Kerala High Court
Niranjana Premjith vs State Of Kerala on 3 October, 2024
2024:KER:73283
WPC.No.33586/24 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946
WP(C) NO. 33586 OF 2024
PETITIONER:
NIRANJANA PREMJITH,
AGED 18 YEARS,
D/O.PREMJITH POCHAPPAN, SHUBH, PALLIKUNNU P.O,
NEAR KANATHUR TEMPLE, KANNUR, PIN - 670 004.
BY ADV.T.H.RAIHANATH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, HIGHER EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT, TRIVANDRUM, PIN - 695
001.
2 THE COMMISSIONER OF ENTRANCE EXAMINATIONS,
7TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
THAMPANOOR, THIRUVANANTAHPURAM, PIN - 695 001.
BY ADVS.
ADVOCATE GENERAL OFFICE KERALA
SRI.P.G.PRAMOD, GOVERNMENT PLEADER(GP-50)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WPC.No.33586/24 2
JUDGMENT
The petitioner was an applicant for MBBS admission
in the KEAM. She secured All India rank 54965 in the NEET
examination. Petitioner is a candidate belonging to OBC (Non-
Creamy Layer) category. On the basis of the rank, the
petitioner was granted allotment in Sree Uthradom Thirunal
Academy of Medical Sciences, Thrissur. Grievance of the
petitioner is that, as she could not upload the Non-Creamy
Layer certificate, she has been denied the benefit of fee
concession available to OBC category. As the fees concession
has to be granted by the Government, the petitioner
submitted Ext.P6 representation before the 1 st respondent
seeking an opportunity on the strength of the certificate she
obtained.
2. The limited prayer sought by the petitioner is
to direct the 1st respondent to take a decision on Ext.P6 and to
grant the benefit of fees concession.
After hearing the learned counsel for the petitioner
and the learned Government Pleader, I am inclined to dispose
of this writ petition. Accordingly, it is ordered that the 1 st
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respondent shall take up Ext.P6 and appropriate orders
thereon shall be passed within a period of four weeks from the
date of receipt of a copy of this judgment.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
DG/3.10.24
The place of the institution "Thrissur" mentioned in
the 6th line and the document "Non-creamy Layer Certificate"
mentioned in the 7th line of the first paragraph of the judgment
dated 03.10.2024 in W.P.(C).No.33586/2024 is corrected and
substituted as "Thiruvananthapuram" and "Income Certificate"
respectively as per order dated 14.10.2024 in
W.P.C.No.33586/2024.
Sd/-
Joint Registrar
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APPENDIX OF WP(C) 33586/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE SCORE CARD DATED
26.07.2024 OF NATIONAL ELIGIBILITY CUM
ENTRANCE TEST (UG)- 2024 OF THE
PETITIONER
Exhibit P2 A TRUE COPY OF THE INCOME CERTIFICATE
DATED 18.09.2024 ISSUED FROM
PALLIKKUNNU VILLAGE OFFICE
Exhibit P3 A TRUE COPY OF THE NON-CREAMY LAYER
CERTIFICATE DATED 05.04.2024 ISSUED
FROM PALLIKKUNNU VILLAGE OFFICE
Exhibit P4 A TRUE COPY OF THE RECEIPT DATED
02.09.2024 ISSUED BY SREE UTHRADOM
THIRUNAL ACADEMY OF MEDICAL SCIENCES,
THIRUVANANTHAPURAM
Exhibit P5 A TRUE COPY OF THE PETITION DATED
23.09.2024 SUBMITTED BY THE PETITIONER
TO THE 2ND RESPONDENT THROUGH E-MAIL
Exhibit P6 THE TRUE COPY OF THE REPRESENTATION
PREFERRED BY THE PETITIONER BEFORE THE
GOVERNMENT THROUGH E-MAIL DATED
30.09.2024
