FARASHA SHABNAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners seek directions to the respondents to accept their revised mark lists by permitting them to access the KEAM web portal and to revise their ranks at the Kerala Engineering Entrance Examination, 2026.

(2.) Petitioners are students from the CBSE Board, who had applied for the Kerala Engineering Architecture and Medical Entrance Examination 2026 (for short 'KEAM 2026'). They had uploaded the marks obtained by them for the qualifying examinations initially. However, since they felt that their marks at the CBSE Board examination were low, they applied for revaluation. There were widespread allegations of errors in the valuation of CBSE examination answer sheets for this year. Hence the Kerala Government delayed publishing the rank list of KEAM 2026, to accommodate the students from the CBSE Board, who had applied for revaluation. The rank list was published on 27/6/2026. Petitioners allege that their CBSE revaluation marks were published only the day after the KEAM 2026 rank list was published. They allege that they have been deprived of their eligible rank at KEAM 2026 due to the irregularity in valuation by CBSE and even the delay in publishing their results. Hence they have approached this Court seeking appropriate directions.

(3.) The petitioner in W.P.(C) No. 22847 of 2026, had studied her higher secondary course under CBSE Board at Sharjah, UAE. She had scored 97 marks in Mathematics, 55 marks in Physics and 90 marks in Chemistry. Since her score in Physics was significantly low, she applied for revaluation. The petitioner's result, after revaluation, was published only on 27/6/2026 which revealed that she had obtained an extra 20 marks for Physics. However, by that time, on 27/6/2026, the KEAM rank list was published and she was allotted only rank No.14500 as evident from Ext.P9.