STATE OF KERALA Vs. GARRY VINO GEORGE

JUDGEMENT

(1.) W.A.Nos.1699, 1700, 1701 and 1702 of 2025 filed by the State of Kerala and others under Sec. 5(i) of the Kerala High Court Act, 1958 arise out of a common judgment dtd. 9/7/2025 of the learned Single Judge in W.P.(C)Nos.24976, 24951, 25180 and 24767 of 2025. The said writ petitions were filed by the respondent(s) in W.A.Nos.1699, 1700 and 1701 of 2025 and respondents 1 and 2 in W.A.No.1702 of 2025. Respondents 3 and 4 in W.A.No.1702 of 2025 are additional respondents 3 and 4 in W.P.(C)No.24767 of 2025.

(2.) The petitioners in those writ petitions are students who have completed 12th Standard education from the CBSE stream of syllabus. For pursuing professional degree courses in Engineering, they submitted online applications in response to the Prospectus for Admission to Professional Degree Courses-2025 (for brevity, 'Prospectus-2025') issued by the Commissioner for Entrance Examinations, Kerala (for brevity, 'CEE, Kerala'). They appeared for the entrance examination KEAM-2025 for Engineering courses, held from 22/4/2025 to 30/4/2025. Additional respondents 3 and 4 in W.P.(C)No.24767 of 2025, who are respondents 3 and 4 in W.A.No.1702 of 2025, are students who have completed 12th Standard education in Kerala Higher Secondary stream.

(3.) The common challenge in the writ petitions was against G.O.(Ms.)No.470/2025/HEDN dtd. 1/7/2025 issued by the State of Kerala, whereby the standardization formula in the Prospectus for Admission to Professional Degree Courses-2025 was changed by the State. The said order is one issued invoking the provisions under Clause 1.6 of the Prospectus-2025, which was approved by the Government vide G.O.(Ms.)No.97/ 2025/HEDN dtd. 19/2/2025, on the ground that there exists a disparity while standardising the marks of those students who completed 12th Standard education in Kerala Higher Secondary stream and other streams, including CBSE. Other consequential reliefs were also sought for in the writ petitions.