Kerala High Court
Angitha P.P vs Commissioner For Entrance ... on 21 September, 2016
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 6TH DAY OF OCTOBER 2016/14TH ASWINA, 1938
WP(C).No. 32475 of 2016 (H)
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PETITIONER(S):
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ANGITHA P.P., AGED 22 YEARS,
D/O PREMADAS P.R.,PANANGATTU HOUSE,
PANANGADU P.O., THRISSURE 680665
BY ADVS.SRI.P.NANDAKUMAR
SRI.S.ANEESH
RESPONDENT(S):
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1. COMMISSIONER FOR ENTRANCE EXAMINATIONS,
SHANTHI NAGAR, THIRUVANANTHAPURAM - 695001.
2. ADMISSION SUPERVISORY COMMITTEE FOR PROFESSIONAL
COLLEGES IN KERALA, VAZHUTHACAUD,
THIRUVANANTHAPURAM -695014, REPRESENTED BY ITS MANAGER.
R2 BY SMT. MARY BENJAMIN
R1 BY GOVERNMENT PLEADER SRI T.K.ARAVIND KUMAR BABU
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06-10-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 32475 of 2016 (H)
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APPENDIX
PETITIONERS EXHIBITS
EXT. P1:- TRUE COPY OF REPRESENTATION DATED 21.09.2016 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
EXT.P2:- TRUE COPY OF REPLY DATED 29.09.2016 ISSUED BY THE 2ND
RESPONDENT.
EXT.P3:- TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT.
RESPONDENTS EXHIBITS NIL
// true copy //
P.A to Judge
rmm
SHAJI P. CHALY, J.
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W.P.(C)No. 32475 of 2016
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Dated this the 6th day of October, 2016
J U D G M E N T
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Petitioner had applied for the Kerala Engineering Agricultural Medical Entrance Examinations (KEAM) conducted by the CEE, and secured Rank No.49129 for Medical and Rank No.49180 for Ayurveda. Petitioner could not attend the National Eligibility cum Entrance Test, 2016 (NEET), as mother had expired on the date of examination. It is also stated that petitioner is a member of Ezhava community, eligible for reservation. In such circumstances, petitioner has submitted Ex.P3 representation before the 1st respondent which is pending consideration. It is in this background, seeking appropriate direction, this writ petition is filed.
2. Heard learned Counsel for the petitioner, learned Government Pleader and Counsel appearing for the 2nd respondent.
W.P.(C)No. 32475 of 2016 2
3. It is submitted by learned Counsel for the 2nd respondent that petitioner has not appeared for NEET examination and therefore she is not entitled to secure the reliefs sought for. Since Ext.P3 application is pending consideration before the 1st respondent, I think, it is only proper to direct the 1st respondent to consider Ext.P3, in accordance with law. Therefore, there will be a direction to 1st respondent to take on Board Ext.P3 application submitted by the petitioner, and consider the same, in accordance with law, after providing an opportunity of hearing to the petitioner and take a decision, at the earliest, and at any rate, before the office hours of 7.10.2016.
The writ petition is disposed of accordingly.
Sd/-
SHAJI P. CHALY JUDGE // True Copy // P.A to Judge rmm/7/10/2016