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Judgment
Petitioner is at present studying in the 7th respondent College on being shifted from Kerala Medical College which stopped functioning. It is stated
that she got admission in Kerala Medical College, Palakkad in the management quota, on the basis of allotment by Commissioner for Entrance
Examinations. Petitioner belongs to Schedules Caste Community. She has requested for the benefit of e-grant submitting Ext.P3 representation. It is
stated that her shifting from the self financing college-Kerala Medical College was on the basis of the orders of this Court and after her shifting to the
7th respondent College which is also a self financing college, she is not given the benefit of e-grant.
I heard the learned counsel for the petitioner, the learned Special Government Pleader as well as Shri Arun B. Varghese, learned counsel for the
the 7th respondent.
Shri Arun B. Varghese, learned counsel for the the 7th respondent submits that petitioner has approached the Admission Supervisory Committee,
which has passed an order on 21.01.2021, directing the Principal to allow the petitioner to attend the classes and the said order is passed subject to the
result of W.P.(C).No.52778/2020 (the number of writ petition is apparently incorrect).
However, the claim of the petitioner for the benefit of e-grant is to be decided by the Government. Learned counsel for the 7th respondent also
submits that before taking a decision on the request of the petitioner, 7th respondent is also to be heard.
Writ petition is therefore disposed of directing the first respondent to consider the request of the petitioner in Ext.P1, after affording an opportunity of
hearing to the petitioner as well as the 7th respondent, within a period of one month from the date of receipt of a copy of the judgment.
It is made clear that hearing can be held through electronic mode.