MUHAMMED SUHAIL A. Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) The petitioner states that he is the 5 th rank holder in the provisional second phase sports quota rank list published on 5/8/2025 for admission to various courses in the 2nd respondent-College. The petitioner appeared before the 2nd respondent with all necessary documents for securing admission under Sports Quota. The petitioner was not given admission and instead another person holding 10th rank was given admission.

(2.) The petitioner states that denial of admission is unfair, biased and arbitrary. The petitioner was informed that he was a previous student of the same College, he was subjected to disciplinary action and hence he is not eligible for admission. The petitioner states that he was given a Conduct Certificate by the 2nd respondent while undergoing BA (Economics) course during 2021-2024. There is no fairness or transparency in the admission process, contends the petitioner.

(3.) The petitioner relied on the judgment of this Court in W.P.(C) No.31373/2022 and argued that College cannot refuse admission based on speculative reason or for the reason that there was an incident in the past which led to a police complaint being filed. The respondents are compellable to give admission to the petitioner, urged the petitioner.