KERALA CHRISTIAN PROFESSIONAL Vs. ADMISSION SUPERVISORY COMMITTEE

JUDGEMENT

(1.) Common issues arise for consideration in all these writ petitions. Therefore, they have been heard together and are being disposed of by this common judgment.

(2.) Since the pleadings are more comprehensive in Writ Petition No. 26536/2008, same is taken as the leading case. Petitioner is a Registered Association of most of the Christian Self Financing Professional colleges in the State. This writ petition is essentially concerned with the order passed by the Admission Supervisory Committee for Professional Colleges in so far as it relates to the admission to the MBBS course offered by the four Medical Colleges, which are members of the petitioner Association.

(3.) Petitioner Federation invited application for admission to the four member Colleges through and Connected cases 2 Website as also through leading newspapers in the State. It has to be noted that the method of determining merit as decided upon by the Association was a combination of marks obtained by the candidate in the CET conducted by the State Entrance Commissioner and the marks in Biology, Physics and Chemistry in the qualifying examinations. Clause 4 Point No. 1 in the prospectus, dealing with the procedure for selection, reads as follows: