PRINCIPAL, AL Vs. KERALA UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) This writ petition is filed with the following prayers:

(2.) Heard learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted that the last date for admission to the M.B.B.S. course for the academic year 2014- 15 was on 30.09.2014. It is stated that at 11.09 P.M. on 30.09.2014, the list of students admitted by the college had been uploaded. Certain mistakes had occurred in the list uploaded since the name of three candidates, who had left the college were wrongly included and the names of two candidates admitted before the cut off date was omitted to be included. candidates had to be substituted. The petitioner attempted to correct the list already uploaded till mid night on 30.09.2014, but the server was jammed and the said corrections could be effected, it is submitted. It is stated that on 01.10.2014, the petitioner had met the Chairman of the Admission Supervisory Committee and had informed of the corrections in the list with the specific contention that the admission had been completed as on 30.09.2014. It is stated that the Committee had approved the corrections by Ext.P5 proceedings as the admission made by the petitioner was within the last date and had mailed the said order to the Registrar of the University. It is therefore, contended that the admission of the students is liable to be regularised and they are to be permitted to continue their studies.