Jayanta Kumar Biswas, J. - (1.) The writ petitioner is aggrieved by the enlistment of the 5th respondent by the Andaman & Nicobar Islands Administration for her nomination against the seat reserved by the Directorate of Medical Education, Government of Kerala, for admission to MBBS course of the academic session 2004-2005.
(2.) The relevant facts are these. On June 9, 2004 the competent authority published a notice inviting applications from several categories of candidates mentioned in the notice. One of the categories of candidates was of Malayalee origin for whom one seat of MBBS course was kept reserved by the Government of Kerala for the academic session 2004-2005. Both the petitioner and the 5th respondent applied for their selection as candidates of Malayalee origin. A provisional merit list was prepared and published; while the 5th respondent secured the second merit position, the petitioner secured the third position. The petitioner collected information that the 5th respondent, though not a person of Malayalee origin, fraudulently collected the origin certificate and local certificate by putting her father's influence into use. Contending that because of the fraudulently obtained certificates the petitioner was not eligible to be considered for placement in the merit list, the petitioner took out the present writ petition dated July 29, 2004.
(3.) By order dated July 29, 2004 the parties were directed to maintain status quo till today, and direction was given for hearing of the writ petition today.;