ABHINAV MOHAN.B.M Vs. STATE OF KERALA

JUDGEMENT

(1.) The question agitated in these cases is covered by a Division Bench judgment of this Court in W.P.(C) No.22168 of 2018 and connected cases, dated 31.10.2018. The very same petitioner in W.P.(C) No.16888 of 2019 was before this Court with a review [R.P.No.510 of 2019 in W.P(C) No.23707 of 2018]. The petitioner in W.P(C) No.16225 of 2019 is a student of the community who aspires for admission to the 1st Year MBBS Course in the college conducted by the petitioner in W.P.(C) No.16888 of 2019. The student asserts that the particular community, being SIUC Nadar, which has established the college, has to be given a preference insofar as admissions are concerned.

(2.) We are afraid, the same cannot be considered at this stage, since the issue has been answered in W.P(C) No.22168 of 2018 and connected cases. In review, in a batch of review petitions against the said judgment of a Division Bench, another Division Bench has rejected the review 16888 of 2019 petitions with a detailed order dated 25.07.2019, wherein at the instance of the learned Senior Counsel there was a re-hearing conducted only because the petitioners therein were not parties to the earlier writ petitions and they had filed the review petitions with leave. We do not think that the question can be again entertained by this Court at the instance of the student or of the same institution.

(3.) The writ petitions would stand dismissed following the judgment in W.P(C) No.22168 of 2018 and connected cases. No costs.