GOVINDJAYAN Vs. ARYA SANJEEV

JUDGEMENT

(1.) Petitioners in all these cases are aspiring for admission to the MBBS Course conducted at the Trivandrum Medical College. Except Govind Jayan, appellant in WA Nos. 2190, 2191, 2340 and 2341 and 2341 of 2006, rest of them are rank holders in All India Pre-Medical/Pre-Dental Rank List. Govind Jayan is rank holder in the State rank list. One Swarup Sasidharan holding rank No. 2292 in the All India Rank List filed WP(C) 24602 of 2006 seeking a writ of mandamus directing the respondents to accommodate him to one of the vacancies at Trivandrum Medical College in the All India Quota. He has also sought for a direction to respondents not to fill up one vacancy of 1st year MBBS admission at Government Medical College. Trivandrum from the State merit list. When the writ petition came up for hearing before learned single Judge on 4th October 2006 it was reported by learned Government Pleader that Swarup Sasidharan was already accommodated at Trivandrum Medical College. Recording the same writ petition was closed by the learned single Judge. Aggrieved by the judgment Govind Jayan has preferred WA No. 2191 of 2006 after obtaining leave.

(2.) One Arya Sanjeev holding rank No. 868 in the All India Rank List who was allotted to T.D. Medical College, Alleppey, filed WP (C) No. 23432 of 2006 seeking a direction to respondents not to surrender seat from the All India Quota available at Government Medical College, Trivandrum to the State Quota and also for a direction to accommodate her at the Trivandrum Medical College. When the writ petition came up for hearing before the learned single Judge on 20th October, 2006 it was represented that petitioner had already got the relief prayed for in the writ petition and consequently the writ petition was closed recording the submission. Aggrieved by the said judgment Govind Jayan has filed WA No. 2190 of 2006 after obtaining leave of this Court.

(3.) One Heera Hassan holding rank No. 1431 in the All India Rank List preferred WP(C) 25737 of 2006 seeking direction to respondents not to surrender one vacancy of 1st year MBBS Admission at Government Medical College, Trivandrum to be filled by State merit list. She was allotted to the Govt. Medical College, Madurai. Writ petition was disposed of by the learned single Judge on 6th October, 2006 directing the respondents to accommodate her in the vacancy available at Medical College, Trivandrum. Aggrieved by the said judgment Govind Jayan has filed WA 2340 of 2006 after obtaining leave of this court. State of Kerala and others then filed RP No. 1088 of 2006 in WP(C) No.25737 of 2006 stating that out of three seats which were available and reverted to the State quota one vacancy was filled up on 28-09-06 and the other two vacancies were filled up as per direction of this Court and therefore Heera Hassan could not be accommodated at Trivandrum Medical College. Review petition was entertained by the learned single Judge and the same was allowed on 20-12-2006. WP(C) 25737 of 2006 filed by Heera Hassan was therefore dismissed. Aggrieved by the same Heera Hassan has filed WA No. 271 of 2007.