PRINCIPAL KANNUR MEDICAL COLLEGE Vs. ADMISSION SUPERVISORY COMMITTEE FOR PROFESSIONAL COLLEGES IN KERALA

JUDGEMENT

(1.) The Principal of Kannur Medical College has approached this Court inter alia seeking the following reliefs:-

(2.) Kannur Medical College had given admission to certain students to the MBBS Course during the academic year 2016-17, which came to be cancelled. By an order dated 29/8/2018, the Apex Court directed the College to return double of the amount than the fee deposited by each one of the 150 students with College by 4th September, 2018. Relevant paragraph of the said order reads as under:-

(3.) The Admission Supervisory Committee (ASC) for Professional Colleges in Kerala, who is the respondent herein, filed a report before the Apex Court regarding non compliance of the aforesaid direction. The Apex Court by its order dated 4/10/2018 having taken note of the report filed by the Committee held as under:-