PRINCIPAL KANNUR MEDICAL COLLEGE Vs. ADMISSION SUPERVISORY COMMITTEE & ORS
LAWS(SC)-2018-8-157
SUPREME COURT OF INDIA
Decided on August 29,2018

Principal Kannur Medical College Appellant
VERSUS
Admission Supervisory Committee And Ors Respondents

JUDGEMENT

- (1.) The special leave petition is disposed of in terms of following consent order : 1. The college shall return the double of the amount than the fees at deposited by each one of 150 students with college, by 4th September, 2018. It is submitted that the amount shall be remitted in the bank account of each of the students. Let compliance report including bank statements, bank account numbers with names of students be filed not only in this Court but also to the Admission Supervisory Committee (ASC). The ASC shall ascertain and submit the report whether amount has been refunded, as ordered, to the students and bank accounts belong to them.
(2.) It is agreed to that the order of ASC for withdrawal of the affiliation shall not be acted upon in case the order is complied with.
(3.) It is also agreed to that Kannur Medical College, shall be permitted to participate in the mop-up round, which is going to take place on 4th and 5th of September, 2018, before the Controller of Entrance Examination, Kerala, and only those students who opt for college shall be allotted and no other.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.