REVATHI MOHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners pray that directions be issued to the competent Authority to extend the cut off date, fixed by the University for admission to the B.Pharm course in the 4th respondent college, so as to enable them to secure admission.

(2.) The petitioners have made aforementioned prayer on a peculiar matrix of facts. According to them, they had secured admission for the B.Pharm course in the 4th respondent college last year, i.e. academic year 2016 - '17, under the management quota. However, the Admission Supervisory Committee found their admissions to be irregular, since it was made in violation of the rigour that 50% of the vacancies be filled up from the list provided by the LBS Centre for Science and Technology, which was the competent authority to allot the candidates for such seats.

(3.) This order of the Admission Supervisory Committee was challenged before this Court in W.P.(C) No. 3269 of 2017, which culminated in Ext. P1 judgment. This Court, found the order of Committee to be in order and affirmed that the admissions of the petitioners were contrary to the mandate of law. The petitioners, as we see it from the pleadings, took up the matter before the Honourable Supreme Court of India by filing SLP No. 14039 of 2017 and the Honourable Court, by order dated 09.05.2017, permitted them to appear in the annual examination with the specific disclaimer that it will be subject to the result of the Special Leave Petition.