MAHA P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Thirty-eight petitioners who claimed admission as NRI students are before the Court in these proceedings. Of these thirty-eight petitioners, it is common ground that seven candidates were in the NRI category list which was originally published by the CCE on 31/1/2022. As for the rest, the submission of the State is that (i) twelve candidates lacked proper documentation; and (ii) nineteen candidates had not claimed NRI status.

(2.) As regards the seven candidates, who were in the original list of NRI candidates, Mr Jaideep Gupta, senior counsel appearing for the respondents stated that though four of them had registered their options for NRI seats in self-financing colleges, they did not furnish their options for the mop up round after the issuance of the notification dtd. 26/3/2022.

(3.) In order to controvert this submission, Mr Huzefa Ahmadi, senior counsel appearing on behalf of the petitioners has drawn the attention of the Court to the fact that the option in regard to petitioner No 2 was uploaded on 28/3/2022. Senior counsel states that similar options are available in respect of each of the other candidates forming a part of the seven candidates referred to above and perhaps in respect of others. Mr Ahmadi states that he will furnish the necessary material in support to Mr Jaideep Gupta so that it can be verified.