ANITTA JOB Vs. STATE OF KERALA

JUDGEMENT

(1.) The ultimate reliance for a fair operation of any standard is that the systems conceived for its working is of the highest efficiency and that there is a constant play of informed critique upon its functioning. Quality, specially in the field of medical and other professional education, can be ensured only by strict and constant commitment to certain standards that achieve uniformity.

(2.) The medical profession, in particular, deserves resources, both human and other, which will guarantee, to the limits to which it can brook, the highest quality of health care to the citizens. The fundamental intention behind all processes put in place to identify quality of students is that education, especially medical, must not be seen to be one that can be purchased without merit. It is this felicitous intent that has marshalled the courts, including the Hon'ble Supreme Court, while dealing with the issues and processes relating to admissions to medical and allied courses.

(3.) The facts that are presented before us in this case also demonstrate certain similar situations.