Supreme Court - Daily Orders
Jiji Johnson vs State Of Kerala on 25 July, 2014
æ I.A.No.6/14 in SLP(C)37004/13 1
ITEM NO.602 COURT NO.7 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No.6/2014 in Petition(s) for Special Leave to Appeal (C) No(s).
37004/2013
(Arising out of impugned final judgment and order dated 21/11/2013
in WA No. 1762/2013 passed by the High Court Of Kerala At
Ernakulam)
JIJI JOHNSON & ORS Petitioner(s)
VERSUS
STATE OF KERALA & ORS Respondent(s)
(For directions and interim relief)
Date : 25/07/2014 This application was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr.Basava Prabhu S.Patil, Sr.Adv.
Mr.Romy Chacko, Adv.
Mr.Robin V.S., Adv.
Mr. Satya Mitra, Adv.
For Respondent(s) Mr. Gaurav Sharma, Adv.
Ms.Amandeep Kaur, Adv.
Mr.Prateek Bhatia, Adv.
Mr. Venkita Subramoniam T. R., Adv.
Mr.Rahat Bansal, Adv.
Mr.P.Sreekumar, Adv.
Ms.Mukti Chowdhary, Adv.
Mr. Ramesh Babu M.R., Adv.
Mr. R.Nedumaran, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2014.07.25 17:36:59 IST Issue notice.
Reason:Learned counsel appearing on behalf of the respective respondents accept notice.
I.A.No.6/14 in SLP(C)37004/13 2
We have heard learned counsel for the rival parties. The factual position depicted in the application is not disputed by the learned counsel for the respondents. In view of the above, we consider it just and appropriate to allow the applicant-petitioners to appear in the BDS Degree Examination for the first year which is to commence on 01.08.2014. Accordingly, we direct the respondent No.2 - University to accept the examination fee and application form from the applicant-petitioners for the BDS Degree Examination and allow the applicant-petitioners to appear in the same.
The application is allowed in the manner indicated above. The instant order will be subject to final outcome of the main case and will not vest any equitable right on the applicant-petitioners.
List the main case for final disposal on a non-miscellaneous day after two weeks.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR
[N.B.Copy of the order be given dasti on payment of usual charges, if any]