Kerala High Court
Hana Fatima Ahinus vs State Of Kerala, Represented By ... on 9 July, 2025
Author: D. K. Singh
Bench: D. K. Singh
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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2025:KER:50349
IN THE HIGH COURT OF KERALA AT ERNAKULAM
"C.R."
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 9TH DAY OF JULY 2025 / 18TH ASHADHA, 1947
WP(C) NO. 24767 OF 2025
PETITIONER/S:
HANA FATIMA AHINUS
AGED 18 YEARS
D/O. AHINUS H RESIDINGESHAL, PUTHUSSERIMALA, VADACODE P.O PUTHIYAROAD,
THRIKKAKARA NORTH, ERNAKULAM, PIN - 682021
BY ADVS.
SHRI.MOHAN JACOB GEORGE
SMT.P.V.PARVATHY (P-41)
SMT.REENA THOMAS
SMT.NIGI GEORGE
SHRI.ANANTHU V.LAL
SMT.SHERIN VARGHESE
SHRI.BRAHMA R.K.
RESPONDENT/S:
1 STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY
HIGHER EDUCATION DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
2 COMMISSIONER OF ENTRANCE EXAMINATION
7TH FLOOR, KSRTC COMPLEX, OVERBRIDGE, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 695036
3 ANAN SOURE REPRESENTED BY FATHER SUBHASH KUMAR A, S/O. BALAN, AVATTATT,
MEPPAYUR, KOZHIKODE
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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4 VIVEK P.B
S/O. BALAN P.N, PERUGANDOOR HOUSE, NEAR SILENT STREET, CHETTUPUZHA P.O,
THRISSUR
[R3 AND R4 IMPLEADED AS PER ORDER IN I.A. 1/2025 DATED 09.07.2025]
BY ADVS.
GOVERNMENT PLEADER
SMT.BHANU THILAK
SHRI.N.MANOJ KUMAR, STATE ATTORNEY
SRI.P.G.PRAMOD, SENIOR G.P.
OTHER PRESENT:
P.G. PRAMOD-SR.GP
THIS WRIT PETITION (CIVIL) HAVING FINALLY HEARD ON 09.07.2025, ALONG WITH WP(C).
24951/2025, 24976/2025 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
3
2025:KER:50349
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 9TH DAY OF JULY 2025 / 18TH ASHADHA, 1947
WP(C) NO. 24951 OF 2025
PETITIONER/S:
1 GOUTHAM S.,
AGED 18 YEARS
S/O. SUNIL KUMAR S., SHIVAM HOUSE, VRINDHAVAN, WEST KADUNGALLOOR P.O.,
ERNAKULAM DISTRICT, PIN - 683110
2 DEVIKA B.S.,
AGED 19 YEARS
D/O. BIJU P.S., RESIDING AT FIRST FLOOR, DEEPAM, EVRA LANE 11, VENNALA P.O.,
ERNAKULAM, PIN - 682028
3 FARHAAN NOUFAL.,
AGED 18 YEARS
S/O. NOUFAL MOOSA MOIDUTTY, KAROTTU MANGALASSERIL HOUSE , SOUHRADHA
NAGAR A-42, KARIPPAI - SUNDARAGIRI ROAD , NORTH KALAMASSERY P.O.,
ERNAKULAM, PIN - 683104
4 MERIN GEORGE P.,
AGED 18 YEARS
D/O.VIMALA MATHEW, POTTUKULATHIL HOUSE, KUTHIRAVATTOM P.O., KOZHIKODE,
PIN - 673016
5 HADIYA THANVEER.,
AGED 18 YEARS
D/O. FIBIN KOMU, 5/783A, NEAR P.SEKHARAN MANDIRAM, RARICHAN ROAD,
ERANHIPALAM P.O., KOZHIKODE, PIN - 673006
6 MADHAVAN R. MUNJANATTU,
AGED 17 YEARS
S/O.RAKESH P., HOUSE NO.19/30 F, 8TH MILE, VENNIMALA ROAD,VELOOR P.O.,
KOTTAYAM MINOR REPRESENTED BY HIS FATHER RAKESH P. AGED 49 YEARS S/O. P.
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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PRASAD, RESIDING AT HOUSE NO.19/30 F, 8TH MILE, VENNIMALA ROAD,VELOOR P.O.,
KOTTAYAM, PIN - 686501
BY ADVS.
SRI.T.B.HOOD
SMT.M.ISHA
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT. HIGHER EDUCATION
(G) DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
2 COMMISSIONER FOR ENTRANCE EXAMINATIONS,
7TH FLOOR, KSRTC BUS TERMINAL COMPLEX, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 695001
BY ADVS.
GOVERNMENT PLEADER
SRI.P.G.PRAMOD, SENIOR G.P.
SHRI.N.MANOJ KUMAR, STATE ATTORNEY
THIS WRIT PETITION (CIVIL) HAVING FINALLY HEARD ON 09.07.2025, ALONG WITH
WP(C).24767/2025 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
5
2025:KER:50349
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 9TH DAY OF JULY 2025 / 18TH ASHADHA, 1947
WP(C) NO. 24976 OF 2025
PETITIONER/S:
1 GARRY VINO GEORGE
AGED 18 YEARS
KULATHUNKAL HOUSE, VADAKODE.P.O. KANGARAPADI, ERNAKULAM DISTRICT, PIN -
682021
2 AASIM ABDULLA
AGED 18 YEARS
PUNNILATH HOUSE, BHARATH NAGAR, KODUNGALLOOR, THRISSUR DISTRICT, PIN -
680664
BY ADVS. KURIAN GEORGE KANNANTHANAM (SR)
SHRI.TONY GEORGE KANNANTHANAM
SRI.THOMAS GEORGE
SHRI.EBEE ANTONY
SHRI.AJITH GEORGE KOOLA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE COMMISSIONER FOR ENTRANCE EXAMINATIONS
K.S.R.T.C. BUS TERMINAL COMPLEX, THAMPANOOR, THIRUVANANTHAPURAM, PIN -
695001
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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BY ADVS.
GOVERNMENT PLEADER
SHRI.N.MANOJ KUMAR, STATE ATTORNEY
SRI.P.G.PRAMOD, SENIOR G.P.
THIS WRIT PETITION (CIVIL) HAVING FINALLY HEARD ON 09.07.2025, ALONG WITH
WP(C).24767/2025 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
7
2025:KER:50349
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE D. K. SINGH
WEDNESDAY, THE 9TH DAY OF JULY 2025 / 18TH ASHADHA, 1947
WP(C) NO. 25180 OF 2025
PETITIONER/S:
SHIFA FAAIZA P.M.
AGED 18 YEARS
D/O. P.K. MOHAMMAD, PATHUVANA HOUSE, ROCK WELL ROAD, H.M.T. COLONY P.O.,
KALAMASSERY, ERNAKULAM DISTRICT, PIN - 683503
BY ADVS.
SRI.T.B.HOOD
SMT.M.ISHA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT. HIGHER
EDUCATION (G) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 COMMISSIONER FOR ENTRANCE EXAMINATIONS,
7TH FLOOR, KSRTC BUS TERMINAL COMPLEX, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 695001
SRI.P.G.PRAMOD, SENIOR G.P.
THIS WRIT PETITION (CIVIL) HAVING FINALLY HEARD ON 09.07.2025, ALONG WITH
WP(C).24767/2025 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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JUDGMENT
"C.R."
[WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025]
These writ petitions have been filed by the students who have
passed 10 + 2 examinations from the Central Board of Secondary
Education, New Delhi and who have appeared in Kerala Engineering,
Architecture and Medical Entrance Examination 2025. The petitioners
are aggrieved by the decision of the Government dated 01.07.2025 in
Ext.P6 in W.P.(C) No.24767/2025 issued at 16.48.02 hours whereby the
Government changed the prospectus stating that the entrance
examination marks and class examination marks should be maintained
in 50:50 ratio, but in respect of the Maths, Physics, and Chemistry, the
marks obtained in +2 examination shall be in the ratio of 5:3:2.
2. The prospectus for examination was issued on 19.02.2025,
which prescribed that the marks of Maths, Physics and Chemistry shall
be in the ratio of 1:1:1. After changing this prospectus and formulae for
counting the marks obtained in Class 10 + 2, i.e., in Maths, Physics and
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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Chemistry in the ratio of 5:3:2 instead of 1:1:1 on 01.07.2025, the result
was published on the same day at 17.48 hours, exactly one hour after the
prospectus got changed.
3. The earlier prospectus was prepared on the basis of the
recommendation of the expert committee in the year 2011. The said
prospectus held the field for fourteen long years. But, suddenly, the
Government realised in its wisdom that there were so-called glaring
illegalities in the prospectus. Therefore, it needed to be changed one
hour before the time of publication of the rank list on 01.07.2025.
4. Mr P.G. Pramod, learned Senior Government Pleader, submits
that clause 1.6 of the prospectus gives power to the Government to make
changes in the prospectus at any point of time, even after the
examination is conducted and even on the date of publishing the rank
list.
5. Ms Bhanu Thilak, learned Counsel, appearing for the
interveners, also supports the contention of the learned Senior
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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Government Pleader and has placed reliance on the Division Bench
judgment of this Court in Seema Sebastian v. State of Kerala 1 ,
particularly paragraph 3, which reads thus:
"8. We would have simply accepted the argument that eligibility criteria
in a prospectus cannot be changed in the normal course after the last
date for submitting applications. The prospectus settles the candidates'
admission criteria, etc. and gives a fair level playing field for every
candidate who aspires for admission. A new claim cannot be admitted in
the prospectus before the last date of submitting applications for
admission. Amendment to the prospectus stands totally in a different
perspective when there is a hostile discrimination between or among
different classes standing on the same footing. If the prospectus fixes an
eligibility criteria which offends Art.14, it cannot be said it will hold good
for everyone to participate in the same manner as provided under the
prospectus without amendment. The right to challenge cannot be taken
away merely because there is a timeline fixed in the prospectus. No
doubt, laches may sometimes be canvassed as a defence to deny relief but
not to reject the challenge. When all similarly situated persons are not
treated alike, that is open for challenge before the Constitutional Court.
An injustice cured cannot be considered as a change of eligibility criteria.
If such arguments are sustained, that would amount to denial of the right
2023 (3) KHC 284
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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to challenge such arbitrary clauses in the prospectus. No candidates can
be denuded of fundamental rights on the ground that the prospectus sets
a deadline. It is in that background that the present case has to be
examined.
6. While possessing the power to do something is one thing, how
that power is exercised is quite another. Even if it is considered that the
Government has the power to amend the prospectus, the question which
would arise for consideration is when this power can be exercised and in
what manner such a power can be exercised?
7. The prospectus was published on 19.02.2025 and applications
were invited from the students to participate in the KEAM Entrance
Examination 2025. The last date of submission of the application was
10.03.2025. The examinations were held from 23.04.2025 to 29.04.2025
on different dates. The Government suddenly woke up because it got
some supernatural wisdom to realise that the prospectus was glaringly
illegal. Therefore, it needed amendment, that too, one hour before the
publication of the rank list, i.e. on 01.07.2025.
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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8. Normally, as held by the Division Bench of this Court cited by
Ms Bhanu Thilak, the prospectus cannot be changed after the last date
of submission of the application. Here, not only did the last date of
submission of the application got over in March 2025, but the
examinations were also held from 23.04.2025 to 29.04.2025.
9. On 14.05.2025, the score cards of the students relating to the
entrance examinations were declared on the website, and the students
were directed to submit their marks obtained in class 10 + 2
examinations. When the authorities have full data before them and
found that the students from the Kerala stream have not done very well
in the examination, they decided to change the formulae in the most
arbitrary, illegal and unjustified manner.
10. This Court is of the considered view that after the
examination is conducted, the Government is denuded of its power even
under clause 1.6 of the prospectus to change the prospectus. Rules of
the game cannot be changed midway, once the game has begun.
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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11. Prima facie, it appears that somebody looked at the results and
found that the students from the Kerala stream have not done fairly
good, and to satisfy the constituency, such a mala fide decision in an
arbitrary manner has been taken to change the prospectus one hour
before the publication of the result on 01.07.2025. Such an exercise of
power is wholly arbitrary, illegal, unjustified and cannot be
countenanced on any ground.
12. Though Mr P.G. Pramod has vehemently supported the
decision of the Government, he has no answer for the manner in which
the prospectus was changed one hour before the rank list was published
on 01.07.2025.
13. This Court, therefore, holds that the change in the prospectus
one hour before the publication of the rank list after the examination is
wholly unjustified, illegal and arbitrary. The change in the prospectus
is set aside. The Commissioner for Entrance Examinations is directed to
publish the rank list in accordance with the prospectus, which was
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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issued on 19.02.2025.
The writ petitions stand disposed of with the aforesaid
observations and directions. All Interlocutory Applications as regards
interim matters stand closed.
Sd/-
D. K. SINGH
JUDGE
jjj
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
2025:KER:50349
APPENDIX OF WP(C) 24951/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MARK STATEMENT CUM CERTIFICATE DATED
13.05.2025 ISSUED TO THE 1ST PETITIONER BY THE CBSE
Exhibit P2 . TRUE COPY OF THE MARK STATEMENT CUM CERTIFICATE DATED
13.05.2024 ISSUED TO THE 2ND PETITIONER BY THE CBSE
Exhibit P3 TRUE COPY OF THE MARK STATEMENT CUM CERTIFICATE DATED
13.05.2025 ISSUED TO THE 3RD PETITIONER BY THE CBSE
Exhibit P4 TRUE COPY OF THE MARK STATEMENT CUM CERTIFICATE DATED
13.05.2025 ISSUED TO THE 4TH PETITIONER BY THE CBSE
Exhibit P5 TRUE COPY OF THE MARK STATEMENT CUM CERTIFICATE DATED
13.05.2024 ISSUED TO THE 5TH PETITIONER BY THE CBSE
Exhibit P6 TRUE COPY OF THE MARK STATEMENT CUM CERTIFICATE DATED
13.05.2025 ISSUED TO THE 6TH PETITIONER BY THE CBSE
Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE PROSPECTUS ISSUED BY
THE 2ND RESPONDENT FOR ADMISSION TO PROFESSIONAL DEGREE
COURSES, 2025
Exhibit P8 TRUE COPY OF THE NOTIFICATION DATED 13.04.2025 ISSUED BY THE
2ND RESPONDENT REGARDING THE REVISED EXAMINATION
SCHEDULE
Exhibit P9 . TRUE COPY OF THE NOTIFICATION DATED 14.05.2025 ISSUED BY THE
2ND RESPONDENT REGARDING THE PUBLICATION OF THE ENTRANCE
EXAMINATION SCORES
Exhibit P10 TRUE COPY OF THE NOTIFICATION DATED 29.05.2025ISSUED BY THE
2ND RESPONDENT REGARDING ONLINE SUBMISSION OF MARKS DATA
FOR ENGINEERING RANK - 2025
Exhibit P11 TRUE COPY OF G.O. (RT) NO.460/2025/H.EDN DATED 09.04.2025
Exhibit P12 TRUE COPY OF G.O. (MS) NO.470/2025/H.EDN DATED 01.07.2025 ALONG
WITH ANNEXURE THERETO
Exhibit P13 TRUE ENGLISH TRANSLATION OF EXT.P12 G.O.
Exhibit P14 TRUE COPY OF THE ENGINEERING ENTRANCE EXAMINATION RESULT
OF THE 1ST PETITIONER DOWNLOADED FROM THE WEBSITE OF THE
2ND RESPONDENT DATED NIL
Exhibit P15 TRUE COPY OF THE ENGINEERING ENTRANCE EXAMINATION RESULT
OF THE 2ND PETITIONER DOWNLOADED FROM THE WEBSITE OF THE
2ND RESPONDENT DATED NIL
Exhibit P16 TRUE COPY OF THE ENGINEERING ENTRANCE EXAMINATION RESULT
OF THE 3RD PETITIONER DOWNLOADED FROM THE WEBSITE OF THE
2ND RESPONDENT DATED NIL
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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Exhibit P17 TRUE COPY OF THE ENGINEERING ENTRANCE EXAMINATION RESULT
OF THE 4TH PETITIONER DOWNLOADED FROM THE WEBSITE OF THE
2ND RESPONDENT DATED NIL
Exhibit P18 TRUE COPY OF THE ENGINEERING ENTRANCE EXAMINATION RESULT
OF THE 5TH PETITIONER DOWNLOADED FROM THE WEBSITE OF THE
2ND RESPONDENT DATED NIL
Exhibit P19 TRUE COPY OF THE ENGINEERING ENTRANCE EXAMINATION RESULT
OF THE 6TH PETITIONER DOWNLOADED FROM THE WEBSITE OF THE
2ND RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT R2(a) True copy of calculation statement of standardised marks in respect of
the petitioners and those candidates with identical marks in the State
Board using the earlier method and new method is produced for
demonstrating how the newly adopted formula remove the disparity
between students belonging to different streams
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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APPENDIX OF WP(C) 24976/2025
PETITIONER EXHIBITS
Exhibit.P1 TRUE COPY OF THE NOTIFICATION DATED 29-5-2025 ISSUED BY THE
2ND RESPONDENT
Exhibit.P2 TRUE COPY OF THE NOTIFICATION DATED 7-6-2025 ISSUED BY THE 2ND
RESPONDENT
Exhibit.P3 TRUE COPY OF THE ORDER G.O.(MS) 470/2025/ HEDN DATED 1-7-2025
ALONG WITH THE ANNEXURE
Exhibit.P3(a) TRUE COPY OF THE ENGLISH TRANSLATION OF EXT.P3
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
2025:KER:50349
APPENDIX OF WP(C) 25180/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MARK STATEMENT CUM CERTIFICATE DATED
07.07.2025 ISSUED TO THE PETITIONER BY THE CBSE
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF THE PROSPECTUS ISSUED BY
THE 2ND RESPONDENT FOR ADMISSION TO PROFESSIONAL DEGREE
COURSES, 2025
Exhibit P3 TRUE COPY OF THE NOTIFICATION DATED 13.04.2025 ISSUED BY THE
2ND RESPONDENT REGARDING THE REVISED EXAMINATION
SCHEDULE
Exhibit P4 TRUE COPY OF THE NOTIFICATION DATED 14.05.2025 ISSUED BY THE
2ND RESPONDENT REGARDING THE PUBLICATION OF THE ENTRANCE
EXAMINATION SCORES
Exhibit P5 TRUE COPY OF THE NOTIFICATION DATED 29.05.2025ISSUED BY THE
2ND RESPONDENT REGARDING ONLINE SUBMISSION OF MARKS DATA
FOR ENGINEERING RANK - 2025
Exhibit P6 TRUE COPY OF G.O. (RT) NO.460/2025/H.EDN DATED 09.04.2025
Exhibit P7 TRUE COPY OF G.O. (MS) NO.470/2025/H.EDN DATED 01.07.2025 ALONG
WITH ANNEXURE THERETO
Exhibit P8 TRUE ENGLISH TRANSLATION OF EXT.P7 G.O.
Exhibit P9 TRUE COPY OF THE ENGINEERING ENTRANCE EXAMINATION RESULT
OF THE PETITIONER DOWNLOADED FROM THE WEBSITE OF THE 2ND
RESPONDENT
Exhibit P10 TRUE COPY OF THE NOTIFICATION DATED 16.05.2024 ISSUED BY THE
CONTROLLER OF EXAMINATIONS, CENTRAL BOARD OF SECONDARY
EDUCATION REGARDING RELATIVE GRADING SYSTEM
WP(C) Nos.24767/2025, 24951/2025, 24976/2025, 25180/2025
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APPENDIX OF WP(C) 24767/2025
PETITIONER EXHIBITS
Exhibit P1 COPY OF MARK SHEET OF THE PETITIONER IN THE XIITH STANDARD
EXAMINATION
Exhibit P2 COPY OF THE PROSPECTUS ISSUED BY THE 2ND RESPONDENT WITH
RESPECT TO THE KEAM ENTRANCE EXAM DATED 20.02.2025
Exhibit P3 COPY OF THE ADMIT CARD/HALL TICKET ISSUED TO THE PETITIONER
Exhibit P4 TRUE COPY OF THE RELEVANT PORTION OF SCORE CARD OF KEAM 2025
EVIDENCING THE SCORE SECURED BY THE PETITIONER
Exhibit P5 COPY OF THE RELEVANT PORTION OF THE RANK LIST PUBLISHED ON
01.07.2025 SHOWING THE RANK DETAILS OF PETITIONER DATED
01.07.2025
Exhibit P6 COPY OF THE G.O.(MS) NO.470/2025/HEDN DATED 01.07.2025 ALONG
WITH ENGLISH TRANSLATION
Exhibit P7 COPY OF THE RELEVANT PORTION OF RANK DETAILS OF A CANDIDATE
[BY NAME AVANTIKA BIZY NAIR (ROLL NO.467193)] WHO SCORED
SIMILAR MARKS FOR KEAM 2024
