior to 12.9.2014 shall not be disturbed and that respondents 1, 2 and 3 were directed to redo the admission which was completed on 27.9.2014 disregarding clause 3.1.3 and to make consequential orders regarding admission, including the claim of the appellant.

(3.) Pursuant to the said directions, it is submitted that admissions had been completed on 30.9.2014. Review petitioner complains that he was not made a party to the writ appeal despite the fact that the review petitioner was affected by the judgment in the writ appeal.