- (1.) Special leave granted.
(2.) These two appeals are by a brother and his sister who were students of the MBBS course in the Trivandrum Medical College. The sister had a bachelor's degree in science. On the allegation that admission into the medical course had been obtained on the basis of forged mark- sheets, they are being prosecuted criminally. They were also subjected to disciplinary proceedings by the university authorities. We have looked into the criminal charge and the charges in the disciplinary action. More or less they are on common grounds. While the criminal charge is still pending, the disciplinary proceedings have terminated as a result of which the admission of the two students in the medical course has been held to be invalid and the results of their examinations have been can celled. There is also a direction that educational qualifications which had been acquired are to be withdrawn. The directions in the disciplinary proceedings are assailed before us by special leave as their writ petition before the High court has been rejected.
(3.) In Kerala there has been an unfortunate spurt of mark-sheet scandals and several criminal proceedings have been pending for some time. On one or two occasions in different cases we had directed for expeditious disposal but on account of miscellaneous proceedings taken from time to time mostly at the instance of the accused persons there has been no substantial progress in the criminal trials.;