MYTHREYI NAIR.A.G Vs. VAISHAKH

JUDGEMENT

(1.) These review petitioners who are the writ petitioners no. 23,74,75,79,101,106,115,135,138 and 141 in WP(C)No.24826 of 2018 have filed this Review Petition with the grievance that the list annexed to the judgment providing for the semester in which they were eligible to continue and the examination in which they were eligible to appear was made part of the judgment without giving them any opportunity to furnish their views/objections on it.

(2.) According to them, they are eligible to appear in the second professional MBBS examination in August 2020; but as per the list, they can appear only in February 2021. Therefore according to them they had not prayed for such a relief in the writ petition. I heard the learned Counsel/Standing Counsel/Government Pleader appearing on both sides.

(3.) First of all, if the petitioners are aggrieved by the judgment in which reliefs not prayed for by them are granted, it is up to them to challenge it before the appropriate higher forum.