Rahul.B vs State Of Kerala
2023 Latest Caselaw 957 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                   &
           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                       OP NO. 35039 OF 2000
PETITIONER/S:

           RAHUL. B.
           NATH BHAVAN,
           NEAR SHANKERS HOSPITAL,
           KOLLAM - 691 001.
           BY ADVS.
           SRI.KRB.KAIMAL (SR.)
           SRI.T.G.MAHESH


RESPONDENT/S:

    1      STATE OF KERALA,
           REPRESENTED BY THE SECRETARY TO GOVERNMENT,
           HEALTH AND FAMILY WELFARE DEPARTMENT,
           SECRETARIAT, TRIVANDRUM.
    2      THE DIRECTOR OF MEDICAL EDUCATION,
           TRIVANDRUM.
    3      THE COMMISSIONER FOR ENTRANCE EXAMINATION,
           THIRUVANANTHAPURAM
           BY ADV. V. TEKCHAND, SR. GP.
     THIS ORIGINAL PETITION HAVING COME UP FOR ADMISSION ON
17.01.2023,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 O. P. No. 35039 of 2000
                                      -2-




                             JUDGMENT

S. Manikumar, C. J.

Prayers sought for in the original petition are as follows:-

"i) a writ of certiorari quashing the modified answer key

to questions 37 and 125 and deletion of question 14, 77, 126, 128

and 136 and the valuation resulting in the results and ranking of

MDS Entrance Examination 2000 as published in Ext. P-2;

ii) a writ of mandamus to the 3rd respondent to revalue the

answer papers on the basis of the answer key to questions 37 and

125 as originally suggested in Ext. P-1 and also retaining

questions numbers 14, 77, 126, 128 and 136 and to value them on

the basis of the answer keys as shown in Ext. P-1, and to publish

results assigning due ranks to the candidates based on marks

awarded on the said revaluation."

2. Matter pertains to admission for MDS entrance examination

of the year 2000.

As on today, nothing survives to be adjudicated in the original O. P. No. 35039 of 2000

petition.

Accordingly, instant original petition is dismissed as infructuous.

Sd/-

S. MANIKUMAR CHIEF JUSTICE

Sd/-

SHAJI P. CHALY JUDGE

Eb

///TRUE COPY/// P. A. TO JUDGE