KARTHIKA CHANDRAN Vs. THE COMMISSIONER FOR ENTRANCE EXAMINATIONS

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers:

(2.) Heard the learned counsel for the petitioner as well as the learned Spl. Government Pleader on behalf of the State/Commissioner for Entrance Examinations.

(3.) The sum and substance of the case projected by the petitioner before this Court is that, based on the then existing facts and figures, the petitioner, an aspirant for MBBS Course had exercised his option before the last date for submitting the same. It was accordingly, that she has been allotted the Malankara Orthodox Syrian Church Medical College, Kolencherry under the NRI Quota, as evident from Ext.P5. But thereafter, things have undergone a vast change, in so far as the fee structure and such other aspects came to be varied because of the proceedings issued by the Admission Supervisory Committee, Government and the Commissioner for Entrance Examinations, leading to various litigations before this Court and the Apex Court. It is also pointed out that the fee structure has been enhanced to some extent, causing more burden upon the students and that in the changed circumstances, the petitioner has to be permitted to exercise re-option, to get admission in an appropriate college of her choice. It is also pointed out that the petitioner might at least be given an opportunity to participate in the spot admission, which, as on date, will not be permitted, as per the information given to her, as she has already been allotted Malankara Orthodox Syrian Church Medical College, Kolencherry, where she does not intend to join for the time being, because of change in circumstances.