Smrithi.S.M vs The Commissioner For Entrance ...
2024 Latest Caselaw 28949 Ker

Kerala High Court

Smrithi.S.M vs The Commissioner For Entrance ... on 3 October, 2024

                                                    2024:KER:73403
WP(C) NO. 30015 OF 2024

                                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. 30015 OF 2024

PETITIONER:

            SMRITHI.S.M.
            AGED 20 YEARS
            D/O.MURALIDHARA GOPAL, CHETTICHIKANDY,
            PERUVATTOOR PO, KOYILANDY,
            KOZHIKODE DISTRICT, PIN - 673620

            BY ADVS.
            K.MOHANAKANNAN
            A.R.PRAVITHA


RESPONDENT:

            THE COMMISSIONER FOR ENTRANCE EXAMINATION,
            5TH FLOOR KSHB BUILDING, SS KOVIL ROAD,
            SANTHI NAGAR, THIRUVANANTHAPURAM, KERALA,
            PIN - 695001

            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:
                                                   2024:KER:73403
WP(C) NO. 30015 OF 2024

                                2

                             JUDGMENT

The writ petition was submitted by the petitioner as she

was denied the admission to MBBS course under the quota of

dependent of killed/personal missing/disabled. When the matter

came up for consideration, an interim order was passed by this

Court on 29.08.2024, permitting the petitioner to produce necessary

document to establish the claim before the respondent on or before

5.00 p.m. on 31.08.2024. In the light of the above, the petitioner

appeared before the authorities concerned and she was granted

admission.

In such circumstances, further orders are not necessary.

Accordingly, this writ petition is closed making the interim order

dated 29.08.2024 absolute.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs 2024:KER:73403 WP(C) NO. 30015 OF 2024

APPENDIX OF WP(C) 30015/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION WITH CERTIFICATE FOR CLAIMING SPECIAL RESERVATION FOR EX-SERVICEMEN (XX) DATED 19-4- 2024

Exhibit P2 .TRUE COPY OF THE SCORE CARD DATED 26- 7- 2024 ISSUED BY THE NEET IS

Exhibit P3 TRUE COPY OF THE PROCEEDINGS NO.PEN GP/9512160H/DP/58 OF THE RECORD OFFICER,DATE :2/6/2009

Exhibit P4 TRUE COPY OF THE PENSION PAYMENT ORDER DATED 4-5-2019

Exhibit P5 TRUE COPY OF THE ELIGIBILITY CERTIFICATE DATED 25-6-2024

Exhibit P6 TRUE COPY OF THE RELEVANT PAGE OF THE CATEGORY WISE RANK LIST PUBLISHED THE RESPONDENT. DATED NILL

Exhibit P7 TRUE COPY OF THE CATEGORY-WISE LIST OF DK ISSUED

Exhibit P8 TRUE COPY OF THE REPRESENTATION UPLOADED BY THE PETITIONER BEFORE THE RESPONDENT DATED 19-8-2024 WITH ELIGIBILITY CERTIFICATE DATED 25-6-2024

Exhibit P9 TRUE COPY OF THE RELEVANT PAGES OF THE NOTIFICATION FOR OPTION PUBLISHED DATED NILL