ANJANA SATHYANATH Vs. GOVERNMENT OF PUDUCHERRY

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the communication dated 3.6.2011 issued by the second respondent stating that the candidates passed/appeared in the Higher Secondary Examinations from the Board of Higher Secondary Examinations, Government of Kerala are required to furnish the marks scored in the qualifying examination as shown in the mark sheet adding both Plus one and Plus two issued by the Board of Higher Secondary Education, Kerala, in the CENTAC application and to direct the respondents to take into consideration the Plus Two marks alone (second year marks of Higher Secondary course alone) of the petitioner who completed the Higher Secondary course in Board of Higher Secondary Examinations, Kerala for the purpose of normalization and preparation of ranking list of candidates for admission to Professional course in the Union Territory of Puducherry for the academic year 2011 -12.

(2.) THE brief facts necessary for disposal of the writ petition are as follows:

(3.) MR .R.Sureshkumar, learned counsel appearing for the petitioner in support of his contentions relied on the letter issued by the second respondent dated 29.3.2011, the prospectus/information bulletin issued by the CENTAC for the year 2011 -2012 as well as the prospectus issued by the Government of Kerala for admission to 2011, and submitted that the prospectus nowhere states that both Plus one and Plus two marks will be taken into consideration for admission to professional course by way of normalization and the impugned order is issued contrary to the information bulletin/prospectus and by virtue of the different methods adopted by the CENTAC for normalization to arrive at the ranking of students hailing from Mahe and Yenam, the students are affected and therefore the procedure followed is discriminatory and violative of Article 14 of the Constitution of India.