- (1.) In S.L.P.(C) Nos. 20085-20086 of 2019 Leave granted. The present Appeals have been filed by the Appellant to challenge the Judgement and Order dated 07.08.2019 passed by a division bench of the Kerala High Court in W.A. Nos. 1757 & 1758 of 2019.
(2.) The issue raised in the present Appeals pertain to admission to the M.B.B.S. course in the State of Kerala, for the academic year 2019-20, for the 9 seats reserved for the Sports Quota.
(3.) The Appellant - candidate had applied for admission under the Sports Quota, on the basis of having secured the 3rd position in Kerala under 25 Chess Championship conducted by the Sports Association of Thiruvanthpuram in January 2019. The Appellant had represented the Kollam District.;