MIDHUN MARTIN BADY Vs. STATE OF KERALA

JUDGEMENT

(1.) IN all these writ petitions, a common question of law has been raised and therefore these writ petitions are being disposed of by a common judgment.

(2.) THE petitioners in these writ petitions are students who aspire for admission to Engineering Degree courses in management quota in various self-financing colleges in Kerala. THEy challenge a condition in the prospectus for admission to professional degree courses in Kerala during the year 2006-2007. THE impugned clause is 9. 7. 5. of the prospectus. THE said clause lays down that to quality in the entrance examination and thereby become eligible to figure in the rank list, a candidate has to secure a minimum of 10 marks each in paper 1 and paper 2. THEy challenge this clause on various grounds liked legislative competence for the State Government to made a law regarding fixation of higher standards for technical education, power to disqualify and candidate on the basis of marks in the entrance test, discrimination as between the petitioners on one hand and students getting admission through NRI quota and on the basis of test conducted by the managements" consortium on the other and non-application of mind, while incorporating the said clause.

(3.) I have considered the rival contentions in detail.