ABRAHAM ROY KALLIVAYALIL Vs. STATE OF KERALA,

JUDGEMENT

(1.) THE complaint of the petitioner is that overlooking his merit and entitlement to be admitted for MBBS course in the community quota, the 3rd respondent College has granted admission to the 4th respondent, a less meritorious candidate.

(2.) THE facts of this case are that the petitioner appeared for the common entrance admission test conducted by the 2nd respondent for and on behalf of the Consortium, which includes the 3rd respondent. In the merit list that was published, the petitioner obtained rank No. 736. Being a candidate professing faith in Roman Catholic Church, he also claims that he is eligible for admission in the community quota as well.

(3.) HOWEVER , to the surprise of the petitioner, on 1/10/07, he came to know that the 3rd respondent had admitted the 4th respondent on 29/9/07 and another candidate on 30/9/07 in the community quota, overlooking the merit of the petitioner. It is submitted that the 4th respondent's rank is 768 and therefore she had no superior claim to overlook the rank of the petitioner.