RAJAT SHARMA Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Sri.Kurian George Kannanthanam, the learned senior counsel appearing for the Appellant/Writ Petitioner. Also heard Sri. Titus Mani Vettom, the learned Standing Counsel for the Medical Council of India. The 7th respondent is represented by Sri.P.Sreekumar, the learned Standing Counsel. The respondent Nos.1, 3 and 5 are represented by Sri.Aravindkumar Babu, the learned Government Pleader.

(2.) The Appellant is challenging the judgment dated 17.02.2017 whereunder, the W.P(C) No.27861/2015 was dismissed by declaring that the Writ Petitioner, having failed to produce the sponsorship and nomination documents from the Government of Jammu and Kashmir for the MBBS seat earmarked for the sponsored candidate from that State, is disentitled to continue his education in the Govt. Medical College, Kottayam.

(3.) The writ petitioner applied for admission for the session 2015-2016 against a reserved quota seat earmarked for candidates nominated by the State of Jammu and Kashmir. The last date for MBBS admission was stipulated as 30.9.2015, but for filling up the reserved quota seat for the sponsored student from the State of Jammu and Kashmir, the last date was stipulated as 17.9.2015. The Prospectus (Ext.P3) would indicate that when the sponsored seats are not filled up, information should be given immediately to the Director of Medical Education, so that the vacant MBBS can be filled through other methods.