- (1.) Heard learned counsel for the parties. It appears that pursuant to our order dated 24-7-2007, the Common Entrance Test was duly conducted on 5-8-2007. Both the parties have agreed that counselling for the Common Entrance Test in relation to the four institutions, namely, Amala Institute of Medical Sciences, Amalagiri, Thrissur, Jubilee Mission Medical College and Research Institute, Thrissur, Malankara Orthodox Syrian Church Medical College, Kolencherry and Pushpagiri Institute of Medical Sciences and Research Centre, Thiruvalla shall be conducted by the aforesaid four institutions on and from 19-8-2007 at the two centres, namely, Kendriya Vidyalaya, Cochin and Kendriya Vidyalaya, Ernakulam.
(2.) They have further agreed that the counselling would be under the supervision of the Admission Supervisory Committee constituted under Section 4 of the Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004.
(3.) Mr C.S. Vaidyanathan, learned Senior Counsel appearing on behalf of the State of Kerala made statement, at the Bar, that all necessary protection shall be provided by the State for smooth conduct of counselling by the aforesaid four institutions.;