RASHMI GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) All these writ petitions are filed challenging the results of common Entrance Examination held for admission to the Professional Courses 1996-97 and for connected and consequential reliefs. The Controller of Examinations who is an authority to conduct Entrance Examination for admission to various Professional Courses such as Engineering, Medical and Agricultural Courses notified for the examination for admission to these courses on 5-3-1996. Applications were called for the said admission through a common Entrance Examination for selection of candidates. A detailed brochure issued by the office of the Controller of Entrance Examinations and the prospectus issued by the Director of Technical Education set out in detail the procedure of applying and the scheme of the Entrance Examination and the selection. As per the programme notified by the authorities, the Entrance Examinations were conducted on l8th and 19 May, 1996. The rank list was published on 24-6-1996. The interview proposed to be held for admission on 12-7-1996 was postponed and held on and from 25-7-1996.

(2.) The challenge made by the petitioners against the validity of the Entrance Examination is mainly on the following grounds:

(3.) The writ petitions are filed by candidates as well as the societies as a public interest litigation. Apart from espousing the cause of the petitioners, they seek for a general directions to quash the entire results of the Entrance Examinations. The State of Kerala, the lst respondents, and the Controller of Entrance Examination have filed counters and additional counter-affidavits. I have heard the matter in extenso, gone through the documents and answer sheets.