LAWS(KER)-2016-2-63

AJAY JOJO JAMES AND ORS. Vs. ADMISSION SUPERVISORY COMMITTEE FOR PROFESSIONAL COLLEGES OF KERALA AND ORS.

Decided On February 24, 2016
Ajay Jojo James And Ors. Appellant
V/S
Admission Supervisory Committee For Professional Colleges Of Kerala And Ors. Respondents

JUDGEMENT

(1.) Two students who got admission for the M.D.S (Master of Dental Surgery) Course in the Azeezia College of Dental Sciences and Research, Meeyannoor, Kollam, (hereinafter referred to as the 'college'), which is a Private Self Financing College, have filed this Writ Petition aggrieved by the order Ext. P19 passed by the Admission Supervisory Committee and Fee Regulatory Committee for Professional Colleges of Kerala (hereinafter referred to as the 'Committee'), declining approval to their admission. Subsequent to the filing of the Writ Petition, they challenged Exts.P22 and P23 orders of the Kerala University of Health Sciences also by which it rejected their registration as MDS students.

(2.) The petitioners have passed B.D.S degree from the University of Kerala and registered their names with the Dental Council of Kerala. Exts.P3 and P4 rank cards show that they are ranked 1177 and 1355 respectively in the COMEDK PGET, 2015, an Entrance Examination conducted by the Consortium of Medical, Engineering and Dental Colleges of Karnataka, with more than 50% scores for Dental course.

(3.) It is the case of the petitioners that, based on their applications, they got admission to the M.D.S courses in Orthodontics and Periodontics respectively in the Azeezia College in the management quota on 6.6.2005 and 9.6.2005. They remitted the requisite fees and refundable deposit and started attending classes from 17.06.2015 onwards.