HANA FATIMA AHINUS Vs. STATE OF KERALA

JUDGEMENT

(1.) [WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025] These writ petitions have been filed by the students who have passed 10 + 2 examinations from the Central Board of Secondary Education, New Delhi and who have appeared in Kerala Engineering, Architecture and Medical Entrance Examination 2025. The petitioners are aggrieved by the decision of the Government dtd. 1/7/2025 in Ext.P6 in W.P.(C) No.24767/2025 issued at 16/48/2 hours whereby the Government changed the prospectus stating that the entrance examination marks and class examination marks should be maintained in 50:50 ratio, but in respect of the Maths, Physics, and Chemistry, the marks obtained in +2 examination shall be in the ratio of 5:3:2.

(2.) The prospectus for examination was issued on 19/2/2025, which prescribed that the marks of Maths, Physics and Chemistry shall be in the ratio of 1:1:1. After changing this prospectus and formulae for counting the marks obtained in Class 10 + 2, i.e., in Maths, Physics and Chemistry in the ratio of 5:3:2 instead of 1:1:1 on 1/7/2025, the result was published on the same day at 17.48 hours, exactly one hour after the prospectus got changed.

(3.) The earlier prospectus was prepared on the basis of the recommendation of the expert committee in the year 2011. The said prospectus held the field for fourteen long years. But, suddenly, the Government realised in its wisdom that there were so-called glaring illegalities in the prospectus. Therefore, it needed to be changed one hour before the time of publication of the rank list on 1/7/2025.