D JAYAKUMARI Vs. STATE

JUDGEMENT

(1.) The chief question that has to be decided in this Original Petition concerns the interpretation of a clause in the Prospectus issued by the Government of Kerala, Department of Technical Education for admissions to Engineering Colleges. Cl. 9 of the Prospectus prescribes a method of selection of candidates. It provides that selection of candidates to all the seats for admission to Engineering Course in Government Institutions and 85% of the seats in Private Institutions will be made, based on an Entrance Examination in Mathematics, Physics and Chemistry. Further, it is provided that in the case of Private Institutions 15% of the seats will be filled up by the Management concerned from among the eligible applicants who have applied in time to the Commissioner for Entrance Examination in response to the notification calling for applications.

(2.) Sub-clause (ii) of Cl. 9 makes provision for reservation for certain categories. It reads thus :- <FRM>JUDGEMENT_181_AIR(KER)_1987Html1.htm</FRM> The asterisk decoded read thus :-

(3.) The petitioner claims a seat reserved for Sports Quota. She submits that she has been recommended by the Kerala Sports Council for admission to the Engineering Course by its letter dt. 20-9-1956. Copy of the letter. the petitioner has produced along with the O.P. marked as Ext. P-2. From Ext. P-2, it can be seen that the petitioner has been recommended by the Sports Council under Sports Quota earmarked for other sports and games as Number six.