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Judgment
Medical education and the fees payable by students have been on the dissection table before this Court on many occasions. The present batch of writ petitions is also one such instance where the students contend that the fee prescribed require to be “dissected” and the alleged collection of Rs.5,00,000/- by the medical colleges for admissions under the Non-Resident Indian (NRI) quota be declared illegal, in view of the earlier declaration of law by the Division Bench of this Court as confirmed by the Apex Court.
The petitioners in these cases contend that the fee payable for admission and later studies in the NRI quota in the Self-Financing Medical Colleges was only Rs.15,00,000/-as fixed by the Admission and Fee Regulatory Committee for Medical Education in Kerala (hereinafter referred to as the ‘Fee Committee’) constituted under the Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017 (hereinafter referred to as the ‘Act, 2017’) and that the Fee Committee determined the fee payable for the academic year 2017 onwards arbitrarily at an exorbitant figure, out of which an amount of Rs.5 lakhs was set apart Towards the “Corpus Fund” so as to finance the education of the students in the BPL category. They point out that the fixation as above has been challenged before this Court and in the judgment reported as Director, Jubilee Mission Medical College and Research Institute v. State of Kerala and Others [2020 (3) KLT 615], a Division Bench of this Court found that the Fee Committee has no power to direct payment of a portion of the amount to be collected from the students for any other purpose under the Act, 2017. The fixation was also found to be illegal for various other reasons, directing the Fee Committee to reconsider the matter afresh in the light of the directions contained therein. They state that, while the matter was pending consideration before the Committee, the Government issued G.O.(MS) No. 107/2018/H&FWD dated 06.06.2018, framing a scholarship scheme to provide financial assistance to BPL students from the tuition fee fixed by the Fee Committee. Annexure A, forming part of the Government Order issued as above, provides for the composition of a Corpus Fund of Rs.5,00,000/- each from the NRI seat out of the fee to be fixed by the Fee Committee. The afore Government Order was, in turn, challenged by filing W.P.(C) No.33160 of 2018 and connected cases before this Court. A Division Bench of this Court, by judgment dated 23.07.2023, noticing the earlier judgment in Director, Jubilee Mission Medical College and Research Institute (supra), found that neither the Committee nor the Government had any authority to levy an amount, to be credited to a Corpus Fund, “in the absence of conferment of such authority by the legislature”. Finding so, the writ petitions were disposed of as under:-
“(i)G.O.(MS)No.107/2018/H&FWD dated 6.6.2018 is quashed;
(ii)The amounts collected from each N.R.I student to create a corpus for the benefit of those students belonging to the economically weaker sections of the society shall be transferred to the respective institutions where such N.R.I category students have been admitted and maintained as a separate account to be utilized only for the benefit of students belonging to the economically weaker sections of society who may be admitted to such institutions on the basis of allotment. Such account will only be operated jointly by a nominee of the self financing institution and a nominee of the State Government;
(iii)It will be open to the State of Kerala to promulgate suitable legislative measures to achieve the laudable object of providing scholarships to students belonging to economically weaker sections of the society as observed in Inamdar (supra);
(iv)Till such time as suitable legislative measures are adopted by the State of Kerala no further amounts shall be levied or collected from NRI students already admitted or to be admitted to NRI quota seats in this academic year towards the creation or maintenance of a corpus fund for the benefit of economically weaker sections of the society.”
The petitioners further state that the judgment of the Division Bench as above was challenged both by the Medical Colleges as well as the students before the Apex Court, leading to the judgment reported as the State of Kerala v. Principal KMCT Medical College [2025 KHC OnLine 6505]. The Apex Court disposed of the appeals filed as above with the following conclusions and directions:-
“39.In light of above discussion, we deem it appropriate to allow the appeal by the self-financing medical colleges in part; dismiss the appeals filed by the State of Kerala and the NRI students; and modify the Impugned Judgment of the High Court dated 23/07/2020, with the following directions and conclusions:
i.The High Court was correct in quashing the Government Order (MS) No. 107/2018/H&FWD dated 06.06.2018;
ii.If the State seeks to establish a corpus fund or any other such mechanism to subsidize education for students from weaker backgrounds, in line with the vision enshrined in P. A. Inamdar (supra), it may do so by enacting suitable Legislation to that effect;
iii.The self-financing medical colleges are entitled to retain the fees transferred to the State for the creation of the ‘corpus fund’ substantially for the purpose of subsidizing the fees charged to BPL students admitted to those colleges, as per the directions contained in paragraph 37 of this judgement;
iv.The BPL students, who were admitted on the basis of scholarship schemes or who are to be admitted in future, shall not be required to pay the full, regular fees. They will continue to pay fees at the subsidized rate fixed by the State or the Committee. If they have paid any fees, over and above the subsidized amount promised, they are entitled to a refund of the amounts so paid. Alternatively, those amounts may be set off against the fees to be charged for later years. Such a refund must be made within 3 months;
v.The State of Kerala is directed to release the fees collected for the creation of a corpus fund back to the respective colleges within a period of 3 months without prejudice to the right and responsibility assigned in paragraph 37 of this judgement;
vi.The NRI students are not entitled to a refund of the amount transferred to the State for the creation of the ‘corpus fund.’ They are directed to pay the entire fees to their respective colleges, as approved by the Admission and Fee Regulatory Committee, if not already done, within 3 months; and
vii.The State of Kerala or the Admission and Fee Regulatory Committee is at liberty to direct the colleges to furnish their accounts to establish that the directions given herein have been complied with.”
The students state that even before the declaration of law as above by the Apex Court, the Government had issued G.O.(Ms) No.240/2024/H&FWD dated 25.09.2024, providing for the fixation of fee payable by an NRI student at Rs.21,65,720/-, providing further as under:
“2) The Principals of Self Financing Medical Colleges shall collect NRI fees as Rs.16,65,720/- per student. The collection of Rs.5,00,000/- (Rupees Five Lakh only) towards Corpus Fund from the NRI quota students shall be subject to the final order of Hon’ble Supreme Court in SLP(C) No(s).9885-88/2020 filed by State of Kerala and connected cases against the judgment dated 23/07/2020 of Hon’ble High Court of Kerala in WP(C) No.7771/2018.”
Therefore, the students contend that the fee payable is only Rs.16,65,720/- as found by the Government, and the collection of Rs.5 lakhs towards the Corpus Fund could not be effected in the absence of a valid legislation. They state that the colleges have now started issuing notices to the students directing remittance of the Corpus Fund of Rs.5,00,000/-, and in such circumstances, approached this Court seeking a direction to the colleges not to collect any amount towards “Corpus Fund” from the petitioners in view of the judgment of the Apex Court and also seeking to set aside the notices issued by the colleges as above.
I have heard Sri. R. Lakshmi Narayanan, the learned senior counsel, instructed by Sri.Latheef P.K., the learned counsel for some of the petitioners, Sri.Liji J. Vadakedom, and Sri.Pramod, the learned counsel for the other petitioners as well as Sri.Kurian George Kannanthanam, the learned senior counsel, instructed by Sri.P.M. Saneer, Sri.S.Sreekumar, the learned senior counsel, instructed by Sri.P.Martin Jose, Sri.George Jacob, Smt.M.A.Vaheeda Babu, Sri.Vinod Bhat, and Sri.Roshen D. Alexander, the learned counsel for the respondent medical colleges. I have also heard Smt.Mary Benjamin, the learned Standing Counsel, Admission Supervisory Committee, and Sri.P.G.Pramod, the learned Senior Government Pleader for the State.
The learned Senior Counsel, Sri.Lakshmi Narayanan would contend that the correct approach while considering the issue is as seen in paragraph 2 of Ext.P5 Government Order. According to him, the Government, with reference to the judgment of the Division Bench of this Court as well as the judgment of the Apex Court, has accepted that Rs.5 lakhs is to be considered separately and collection, if any, would be subject to the final orders to be issued by the Apex Court. Therefore, according to him, as stated in paragraph 2 of the Government Order, the fee payable by the students would be only Rs.16,65,720/-. He would state that the Apex Court, having confirmed the Division Bench judgment of this Court setting aside the Government Order of the year 2018, there cannot be any collection of amounts towards the Corpus Fund.
Sri.Liji J.Vadakedom, the learned counsel for some of the petitioners, would seek to rely on the provisions of the Act, 2017, to contend that the term “fee” having been defined under Section 2(f), the tuition fee can only be collected with reference to the afore provision. He further states that in view of the judgment of the Apex Court, there cannot be any Corpus Fund creation and hence, the demand of Rs.5 lakhs by the respective colleges have to be set aside. Sri.Pramod, the learned counsel, seeks to adopt the submission made as above, further adding that even according to the fee committee, the basic fee is only Rs.15 lakhs, since it is with reference to that amount, 5% increase has been subsequently adopted.
Per contra, Sri.Kannanthanam, the learned senior counsel for the colleges, would contend that the tuition fee has been fixed at Rs.21 lakhs by the Fee Committee as well as by the Government through the Government Orders issued, and the petitioners are not entitled to succeed, since the fixation of the fee by the Government Order has not been challenged. He would further state that, even going by the judgment of the Apex Court, since the Court used the term “entire fee” while issuing the concluding directions, the students have no option but to pay the “entire fee”. According to him, the Apex Court even after confirming the judgment of the Division Bench of this Court, setting aside the Government Order has refused the prayer for refund made by the students and directed the students to satisfy the disputed portion of the fee only because the disputed portion was forming part of the “entire fee” originally sought to be fixed by the colleges as accepted by the Fee Committee. Sri.George Jacob, the learned counsel for some of the colleges, apart from adopting the submissions made as above, would contend that with reference to W.P(C) No.30948 of 2025, one of the petitioners has suppressed the attempt made by him to seek review the judgment of the Apex Court and therefore, the writ petition itself requires to be rejected.
Sri.Sreekumar, the learned senior counsel for the 3rd respondent in W.P(C) No.32496 of 2025, would point out that a similar attempt made by a student has been rejected by a learned Single Judge of this Court, as evidenced by Ext.R3(b) judgment in W.P(C) No.16489 of 2025 dated 10.06.2025. He would further point out that some of the petitioners, after seeking review/clarification from the Apex Court, have withdrawn the afore application without liberty and therefore, the writ petitions require to be rejected. Smt.Vaheeda, Sri.Vinod Bhat and Sri.Roshan D.Alexander adopts the afore submissions. Sri.Roshan D.Alexander further adds that the respective petitioners, having accepted the admission by their choice, are not entitled to challenge the fee structure. Smt.Mary Benjamin, the learned counsel for the Fee Committee, would invite the attention of this Court to the decision taken by the committee fixing the fee.
I have considered the rival submissions made as above, as well as the connected records.
It is under the provisions of the Act, 2017, that the fee payable to the private medical institutions in the State of Kerala is being fixed. Under Section 3, the Fee Regulatory Committee is constituted not only for the purpose of supervising and guiding the admission process but also for “fixation of fee” that may be charged from students. A detailed procedure for determining the fee to be charged by a private medical institution is prescribed under Section 11. It was on that basis that the fee was originally fixed by the Fee Committee for the period from 2017–18 onwards. It is while effecting fixation; the Committee directed the colleges to collect a sum of Rs.5 lakhs towards the “Corpus Fund” for awarding scholarships to students belonging to the BPL category. A Division Bench of this Court in Director, Jubilee Mission Medical College and Research Institute (supra), has found as under:-
“18. Yet another contention urged by the management is regarding the direction by the Committee to pay `5 lakhs from `20 lakhs collected from NRI category students, to the corpus fund for awarding scholarship to BPL category students. Though the Committee has the power to fix the fee to be collected from NRI category students, there is no power conferred on the Committee to pay portion of the said amount for any other purpose. Section 8 of the 2017 Act, which regulates the functions of the Committee does not provide any such power. Hence, the said directions in the impugned orders are liable to be set aside.”
Thus, as early as 2020, the Division Bench of this Court found that under the Act, 2017, the Fee Committee does not have any such power to bifurcate the fee. Even before that judgment, the Government had come out with the order dated 06.06.2018 referred to earlier, again providing for the creation of a “Corpus Fund” by collecting Rs.5 lakhs each from the NRI seats. This Government Order was the subject matter of challenge before this Court in W.P(C) No.33160 of 2018 and connected cases referred to earlier. The Division Bench has categorically observed that neither the Committee nor the Government had the authority to direct that any amount be credited to the Corpus Fund. The Government Order of the year 2018 is also quashed. The amounts collected from the NRI students were directed to be transferred to the respective institutions and maintained in a separate account, to be utilised exclusively for the benefit of students belonging to the economically weaker sections. The account was directed to be operated jointly by a nominee of the self-financing institution and a nominee of the State Government. It was further directed that, until the State Government promulgates suitable legislation, no further amount shall be levied or collected from the NRI students already admitted or to be admitted to the NRI quota seats towards the creation or maintenance of a Corpus Fund.
However, the afore judgment of the Division Bench of this Court was challenged by the managements as well as the students before the Apex Court. In paragraph 4 of the judgment of the Apex Court, the challenge raised by the respective parties has been noticed as under:-
“4.These directions of the High Court have given rise to three sets of cross-appeals preferred by: (i) The State of Kerala, who is aggrieved by the quashing of its GO dated 06/06/2018; (ii) The self-financing medical colleges, who are challenging the direction that the corpus fund amount be utilized only to subsidize education for students from economically weaker sections of society admitted to the respective institutions; and finally, (iii) The NRI students, who are dissatisfied that the corpus fund amounts have not been refunded to them.”
The Apex court in paragraph 5 of the judgment noticed the factual position leading to the controversy as under:-
“5.1 The Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017 (the 2017 Act) came into force on 01/06/2017. It was introduced to, among other things, regulate the admission and fixation of fees in private medical educational institutions in the State of Kerala. Sections 3 and 3A of the 2017 Act contemplate the constitution of a Committee, described as the Admission and Fee Regulatory Committee (Committee). The Committee was tasked to determine the fees charged to students admitted to private medical educational institutions in Kerala based on the annual information and proposals submitted by those colleges.
5.2KMCT Medical College moved an application and submitted the prospectus for Academic Year 2017-2018 before the Committee on 01.08.2017, requesting it to fix the fees for NRI students at Rs. 20 lakhs per annum.
5.3The Committee, on 27.02.2018, approved the fixation of fees for NRI students at Rs. 20 lakhs per annum for all medical colleges whose fee was to be regulated under the 2017 Act. Notedly, it decided to enhance the fees for NRI students from Rs. 15 lakhs per annum in Academic Year 2016-2017 to Rs.20 lakhs per annum in Academic Year 2017-2018 and 2018-2019, with the condition that the extra amount of Rs. 5 lakhs would be kept as a ‘corpus fund’ to provide scholarships to BPL students. The Committee further directed that the corpus fund amount would be remitted to the State Government, as and when so directed by the State, the Committee, or a Court of Law. This decision was substantiated by quoting paragraph 131 of P. A. Inamdar (supra), where it was held that the fees collected from NRI students should be utilized to benefit students from economically weaker sections of society.
5.4KMCT Medical College, being aggrieved, laid challenge to the Committee’s decision before the High Court.
5.5During the pendency of the writ proceedings before the High Court, the Government of Kerala issued the GO dated 06.06.2018, seemingly to validate and support the Committee’s decision dated 27.02.2018. It emphasized that the mainstay of the corpus fund would be the amounts earmarked and collected from NRI students who were admitted to self-financing medical educational institutions in the State. Much like the Committee’s decision, the GO dated 06/06/2018 was statedly issued in pursuance of the directions contained in paragraph 131 of P. A. Inamdar (supra). Compelled by the GO dated 06/06/2018, the self-financing medical colleges consequently began collecting Rs.20 lakhs per annum as fees from the newly admitted NRI students, while remitting Rs.5 lakhs to the corpus fund.”
(Underlining supplied)
Thus, there can be no dispute that the decision taken by the Fee Committee in 2018 was to increase the fee payable by the NRI students to Rs.20 lakhs per annum. It was only the decision of the Fee Committee to bifurcate a sum of Rs.5 lakhs from the increased fee for the creation of a Corpus Fund, that led to the litigation.
The Apex Court also, in paragraph 10 of the judgment, arrived at the issues arising for consideration as under:-
“10.Having given our thoughtful consideration to the submissions at length, we find that the following issues arise for our consideration:
i.Whether the Committee had the power to determine and direct that a particular amount of the fees charged to NRI students be kept in a corpus fund maintained by the State?
ii.Whether the NRI students are entitled to a refund of the amount so charged or whether it can be set off against fees to be charged for later years?”
Thus, after framing the issues in paragraph 10 of the judgment, the Apex Court found that “it is difficult to accept that the committee can create a Corpus Fund on the strength of transitional powers given to it in P.A Inamdar”. In paragraphs 19 and 20 of the judgment, the Apex Court found as under:-
“19.A conjoint reading of paragraph 131 of P. A. Inamdar (supra) and paragraph 7 of Islamic Academy (supra) amplifies the idea that the Committee’s power is not limitless. Such a combined reading leads us to the conclusion that: (i) the Committee is competent to prescribe fees in respect of the NRI quota in self-financing medical educational institutions until the State enacts appropriate Legislation or Regulations; and (ii) the Committee cannot draw unlimited powers under the guise of ‘regulation of NRI quota/seats.’ In other words, the Committee can only make rules for admission to such seats and can review the fees charged to NRI students to ensure that they are not exploitative. This is the cumulative power granted to the Committee within which it must act. The Committee cannot perforate these bounds unless and until its power is expanded through a suitable Legislation or upon a direction by this Court.
20.In light of the above, it is evident that paragraph 131 of P. A. Inamdar (supra) does not clothe the Committee with the power to create a corpus fund for the benefit of economically weaker students. It only directs the State to come up with a suitable plan to subsidize their education through the fees charged from NRI students. The Committee cannot usurp the powers vested in the State in this regard.”
After finding so, the judgment of the Division Bench striking down the 2018 Government Order was found to be correct. Thereafter, the second issue as to whether the students were entitled to a refund or a set-off was considered by the Apex Court. The contentions raised by both the management and the students were noted by the Apex Court in paragraphs 29 and 30 of the judgment, as under: -
“29.The NRI students contend that when the imposition of such an amount has been held to be illegal, there is no reasonable justification for the State or the self-financing medical colleges to retain it. Further, these students claim that paragraph 67 of P. A. Inamdar (supra) only requires an NRI student to subsidize two other students’ fees. Accordingly, it is their specific contention that when the fees for regular students are set at Rs. 5 lakhs per annum, the NRI students cannot be charged more than Rs. 15 lakhs per annum.
30.Contrarily, the self-financing medical colleges contend that the fees charged under the heading of ‘corpus fund’ should be returned to them to enable their continued functioning. The amounts collected for the corpus fund were unfairly deducted from the proposals submitted, leaving the colleges to function with fees much lower than what was genuinely projected by them. The fees charged from NRI students are utilized not only to subsidize education for students from economically weaker backgrounds but also for various upkeep and continuous development expenses to improve the quality of education.”
Thereafter, the Apex Court found as under: -
“35. Since the self-financing institutions are the best judge of their own needs and expenses, there appears to be no reason why they cannot retain the amount that was to be transferred to the corpus fund, when those amounts came out of the fee structures already approved by the Committee. By approving the proposals at the relevant time, the Committee has signified that the fees proposed to be charged were reasonable and did not amount to profiteering.
36.In the same vein, self-financing medical educational institutions that were aggrieved by the Committee’s actions and sought reconsideration of their proposals from 2017-2018 onwards by virtue of directions issued by this Court in Najiya Neermunda v. Kunhitharuvai Memorial Charitable Trust, are also entitled to retain the amount claimed by the State under the heading of ‘corpus fund,’ if any.”
(Underlining supplied)
Thus, it is again reiterated by the Apex Court that Rs.5 lakhs comes out of the fee as fixed by the Committee. Thereafter, in paragraph 37 of the judgment, the Apex Court, after allowing the colleges to retain the fees which were diverted to the Corpus Fund, held that the educational institutions were under the obligation to provide quality education to the BPL students who were admitted to those colleges, and no additional fees of any nature shall be charged from the BPL students. The Fee Committee was also permitted to direct the colleges to furnish their accounts and to establish that the amounts so collected are being utilised for the aforesaid purposes and not at the colleges’ discretion. It is on the basis of the above discussions and findings that the Apex Court rendered the conclusions and directions in paragraph 39 of its judgment noticed earlier.
From all the above, there cannot be any dispute that:
The Fee Committee decided to approve the fixation of the fee from NRI students at Rs.20 lakhs.
After deciding to enhance the fee as above, Rs.5 lakhs was directed to be diverted as “Corpus Fund”, by remitting the same to the State Government.
The decision of the Fee Committee is followed by the Government Order of the year 2018.
The Division Bench of this Court found that the Fee Committee has no such power for diverting a portion of the fee and also quashed the Government Order of 2018, however, adding that no further amount shall be levied or collected from the NRI students towards the Corpus Fund.
In appeals, the Apex Court permitted the medical colleges to retain the fee transferred to the State as noticed earlier, for the purpose of subsidising the education of the BPL students. It is categorically found that the NRI students are not entitled to any refund of the amount transferred to the State for the creation of a Corpus Fund.
The students were also directed to pay the “entire fee” to their respective colleges as approved by the Fee Committee within a time frame.
The amount of Rs.5 lakhs is coming out of the fee as prescribed by the Fee Committee.
Thus, it is clear that it is only on account of the decision taken by the Fee Committee to create a Corpus Fund, followed by the Government Order issued in 2018, that the students have raised the contention that they need not remit any amount towards the Corpus Fund. True, as contended by the students, they are not liable to pay any amount towards the Corpus Fund. However, parties need to pay the tuition fee as fixed/approved by the Committee and the Government. The students appear to be under the mistaken assumption that the fee was only Rs. 15 lakhs and that an additional amount of Rs.5 lakhs was being collected as a Corpus Fund. As already discussed, there cannot be any dispute that the fee was already Rs.20 lakhs, and it is the decision taken by the Fee Committee, as endorsed by the Government, that led to the present controversy.
It is also noticed that in the subsequent Government Orders, after fixing the fee at Rs.21,65,720/-, a sum of Rs.5 lakhs is stated to be towards the Corpus Fund. Again, this decision was taken pending the appeals before the Apex Court. Even this decision of the Government does not appear to be correct. However, there has been no challenge to the Government Order dated 25.09.2024 at any point in time. Furthermore, a similar challenge raised against the demand of Rs.5 lakhs has already been considered and dismissed following the judgment in Principal KMCT Medical College (supra) by judgment dated 10.10.2025 in W.P(C) No.16489 of 2025.
Though submissions were also made on the basis of the proceedings of the Fee Committee which adopted the fee of Rs.15 lakhs as the base figure to apply 5% enhancement to state that the Committee also accepts the above figure as the fee payable, I am of the opinion that the Committee went wrong in applying the above as the base figure, as already found. Therefore, in my opinion, this contention need not be adjudicated.
On the whole, I am of the opinion that the petitioners are not entitled to succeed. Therefore, these writ petitions would stand dismissed. However, taking note of the fact that the petitioners were enjoying protection with respect to the payment of the disputed component projected by the students as “Corpus Fund”, they are granted six weeks' time from today to satisfy the arrears. In cases where the students have furnished bank guarantees, steps for encashing the bank guarantees shall be taken only after the expiry of six weeks.
APPENDIX OF WP(C) NO.38556 OF 2023
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P-1 | TRUE COPY OF THE FEE RECEIPT NO. BCMCH/UG-2022/NO.027 DATED 31.10.2022 PAID BY THE 1ST PETITIONER TOWARDS TUITION FEE AND OTHER FEE. | |
| EXHIBIT P-1(A) | TRUE COPY OF THE RECEIPT NO. AND YHMP 1525800547 DATED NIL OF THE 1ST PETITIONER. | |
| EXHIBIT P-2 | TRUE COPY OF THE FEE RECEIPT NO. 22-23/4268 DATED 31.10.2022 PAID BY THE 2ND PETITIONER TOWARDS TUITION FEE AND OTHER FEE. | |
| EXHIBIT P-2(A) | TRUE COPY OF THE RECEIPT NO. AND YSB1 1525779458 DATED NIL OF THE 2ND PETITIONER. | |
| EXHIBIT P-3 | TRUE COPY OF THE JUDGMENT IN WP(C) NO. 7771/2018 DATED 23.07.2020. | |
| EXHIBIT P-4 | TRUE COPY OF THE INTERIM ORDER IN WP(C) NO. 3211/2023 DATED 31.01.2023. | |
| EXHIBIT P-5 | TRUE COPY OF THE INTERIM ORDER IN WP(C) NO. 14112/2023 DATED 18.04.2023. | |
| EXHIBIT P-6 | TRUE COPY OF THE NOTICE FOR PAYMENT OF ANNUAL FEE FOR THE 2ND YEAR COURSE IN RESPECT OF THE 1ST PETITIONER DATED 01.11.2023. | |
| EXHIBIT P-7 | TRUE COPY OF THE NOTIFICATION FOR PAYMENT OF ANNUAL FEE FOR THE 2ND YEAR COURSE IN RESPECT OF THE 2ND PETITIONER VIDE NO. SUTAMS/ACAD/220/2023 DATED 07.11.2023. | |
| EXHIBIT P-8 | TRUE COPY OF THE NOTICE NO. BCMCH/PRL-CRCLR/2025/06 DATED 27.06.2025 OF THE PRINCIPAL, BELIEVERS CHURCH MEDICAL COLLEGE HOSPITAL. | |
| EXHIBIT P-9 | TRUE COPY OF THE CIRCULAR NO. SUTAMS/164/2025 DATED 21.05.2025 OF CHIEF ADMINISTRATIVE OFFICER SREE UTHRADOM THIRUNAL ACADEMY OF MEDICAL SCIENCES | |
| EXHIBIT P-10 | TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO. 30948/2025 DATED 22.08.2025. | |
APPENDIX OF WP(C) NO.30073 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P-1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P-2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2023 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P-3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12987-12958/2021. | |
| EXHIBIT P-4 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P-5 | A TRUE COPY OF THE NOTICE DATED 23.05.2025 ISSUED TO THE 1ST PETITIONER. | |
| EXHIBIT P-6 | A TRUE COPY OF THE NOTICE DATED 23.05.2025 ISSUED TO THE 2ND PETITIONER. | |
| EXHIBIT P-7 | A TRUE COPY OF THE NOTICE DATED 23.05.2025 ISSUED TO THE 3RD PETITIONER. | |
| EXHIBIT P-8 | A TRUE COPY OF THE TIME TABLE FOR THE 1ST YEAR MBBS EXAMINATION PUBLISHED BY THE KERALA UNIVERSITY OF HEALTH SCIENCES. | |
| EXHIBIT P-9 | A TRUE COPY OF THE COMPLAINT WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL. | |
| EXHIBIT P-10 | A TRUE COPY OF THE LIST OF STUDENTS OF KMCT MEDICAL COLLEGE MBBS 2024 (PHASE 2) BATCH ISSUED BY THE 3RD RESPONDENT COLLEGE. | |
| RESPONDENTS’ EXHIBITS: | ||
| EXHIBIT R3(A) | A COPY OF THE ORDER NO. FRC 50/24/MD/MS/SUPER SPECIALITY/MBBS/SFMCK DATED 4-9-2024 ISSUED BY THE FEE REGULATORY COMMITTEE FOR MEDICAL EDUCATION IN KERALA. | |
APPENDIX OF WP(C) NO.30446 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ID NO: 161/2024. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ID NO: 175/2024. | |
| EXHIBIT P3 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P4 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P5 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12987-12958/2021. | |
| EXHIBIT P6 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P7 | A TRUE COPY OF THE NOTICE DATED 27.05.2025 ISSUED BY THE 3RD RESPONDENT. | |
| EXHIBIT P8 | A TRUE COPY OF THE TIME TABLE FOR THE 1ST YEAR MBBS EXAMINATION PUBLISHED BY THE KERALA UNIVERSITY OF HEALTH SCIENCES, THRISSUR, DATED 21-07-2025. | |
| EXHIBIT P9 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL | |
APPENDIX OF WP(C) NO.30528 OF 2025
| PETITIONER’S EXHIBITS | ||
| EXHIBIT P-1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018, ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P-2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P-3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12987-12958/2021. | |
| EXHIBIT P-4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P-5 | A TRUE COPY OF THE REGULATION OF TUITION FEES AND OTHER FEES ORDER ISSUED BY THE 2ND RESPONDENT COMMITTEE ON 15.01.2025 PALAKKAD INSTITUTE OF MEDICAL SCIENCES, WALAYAR, PALAKKAD. | |
| EXHIBIT P-6 | A TRUE COPY OF THE NOTICE DATED 26.05.2025 ISSUED TO THE PETITIONER. | |
| EXHIBIT P-7 | A TRUE COPY OF THE TIME TABLE FOR THE 1ST YEAR MBBS EXAMINATION PUBLISHED BY THE KERALA UNIVERSITY OF HEALTH SCIENCES. | |
| EXHIBIT P-8 | A TRUE COPY OF THE INTERIM ORDER DATED 12.08.2025 IN W. P. (C) NO. 30073 OF 2025 | |
APPENDIX OF WP(C) NO.30536 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P-1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P-2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P-3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12987-12958/2021. | |
| EXHIBIT P-4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P-5 | A TRUE COPY OF THE REGULATION OF TUITION FEES AND OTHER FEES ORDER ISSUED BY THE 2ND RESPONDENT COMMITTEE ON 15.01.2025 PALAKKAD INSTITUTE OF MEDICAL SCIENCES, WALAYAR, PALAKKAD. | |
| EXHIBIT P-6 | A TRUE COPY OF THE NOTICE DATED 23.05.2025 ISSUED TO THE 1ST PETITIONER. | |
| EXHIBIT P-7 | A TRUE COPY OF THE NOTICE DATED 23.05.2025 ISSUED TO THE 2ND PETITIONER. | |
| EXHIBIT P-8 | A TRUE COPY OF THE NOTICE DATED 23.05.2025 ISSUED TO THE 3RD PETITIONER. | |
| EXHIBIT P-9 | A TRUE COPY OF THE NOTICE DATED 23.05.2025 ISSUED TO THE 4TH PETITIONER. | |
| EXHIBIT P-10 | A TRUE COPY OF THE NOTICE DATED 23.05.2025 ISSUED TO THE 5TH PETITIONER. | |
| EXHIBIT P-11 | A TRUE COPY OF THE NOTICE DATED 23.05.2025 ISSUED TO THE 6TH PETITIONER. | |
| EXHIBIT P-12 | A TRUE COPY OF THE TIME TABLE FOR THE 1ST YEAR MBBS EXAMINATION PUBLISHED BY THE KERALA UNIVERSITY OF HEALTH SCIENCES. | |
| EXHIBIT P-13 | A TRUE COPY OF THE INTERIM ORDER DATED 12.08.2025 IN W. P. (C) NO. 30073 OF 2025. | |
| EXHIBIT P-14 | A TRUE COPY OF THE LIST OF STUDENTS OF KMCT MEDICAL COLLEGE MBBS 2024 (PHASE 2) BATCH ISSUED BY THE 3RD RESPONDENT COLLEGE. | |
APPENDIX OF WP(C) NO.30943 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P-1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P-2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P-3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12987-12958/2021. | |
| EXHIBIT P-4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P-5 | A TRUE COPY OF THE CIRCULAR DATED 21.05.2025 ISSUED BY THE 3RD RESPONDENT COLLEGE. | |
APPENDIX OF WP(C) NO.30948 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ID NO:161/2024. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ID NO: PKDIM/MBBS/22/142. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ID NO: PKDIM/MBBS/22/041. | |
| EXHIBIT P4 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P5 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2023 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P6 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12987-12958/2021. | |
| EXHIBIT P7 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P8 | A TRUE COPY OF THE NOTICE DATED 11-07-2025 ISSUED TO THE PETITIONERS. | |
| EXHIBIT P9 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THROUGH THEIR LAWYER VIA E-MAIL DATED 17-08-2025. | |
| EXHIBIT P10 | A TRUE COPY OF THE ORDER 13.07.2017 ISSUED 2ND RESPONDENT. | |
| EXHIBIT P11 | A TRUE COPY OF THE ORDER 27.02.2018 ISSUED 2ND RESPONDENT. | |
| RESPONDENTS’ EXHIBITS: | ||
| EXHIBIT R3A | TRUE COPY OF THE NOTIFICATION DATED 19/10/2022 OF THE COMMISSIONER FOR ENTRANCE EXAMINATIONS. | |
| EXHIBIT R3B | TRUE COPY OF ALLOTMENT MEMO DATED 24/11/2022 OF THE COMMISSIONER FOR ENTRANCE EXAMINATIONS TO THE 1 ST PETITIONER. | |
|---|---|---|
| EXHIBIT R3C | TRUE COPY OF ALLOTMENT MEMO DATED 24/11/2022 OF THE COMMISSIONER FOR ENTRANCE EXAMINATIONS TO THE 2ND PETITIONER. | |
| EXHIBIT R3D | TRUE COPY OF ALLOTMENT MEMO DATED 26/10/2022 OF THE COMMISSIONER FOR ENTRANCE EXAMINATIONS TO THE 3 RD PETITIONER. | |
| EXHIBIT R3E | TRUE COPY OF THE ORDER NO. FRC 50/22/MD/MS/ MBBS/PKDIMS DATED 30/5/2023 OF THE 2 ND RESPONDENT. | |
| EXHIBIT R3F | TRUE COPY OF THE ORDER DATED 15/9/2025 OBTAINED FROM DAILY ORDERS WEBSITE OF THE HON’BLE SUPREME COURT. | |
| EXHIBIT R3G | TRUE COPY OF THE NOTIFICATION DATED 30/7/2025 OF THE COMMISSIONER FOR ENTRANCE EXAMINATIONS. | |
APPENDIX OF WP(C) NO.32002 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE CONSENSUAL AGREEMENT DATED 13.05.2015 EXECUTED BETWEEN THE GOVERNMENT AND THE FEDERATION. | |
| EXHIBIT P2 | A TRUE COPY OF THE GO(RT) NO. 1623/2015/H&FWD DATED 30.05.2015. | |
| EXHIBIT P3 | TRUE COPY OF THE ORDER NO.50/17 DATED 13-07-2017 PASSED BY ADMISSION AND FEE REGULATORY COMMITTEE. | |
| EXHIBIT P4 | A TRUE COPY OF THE AFRC ORDER DATED 31.10.2017. | |
| EXHIBIT P5 | TRUE COPY OF ORDER BEARING NO. AFRC 50/18/MBBS/ SFMC DATED 27-02-2018. | |
| EXHIBIT P6 | TRUE COPY OF JUDGMENT OF THIS HON’BLE COURT DATED 23-07-2020. | |
| EXHIBIT P7 | TRUE COPY OF COMMON JUDGMENT OF HON’BLE SUPREME COURT IN SLP NO. 9885/2020, 4909/2021, 12957/2021. | |
| EXHIBIT P8 | TRUE COPY OF NOTICE DATED 14-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 1ST PETITIONER. | |
| EXHIBIT P8(A) | TRUE COPY OF NOTICE DATED 14-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 2ND PETITIONER. | |
| EXHIBIT P8(B) | TRUE COPY OF NOTICE DATED 14-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 3RD PETITIONER. | |
| EXHIBIT P8(C) | TRUE COPY OF NOTICE DATED 14-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 4TH PETITIONER. | |
| EXHIBIT P8(D) | TRUE COPY OF NOTICE DATED 14-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 6TH PETITIONER. | |
| EXHIBIT P8(E) | TRUE COPY OF NOTICE DATED 14-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 7TH PETITIONER. | |
| EXHIBIT P8(F) | TRUE COPY OF NOTICE DATED 14-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 8TH PETITIONER. | |
| EXHIBIT P8(G) | TRUE COPY OF NOTICE DATED 14-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 9TH PETITIONER | |
| EXHIBIT P9 | A TRUE COPY OF THE G.O DATED 20.07.2017. | |
| EXHIBIT P10 | TRUE COPY OF RTI DATED 17-11-2018. | |
| EXHIBIT P11 | TRUE COPY OF RTI DATED 17-11-2018. | |
APPENDIX OF WP(C) NO.32069 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE CONSENSUAL AGREEMENT DATED 13.05.2015 EXECUTED BETWEEN THE GOVERNMENT AND THE FEDERATION. | |
| EXHIBIT P2 | A TRUE COPY OF THE GO(RT) NO. 1623/2015/H&FWD DATED 30.05.2015. | |
| EXHIBIT P3 | TRUE COPY OF THE ORDER NO.50/17 DATED 13-07-2017 PASSED BY ADMISSION AND FEE REGULATORY COMMITTEE. | |
| EXHIBIT P4 | A TRUE COPY OF THE AFRC ORDER DATED 31.10.2017. | |
| EXHIBIT P5 | TRUE COPY OF ORDER BEARING NO. AFRC 50/18/MBBS/ SFMC DATED 27-02-2018. | |
| EXHIBIT P6 | TRUE COPY OF JUDGMENT OF THIS HON’BLE COURT DATED 23-07-2020. | |
| EXHIBIT P7 | TRUE COPY OF COMMON JUDGMENT OF HON’BLE SUPREME COURT IN SLP NO. 9885/2020, 4909/2021, 12957/2021. | |
| EXHIBIT P8 | TRUE COPY OF NOTICE DATED 16-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 1ST PETITIONER. | |
| EXHIBIT P8(A) | TRUE COPY OF NOTICE DATED 16-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 2ND PETITIONER. | |
| EXHIBIT P8(B) | TRUE COPY OF NOTICE DATED 16-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 3RD PETITIONER. | |
| EXHIBIT P8(C) | TRUE COPY OF NOTICE DATED 16-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 4TH PETITIONER. | |
| EXHIBIT P8(D) | TRUE COPY OF NOTICE DATED 16-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 5TH PETITIONER. | |
| EXHIBIT P8(E) | TRUE COPY OF NOTICE DATED 16-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 6TH PETITIONER. | |
| EXHIBIT P8(F) | TRUE COPY OF NOTICE DATED 16-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 7TH PETITIONER. | |
| EXHIBIT P8(G) | TRUE COPY OF NOTICE DATED 16-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 8TH PETITIONER | |
| EXHIBIT P8(H) | TRUE COPY OF NOTICE DATED 16-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 9TH PETITIONER. | |
| EXHIBIT P8(I) | TRUE COPY OF NOTICE DATED 16-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 10TH PETITIONER. | |
| EXHIBIT P9 | A TRUE COPY OF THE G.O DATED 20.07.2017. | |
| EXHIBIT P10 | TRUE COPY OF RTI DATED 17-11-2018. | |
| EXHIBIT P11 | TRUE COPY OF RTI DATED 21-11-2018. | |
APPENDIX OF WP(C) NO.32123 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE CONSENSUAL AGREEMENT DATED 13.05.2015 EXECUTED BETWEEN THE GOVERNMENT AND THE FEDERATION. | |
| EXHIBIT P2 | A TRUE COPY OF THE GO(RT) NO. 1623/2015/H&FWD DATED 30.05.2015. | |
| EXHIBIT P3 | TRUE COPY OF THE ORDER NO.50/17 DATED 13-07-2017 PASSED BY ADMISSION AND FEE REGULATORY COMMITTEE. | |
| EXHIBIT P4 | A TRUE COPY OF THE AFRC ORDER DATED 31.10.2017. | |
| EXHIBIT P5 | TRUE COPY OF ORDER BEARING NO. AFRC 50/18/MBBS/ SFMC DATED 27-02-2018. | |
| EXHIBIT P6 | TRUE COPY OF JUDGMENT IN WP(C) .NO.7771 OF 2018 (V) OF THIS HON’BLE COURT DATED 23-07-2020. | |
| EXHIBIT P7 | TRUE COPY OF COMMON JUDGMENT OF HON’BLE SUPREME COURT IN SLP NO. 9885/2020, 4909/2021, 12957/2021. | |
| EXHIBIT P8 | TRUE COPY OF NOTICE DATED 21-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 1ST PETITIONER. | |
| EXHIBIT P8(A) | TRUE COPY OF NOTICE DATED 21-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 2ND PETITIONER. | |
| EXHIBIT P8(B) | TRUE COPY OF NOTICE DATED 21-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 3RD PETITIONER. | |
| EXHIBIT P8(C) | TRUE COPY OF NOTICE DATED 21-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 4TH PETITIONER. | |
| EXHIBIT P8(D) | TRUE COPY OF NOTICE DATED 21-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 5TH PETITIONER. | |
| EXHIBIT P8(E) | TRUE COPY OF NOTICE DATED 21-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 6TH PETITIONER. | |
| EXHIBIT P8(F) | TRUE COPY OF NOTICE DATED 21-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 7TH PETITIONER. | |
| EXHIBIT P8(G) | TRUE COPY OF NOTICE DATED 21-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 9TH PETITIONER. | |
| EXHIBIT P8(H) | TRUE COPY OF NOTICE DATED 21-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 10TH PETITIONER. | |
| EXHIBIT P9 | A TRUE COPY OF THE G.O (RT) NO. 2040/2017/H&FWD ISSUED BY THE PRINCIPAL SECRETARY TO GOVERNMENT DATED 20.07.2017. | |
| EXHIBIT P10 | TRUE COPY OF RTI NO. ASC 42/18/RTI DATED 17-11-2018 ISSUED BY THE STATE INFORMATION OFFICER. | |
| EXHIBIT P11 | TRUE COPY OF RTI NO. A/1/5149/2018/ PPK DATED 21-11-2018 ISSUED BY STATE PUBLIC INFORMATION OFFICER, OFFICE OF COMMISSIONER OF ENTRANCE EXAMINATION. | |
APPENDIX OF WP(C) NO.32257 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE CONSENSUAL AGREEMENT DATED 13.05.2015 EXECUTED BETWEEN THE GOVERNMENT AND THE FEDERATION. | |
| EXHIBIT P2 | A TRUE COPY OF THE GO(RT) NO. 1623/2015/H&FWD DATED 30.05.2015. | |
| EXHIBIT P3 | TRUE COPY OF THE ORDER NO.50/17 DATED 13-07-2017 PASSED BY ADMISSION AND FEE REGULATORY COMMITTEE. | |
| EXHIBIT P4 | A TRUE COPY OF THE AFRC ORDER DATED 31.10.2017. | |
| EXHIBIT P5 | TRUE COPY OF ORDER BEARING NO. AFRC 50/18/MBBS/ SFMC DATED 27-02-2018. | |
| EXHIBIT P6 | TRUE COPY OF JUDGMENT OF THIS HON’BLE COURT DATED 23-07-2020. | |
| EXHIBIT P7 | TRUE COPY OF COMMON JUDGMENT OF HON’BLE SUPREME COURT IN SLP NO. 9885/2020, 4909/2021, 12957/2021. | |
| EXHIBIT P8 | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 1ST PETITIONER. | |
| EXHIBIT P8(A) | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 2ND PETITIONER. | |
| EXHIBIT P8(B) | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 3RD PETITIONER. | |
| EXHIBIT P8(C) | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 4TH PETITIONER. | |
| EXHIBIT P8(D) | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 5TH PETITIONER. | |
| EXHIBIT P8(E) | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 6TH PETITIONER. | |
| EXHIBIT P8(F) | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 7TH PETITIONER. | |
| EXHIBIT P8(G) | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 8TH PETITIONER. | |
| EXHIBIT P8(H) | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 9TH PETITIONER. | |
| EXHIBIT P8(I) | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 10TH PETITIONER. | |
| EXHIBIT P8(J) | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 11TH PETITIONER. | |
| EXHIBIT P8(K) | TRUE COPY OF NOTICE DATED 05-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 12TH PETITIONER. | |
| EXHIBIT P9 | A TRUE COPY OF THE G.O.DATED 20.07.2017. | |
| EXHIBIT P10 | TRUE COPY OF RTI DATED 17-11-2018. | |
| EXHIBIT P11 | TRUE COPY OF RTI DATED 21-11-2018 | |
APPENDIX OF WP(C) NO. 32496 OF 2025
| PETITIONER’S EXHIBITS: | |
| EXHIBIT P1 | THE COPY OF THE ID CARD ISSUED FROM THE KERALA UNIVERSITY OF HEALTH SCIENCE (KUHAS) SHOWING THE YEAR OF ADMISSION OF THE 1ST PETITIONER. |
| EXHIBIT P1(A) | THE COPY OF THE ID CARD ISSUED FROM THE KERALA UNIVERSITY OF HEALTH SCIENCE (KUHAS) SHOWING THE YEAR OF ADMISSION OF THE 4TH PETITIONER. |
| EXHIBIT P2 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. |
| EXHIBIT P4 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. |
| EXHIBIT P5 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024.. |
| EXHIBIT P6 | THE COPY OF THE FEE NOTICE DATED 6.6.2025 ISSUED BY THE DEAN OF THE 3RD RESPONDENT MEDICAL COLLEGE 2025 TO NRI PARENTS AND STUDENTS OF 2019 MBBS BATCH |
| EXHIBIT P7 | THE COPY OF THE GAZETTE NOTIFICATION DATED 31.7.2025 IN CATEGORY NO.177/2025 ISSUED BY THE KERALA PUBLIC SERVICE COMMISSION. |
| EXHIBIT P8 | THE COPY OF THE ORDER DATED 22.8.2025 IN W.P.(C) NO. 30943 OF 2025 BEFORE THIS HONOURABLE COURT. |
| RESPONDENTS’ EXHIBITS: | |
| EXHIBIT R3(A) | TRUE COPY OF THE MEMORANDUM OF WRIT PETITION IN WP(C) NO: 13182 OF 2024 (EXCLUDING THE EXHIBITS). |
| EXHIBIT R3(B) | TRUE COPY OF THE COMMON JUDGMENT DATED 10-6-2025 IN WP(C) NO: 13182 OF 2024, WP(C) NO: 11645 OF 2025 AND 16489 OF 2025. |
| EXHIBIT R3(C) | TRUE COPY OF THE GO(MS) NO 100/2019/H AND FWD DATED 6-7-2019. |
| EXHIBIT R3(D) | TRUE COPY OF THE ORDER OF THE HONBLE SUPREME COURT OF INDIA DATED 15-9-2025 IN DIARY NO(S).45967 OF 2025. |
| EXHIBIT R3(E) | TRUE COPY OF THE IMPLEADMENT PETITION FILED BEFORE THE HON'BLE SUPREME COURT OF INDIA BY THE PETITIONERS. |
| EXHIBIT R3(F) | TRUE COPY OF THE MISCELLANEOUS APPLICATION FILED BEFORE THE HON'BLE SUPREME COURT OF INDIA BY THE PETITIONERS. |
APPENDIX OF WP(C) NO.32519 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE CONSENSUAL AGREEMENT DATED 13.05.2015 EXECUTED BETWEEN THE GOVERNMENT AND THE FEDERATION. | |
| EXHIBIT P2 | A TRUE COPY OF THE GO(RT) NO. 1623/2015/H&FWD DATED 30.05.2015. | |
| EXHIBIT P3 | TRUE COPY OF THE ORDER NO.50/17 DATED 13-07-2017 PASSED BY ADMISSION AND FEE REGULATORY COMMITTEE. | |
| EXHIBIT P4 | A TRUE COPY OF THE AFRC ORDER AFRC 50/17/MBBS/PIMS ISSUED BY THE 2ND RESPONDENT DATED 31.10.2017. | |
| EXHIBIT P5 | TRUE COPY OF ORDER BEARING NO. AFRC 50/18/MBBS/ SFMC DATED 27-02-2018. | |
| EXHIBIT P6 | TRUE COPY OF JUDGMENT IN WP(C) .NO.7771 OF 2018 (V) OF THIS HON’BLE COURT DATED 23-07-2020. | |
| EXHIBIT P7 | TRUE COPY OF COMMON JUDGMENT OF HON’BLE SUPREME COURT IN SLP NO. 9885/2020, 4909/2021, 12957/2021. | |
| EXHIBIT P8 | TRUE COPY OF NOTICE DATED 21-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER. | |
| EXHIBIT P9 | A TRUE COPY OF THE G.O (RT) NO. 2040/2017/H&FWD ISSUED BY THE PRINCIPAL SECRETARY TO GOVERNMENT DATED 20.07.2017. | |
| EXHIBIT P10 | TRUE COPY OF RTI NO. ASC 42/18/RTI DATED 17-11-2018 ISSUED BY THE STATE INFORMATION OFFICER. | |
| EXHIBIT P11 | TRUE COPY OF RTI NO. A/1/5149/2018/ PPK DATED 21-11-2018 ISSUED BY STATE PUBLIC INFORMATION OFFICER, OFFICE OF THE COMMISSIONER OF ENTRANCE EXAMINATION. | |
| EXHIBIT P12 | TRUE COPY OF THE CERTIFICATE OF PROVISIONAL REGISTRATION OF THE PETITIONER ISSUED BY KERALA STATE MEDICAL COUNCILS (THE COUNCIL OF MODERN MEDICINE). | |
APPENDIX OF WP(C) NO.32780 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE PETITIONER VIDE ID NO: PKDIM/MBBS/22/126. | |
| EXHIBIT P2 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2023 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P4 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P5 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024.. | |
| EXHIBIT P6 | A TRUE COPY OF THE NOTICE DATED 11-07-2025 ISSUED TO THE PETITIONER. | |
| RESPONDENTS’ EXHIBITS: | ||
| EXHIBIT R3 A | TRUE COPY OF THE NOTIFICATION DATED 19/10/2022, ISSUED BY THE COMMISSIONER FOR ENTRANCE EXAMINATIONS. | |
| EXHIBIT R3 C | TRUE COPY OF THE ORDER NO. FRC 50/22/MD/MS/MBBS/PKDIMS DATED 30/5/2023. | |
| EXHIBIT R3 D | TRUE COPY OF THE ORDER DATED 15/9/2025 OBTAINED FROM THE DAILY ORDERS WEBSITE OF THE HON’BLE SUPREME COURT. | |
| EXHIBIT R3 E | TRUE COPY OF THE NOTIFICATION DATED 30/07/2025 ISSUED BY THE OFFICE OF THE COMMISSIONER FOR ENTRANCE EXAMINATIONS. | |
| EXHIBIT R3 B | TRUE COPY OF THE ALLOTMENT MEMO DATED 24/11/2022 ISSUED BY THE COMMISSIONER FOR ENTRANCE EXAMINATIONS TO THE PETITIONER ALONG WITH TYPED COPY. | |
APPENDIX OF WP(C) NO.33009 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018, ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P2 | TRUE COPY OF THE JUDGMENT DATED 23.07.2020 IN WPC NO.7771/2018. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON'BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P4 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P5 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 1ST PETITIONER. | |
| EXHIBIT P6 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 2ND PETITIONER. | |
| EXHIBIT P7 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 3RD PETITIONER. | |
| EXHIBIT P8 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 4TH PETITIONER. | |
| EXHIBIT P9 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 5TH PETITIONER. | |
| EXHIBIT P10 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 6TH PETITIONER. | |
| EXHIBIT P11 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 7TH PETITIONER. | |
| EXHIBIT P12 | TRUE COPY OF THE INTERIM ORDER DATED 27.08.2025 IN WPC NO.32689/2025. | |
APPENDIX OF WP(C) NO.33097 OF 2025
| PETITIONERS’ EXHIBITS: | |
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ID NO: PKDIM/MBBS/22/010. |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ID NO: PKDIM/MBBS/22/015. |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ID NO: PKDIM/MBBS/22/061. |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 4TH PETITIONER VIDE ID NO: PKDIM/MBBS/22/070. |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 5TH PETITIONER VIDE ID NO: PKDIM/MBBS/22/121. |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 6TH PETITIONER VIDE ID NO: PKDIM/MBBS/22/175. |
| EXHIBIT P7 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. |
| EXHIBIT P8 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. |
| EXHIBIT P9 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. |
| EXHIBIT P10 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. |
| EXHIBIT P11 | A TRUE COPY OF THE NOTICE DATED 14-07-2025 ISSUED TO THE PETITIONERS. |
| EXHIBIT P12 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THROUGH THEIR LAWYER VIA E-MAIL DATED 07-09-2025. |
APPENDIX OF WP(C) NO.33100 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018, ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P2 | TRUE COPY OF THE JUDGMENT DATED 23.07.2020 IN WPC NO.7771/2018. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON'BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P4 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P5 | A TRUE COPY OF THE DEMAND NOTICE DATED 23.5.2025 ISSUED TO THE PETITIONER. | |
| EXHIBIT P6 | TRUE COPY OF THE INTERIM ORDER DATED 27.08.2025 IN WPC NO.32689/2025. | |
APPENDIX OF WP(C) NO.33200 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P2 | TRUE COPY OF THE JUDGMENT DATED 23.07.2020 IN WPC NO.7771/2018. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON'BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P4 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P5 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 1ST PETITIONER. | |
| EXHIBIT P6 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 2ND PETITIONER. | |
| EXHIBIT P7 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 3RD PETITIONER. | |
| EXHIBIT P8 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 4TH PETITIONER. | |
| EXHIBIT P9 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 5TH PETITIONER. | |
| EXHIBIT P10 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 6TH PETITIONER. | |
| EXHIBIT P11 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 7TH PETITIONER. | |
| EXHIBIT P12 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 8TH PETITIONER. | |
| EXHIBIT P13 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.5.2025 ISSUED TO THE 9TH PETITIONER. | |
| EXHIBIT P14 | TRUE COPY OF THE INTERIM ORDER DATED 27.08.2025 IN WPC NO.32689/2025. | |
APPENDIX OF WP(C) NO.33472 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P-1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018, ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P-2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P-3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12987-12958/2021. | |
| EXHIBIT P-4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P-5 | A TRUE COPY OF THE REGULATION OF TUITION FEES AND OTHER FEES ORDER ISSUED BY THE 2ND RESPONDENT COMMITTEE ON 15.01.2025 IN RESPECT OF THE PALAKKAD INSTITUTE OF MEDICAL SCIENCES, PALAKKAD. | |
| EXHIBIT P-6 | A TRUE COPY OF THE NOTICE DATED 28.07.2025 ISSUED BY THE 3RD RESPONDENT COLLEGE. | |
| EXHIBIT P-7 | A TRUE COPY OF THE INTERIM ORDER DATED 22.08.2025 IN W.P(C) NO. 30943 OF 2025. | |
| EXHIBIT P-8 | A TRUE COPY OF THE INTERIM ORDER DATED 22.08.2025 IN W.P(C) NO. 30536 OF 2025. | |
| RESPONDENTS’ EXHIBITS: | ||
| EXHIBIT R3(A) | TRUE COPY OF THE G.O.(MS) NO.317/2025/HANDFWD DATED 16.09.2025 ISSUED BY THE HEALTH AND FAMILY WELFARE (S) DEPARTMENT, GOVERNMENT OF KERALA. | |
APPENDIX OF WP(C) NO.33553 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P2 | TRUE COPY OF THE JUDGMENT DATED 23.07.2020 IN WPC NO.7771/2018. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON'BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P4 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P5 | A TRUE COPY OF THE DEMAND NOTICE DATED 30.06.2025 ISSUED TO THE PETITIONER. | |
| EXHIBIT P6 | TRUE COPY OF THE INTERIM ORDER DATED 27.08.2025 IN WPC NO.32689/2025 | |
APPENDIX OF WP(C) NO.33619 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ID NO: PKDIM/MBBS/22/086. | |
| EXHIBIT P2 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P4 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P5 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P6 | A TRUE COPY OF THE NOTICE DATED 11-07-2025 ISSUED TO THE PETITIONER. | |
| EXHIBIT P7 | A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON’BLE COURT VIDE WPC: 33097/2025 DATED 09-09-2025. | |
APPENDIX OF WP(C) NO. 34335 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | THE COPY OF THE ID CARD ISSUED FROM THE KERALA UNIVERSITY OF HEALTH SCIENCE (KUHAS) SHOWING THE YEAR OF ADMISSION OF THE 27TH PETITIONER. | |
| EXHIBIT P1(A) | THE COPY OF THE ID CARD ISSUED FROM THE KERALA UNIVERSITY OF HEALTH SCIENCE (KUHAS) SHOWING THE YEAR OF ADMISSION OF THE 31ST PETITIONER. | |
| EXHIBIT P2 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P4 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P5 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P6 | THE COPY OF THE NOTICE NO.MMCH&RC/CORPUS FUND/05/2025 DATED 30/5/2025 ISSUED BY THE 3RD RESPONDENT TO THE 3RD PETITIONER. | |
| EXHIBIT P6(A) | THE COPY OF THE NOTICE NO.MMCH&RC/CORPUS FUND/05/2025 DATED 30/5/2025 ISSUED BY THE 3RD RESPONDENT TO THE 9TH PETITIONER. | |
| EXHIBIT P6(B) | THE COPY OF THE NOTICE NO. PIMS&RC/F&A/2025/244 DATED 14/6/2025 ISSUED BY THE 4TH RESPONDENT TO PETITIONER NO.14. | |
| EXHIBIT P6(C) | THE COPY OF THE NOTICE DATED 16/7/2025 ISSUED BY THE 9TH RESPONDENT TO PETITIONER NO.28. | |
| EXHIBIT P6(D) | THE COPY OF THE NOTICE NO. SGMCRE/C3/SLP/2025 DATED 24/5/2025 ISSUED FROM THE 11TH RESPONDENT COLLEGE TO PETITIONER NO. 40. | |
| EXHIBIT P6(E) | A COPY OF THE NOTICE NO. MMC&RC/MBBS/FEES/2025-26/006/2025 DATED 3.6.2025 ISSUED TO THE PARENTS OF MBBS 2023 BATCH-NRI STUDENTS FROM THE 3RD | |
| RESPONDENT COLLEGE. | ||
| EXHIBIT P6(F) | A COPY OF THE CIRCULAR NO. 300/ACA(A)/2025/TMCK DATED 23.5.2025 ISSUED FROM THE 6TH RESPONDENT COLLEGE. | |
| EXHIBIT P6(G) | A COPY OF THE NOTICE DATED 8.7.2025 ISSUED BY THE 8TH RESPONDENT TO ALL BATCH NRI STUDENTS. | |
| EXHIBIT P6(H) | THE COPY OF THE NOTICE DATED 23/5/2025 ISSUED FROM THE 10TH RESPONDENT COLLEGE TO PETITIONER NO. 32. | |
| EXHIBIT P6(I) | THE COPY OF THE RELEVANT EXTRACT OF NOTICE NO. MESMC/FEES/MBBS/2025-26/001 DATED NIL ISSUED FROM THE 7TH RESPONDENT COLLEGE. | |
| EXHIBIT P7 | THE COPY OF THE ORDER DATED 27.8.2025 IN W.P.(C) NO. 32496 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| RESPONDENTS’ EXHIBITS: | ||
| EXHIBIT R7(A) | A TRUE COPY OF THE ALLOTMENT MEMO DATED 26/08/2023, ALLOTTING THE 23RD PETITIONER TO THE COLLEGE. | |
| EXHIBIT R7(B) | A TRUE COPY OF THE RELEVANT PORTION OF THE ORDER NO. FRC50/23/ MD/ MS/ MBBS/SFMC DATED 12/09/2023 ISSUED BY THE 2ND RESPONDENT COMMITTEE, FIXING THE ANNUAL TUITION FEE AND SPECIAL FEE OF THE STUDENTS WHO TOOK ADMISSION IN NRI QUOTA SEATS IN THE COLLEGE IN THE ACADEMIC YEAR 2023-2024. | |
| EXHIBIT R7(C) | A TRUE COPY OF THE G O (MS)NO. 317/2025/H AND FWD DATED THIRUVANANTHAPURAM DATED 16/09/2025. | |
| EXHIBIT R10(A) | A COPY OF THE ORDER NO. FRC 50/24/MD/MS/SUPER SPECIALITY/MBBS/SFMCK DATED 4-9-2024 ISSUED BY THE FEE REGULATORY COMMITTEE FOR MEDICAL EDUCATION IN KERALA. | |
APPENDIX OF WP(C) NO.34343 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | THE COPY OF THE ID CARD ISSUED FROM THE KERALA UNIVERSITY OF HEALTH SCIENCE (KUHAS) SHOWING THE YEAR OF ADMISSION OF THE 1ST PETITIONER. | |
| EXHIBIT P1(A) | THE COPY OF THE ID CARD ISSUED FROM THE KERALA UNIVERSITY OF HEALTH SCIENCE (KUHAS) SHOWING THE YEAR OF ADMISSION OF THE 4TH PETITIONER. | |
| EXHIBIT P2 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P4 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P5 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P6 | THE COPY OF THE FEE NOTICE DATED 6.6.2025 ISSUED BY THE DEAN OF THE 3RD RESPONDENT MEDICAL COLLEGE 2025 TO NRI PARENTS AND STUDENTS OF 2019 MBBS BATCH. | |
| EXHIBIT P7 | THE COPY OF THE ORDER DATED 27.8.2025 IN W.P.(C) NO. 32496 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | TRUE COPY OF THE ORDER NO.50/17 DATED 13-07-2017 PASSED BY ADMISSION AND FEE REGULATORY COMMITTEE. | |
| EXHIBIT P2 | TRUE COPY OF ORDER BEARING NO. AFRC 50/18/MBBS/ SFMC DATED 27-02-2018. | |
| EXHIBIT P3 | TRUE COPY OF JUDGMENT IN WP(C) .NO.7771 OF 2018 (V) OF THIS HON’BLE COURT DATED 23-07-2020. | |
| EXHIBIT P4 | TRUE COPY OF COMMON JUDGMENT OF HON’BLE SUPREME COURT IN SLP NO. 9885/2020, 4909/2021, 12957/2021. | |
| EXHIBIT P5 | TRUE COPY OF NOTICE DATED 11-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 1ST PETITIONER. | |
| EXHIBIT P5(A) | TRUE COPY OF NOTICE DATED 11-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 3RD PETITIONER. | |
| EXHIBIT P5(B) | TRUE COPY OF NOTICE DATED 11-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 4TH PETITIONER. | |
| EXHIBIT P5(C) | TRUE COPY OF NOTICE DATED 11-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 5TH PETITIONER. | |
| EXHIBIT P5(D) | TRUE COPY OF NOTICE DATED 11-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 6TH PETITIONER. | |
| EXHIBIT P5(E) | TRUE COPY OF NOTICE DATED 11-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 7TH PETITIONER. | |
| EXHIBIT P5(F) | TRUE COPY OF NOTICE DATED 11-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 8TH PETITIONER. | |
| EXHIBIT P5(G) | TRUE COPY OF NOTICE DATED 11-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 9TH PETITIONER. | |
| EXHIBIT P5(H) | TRUE COPY OF NOTICE DATED 11-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 10TH PETITIONER. | |
| EXHIBIT P5(I) | TRUE COPY OF NOTICE DATED 11-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE 11TH PETITIONER. | |
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ID NO: 220013747. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ID NO: 220013765. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ID NO: 220013782. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 4TH PETITIONER VIDE ID NO: 220013746. | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 5TH PETITIONER VIDE ID NO: 220013728. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE KERALA UNIVERSITY OF HEALTH AND SCIENCE, THRISSUR TO THE 6TH PETITIONER VIDE ID NO: 220013749. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ID NO: 220013731. | |
| EXHIBIT P8 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE KERALA UNIVERSITY OF HEALTH AND SCIENCE, THRISSUR, TO THE 8TH PETITIONER VIDE ID NO: 240010274. | |
| EXHIBIT P9 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 9TH PETITIONER VIDE ID NO: 220013743. | |
| EXHIBIT P10 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P11 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P12 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. | |
| 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | ||
| EXHIBIT P13 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P14 | A TRUE COPY OF THE NOTICE DATED 21-05-2025 ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE PETITIONERS. | |
| EXHIBIT P15 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL DATED 16-09-2025. | |
| EXHIBIT P16 | A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON’BLE COURT VIDE WPC: 33097/2025 DATED 09-09-2025. | |
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | COPY OF THE G.O. (MS) NO. 107/2018/H & FWD DATED 06/06/18 ISSUED BY THE 1ST RESPONDENT. | |
| EXHIBIT P2 | COPY OF THE COMMON JUDGMENT DATED 23/07/2020 IN WPC NO. 7771/2018 OF THIS HON’BLE COURT. | |
| EXHIBIT P3 | COPY OF THE COMMON JUDGMENT DATED 16/05/2025 IN SLP (C) NO. 9885-9888/2020 OF THE HON’BLE APEX COURT. | |
| EXHIBIT P4 | COPY OF THE G.O. (MS) NO. 240/2024/H & FWD DATED 25/09/24 ISSUED BY THE 1ST RESPONDENT.. | |
| EXHIBIT P5 | COPY OF THE NOTICE DATED 30/06/25 ISSUED BY THE 3RD RESPONDENT TO THE 1ST PETITIONER. | |
| EXHIBIT P6 | COPY OF THE NOTICE DATED 30/06/25 ISSUED BY THE 3RD RESPONDENT TO THE 2ND PETITIONER. | |
| EXHIBIT P7 | COPY OF THE NOTICE DATED 30/06/25 ISSUED BY THE 3RD RESPONDENT TO THE 3RD PETITIONER. | |
| EXHIBIT P8 | COPY OF THE NOTICE DATED 30/06/25 ISSUED BY THE 3RD RESPONDENT TO THE 4TH PETITIONER. | |
| EXHIBIT P9 | COPY OF THE NOTICE DATED 30/06/25 ISSUED BY THE 3RD RESPONDENT TO THE 5TH PETITIONER. | |
| EXHIBIT P10 | COPY OF THE NOTICE DATED 30/06/25 ISSUED BY THE 3RD RESPONDENT TO THE 6TH PETITIONER. | |
| EXHIBIT P11 | COPY OF THE NOTICE DATED 30/06/25 ISSUED BY THE 3RD RESPONDENT TO THE 7TH PETITIONER. | |
| EXHIBIT P12 | COPY OF THE NOTICE DATED 30/06/25 ISSUED BY THE 3RD RESPONDENT TO THE 8TH PETITIONER. | |
| EXHIBIT P13 | COPY OF THE NOTICE DATED 30/06/25 ISSUED BY THE 3RD RESPONDENT TO THE 9TH PETITIONER. | |
| EXHIBIT P14 | COPY OF THE NOTICE DATED 30/06/25 ISSUED BY THE 3RD RESPONDENT TO THE 10TH PETITIONER. | |
| EXHIBIT P15 | COPY OF THE NOTICE DATED 30/06/25 ISSUED BY THE 3RD RESPONDENT TO THE 11TH PETITIONER. | |
| EXHIBIT P16 | COPY OF THE INTERIM ORDER DATED 11/09/25 IN WPC NO. 33388/25 OF THIS HON’BLE COURT. | |
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | TRUE COPY OF THE ORDER NO.50/17 DATED 13-07-2017 PASSED BY ADMISSION AND FEE REGULATORY COMMITTEE. | |
| EXHIBIT P2 | TRUE COPY OF ORDER BEARING NO. AFRC 50/18/MBBS/ SFMC DATED 27-02-2018. | |
| EXHIBIT P3 | TRUE COPY OF JUDGMENT IN WP(C) .NO.7771 OF 2018 (V) OF THIS HON’BLE COURT DATED 23-07-2020. | |
| EXHIBIT P4 | TRUE COPY OF COMMON JUDGMENT OF HON’BLE SUPREME COURT IN SLP NO. 9885/2020, 4909/2021, 12957/2021. | |
| EXHIBIT P5 | TRUE COPY OF NOTICE DATED 21-05-2025 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER. | |
| RESPONDENTS’ EXHIBITS: | ||
| EXHIBIT R3(A) | TRUE COPY OF THE G.O.(MS) NO.317/2025/H AND FWD, DATED 16.09.2025, ALONG WITH THE ANNEXURES ISSUED BY THE HEALTH AND FAMILY WELFARE (S) DEPARTMENT, GOVERNMENT OF KERALA. | |
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ID NO: 1862. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ID NO: 1847. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ID NO: 1828. | |
| EXHIBIT P4 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018, ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P5 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P6 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P7 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P8 | A TRUE COPY OF THE NOTICE DATED 24-05-2025 ISSUED TO THE PETITIONERS. | |
| EXHIBIT P9 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL DATED 22-09-2025 | |
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P-1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P-2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P-3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12987-12958/2021. | |
| EXHIBIT P-4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P-5 | A TRUE COPY OF THE LETTER DATED 12.08.2025 ISSUED BY THE 3RD RESPONDENT COLLEGE. | |
| EXHIBIT P-6 | A TRUE COPY OF THE IMPS ACKNOWLEDGEMENT FOR TRANSFER OF RS. 10,00,000/- DATED 03.09.2025 FROM THE ACCOUNT OF THE PETITIONER’S MOTHER MEERA SURAJ TO THE ACCOUNT OF THE 3RD RESPONDENT. | |
| EXHIBIT P-7 | A TRUE COPY OF THE IMPS ACKNOWLEDGEMENT FOR TRANSFER OF RS. 5,00,000/- DATED 16.09.2025 FROM THE ACCOUNT OF THE PETITIONER’S MOTHER MEERA SURAJ TO THE ACCOUNT OF THE 3RD RESPONDENT. | |
| RESPONDENTS’ EXHIBITS: | ||
| EXHIBIT R3(A) | TRUE COPY OF THE G.O.(MS) NO.317/2025/H AND FWD, DATED 16.09.2025, ALONG WITH THE ANNEXURES ISSUED BY THE HEALTH AND FAMILY WELFARE (S) DEPARTMENT, GOVERNMENT OF KERALA. | |
APPENDIX OF WP(C) NO.35671 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P5 | THE COPY OF THE NOTICE NO.525/KMCTMC/05/2025 DATED 23.5.2025 ISSUED FROM THE 3RD RESPONDENT – KMCT MEDICAL COLLEGE TO THE 2ND PETITIONER. | |
| EXHIBIT P5(A) | THE COPY OF THE NOTICE NO.MOSC/MC-23/FEE-01/2025 DATED 28.6.2025 ISSUED FROM THE 4TH RESPONDENT-MALANKARA ORTHODOX SYRIAN CHURCH MEDICAL COLLEGE TO THE 8TH PETITIONER. | |
| EXHIBIT P5(B) | THE COPY OF THE NOTICE DATED 8.9.2025 ISSUED FROM THE 5TH RESPONDENT- AL-AZHAR MEDICAL COLLEGE TO THE FATHER OF PETITIONER NO.9. | |
| EXHIBIT P5(C) | THE COPY OF THE NOTICE DATED NIL ISSUED BY THE 6TH RESPONDENT- SREE NARAYANA INSTITUTE OF MEDICAL SCIENCES TO THE NRI STUDENTS OF BATCH 2023 (WHEREIN PETITIONER NO.10 IS A STUDENT). | |
| EXHIBIT P5(D) | THE COPY OF THE NOTICE NO. PIMS&RC/F&A/FEE CIRCULAR/2025/009 DATED 18.8.2025 ISSUED FROM THE 7TH RESPONDENT-PUSHAPAGIRI COLLEGE WHEREIN PETITIONERS 11 TO 13 ARE THE STUDENTS. | |
| EXHIBIT P5(E) | A COPY OF THE NOTICE NO. 333/ACA/DMMC/2025 DATED 30.6.2025 ISSUED TO THE PARENTS AND STUDENTS OF 2023 ADMISSION FROM THE 8TH RESPONDENT – DR. MOOPEN’S MEDICAL COLLEGE (WHEREIN PETITIONER NO.14 IS STUDYING). | |
| EXHIBIT P5(F) | A COPY OF THE RELEVANT EXTRACT OF NOTICE NO. PKDIMS/OS/FEE-ACCTS/CORPUS FUND/2025-26 DATED 30.7.2025 ISSUED, TO ALL STUDENTS ADMITTED UNDER NRI QUOTA, FROM THE 9TH RESPONDENT COLLEGE- P.K. DAS INSTITUTE (WHEREIN PETITIONER NO.15 IS STUDYING). | |
| EXHIBIT P5(G) | A COPY OF THE NOTICE DATED 4.7.2025 ISSUED BY THE DIRECTOR OF THE 10TH RESPONDENT- JUBILEE MISSION MEDICAL COLLEGE TO PETITIONER NO. 17. | |
| EXHIBIT P5(H) | THE COPY OF THE NOTICE NO.SGMCRF/C3/SLP/2025 DATED 24/5/2025 ISSUED FROM THE 11TH RESPONDENT COLLEGE -SREE GOKULAM MEDICAL COLLEGE TO PETITIONER NO.18. | |
| EXHIBIT P5(I) | THE COPY OF THE NOTICE NO. MESMC/FEES/MBBS/2025-26/001 DATED 1.6.2025 ISSUED BY THE DEAN OF 12TH RESPONDENT -MES MEDICAL COLLEGE (WHEREIN 19TH PETITIONER IS STUDYING). | |
| EXHIBIT P6 | THE COPY OF THE ORDER DATED 18.9.2025 IN W.P.(C) NO. 34335 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| RESPONDENTS’ ANNEXURES: | ||
| ANNEXURE R12(A) | A TRUE COPY OF THE GOVERNMENT ORDER DATED 09/04/2018, NOTIFYING THE FINAL TUITION FEE AS FIXED BY THE 2ND RESPONDENT AFRC, APPLICABLE FOR ADMISSION TO SELF-FINANCING MEDICAL COLLEGES FOR THE ACADEMIC YEAR 2017-2018. | |
| ANNEXURE R12(B) | A TRUE COPY OF THE GOVERNMENT ORDER DATED 05/06/2018, NOTIFYING THE FINAL TUITION FEE AS FIXED BY THE 2ND RESPONDENT AFRC, APPLICABLE FOR ADMISSION TO SELF-FINANCING MEDICAL COLLEGES FOR THE ACADEMIC YEAR 2018-2019. | |
| ANNEXURE R12(C) | A TRUE COPY OF THE GOVERNMENT ORDER DATED 06/07/2019, NOTIFYING THE FINAL TUITION FEE AS FIXED BY THE 2ND RESPONDENT AFRC, APPLICABLE FOR ADMISSION TO SELF-FINANCING MEDICAL COLLEGES FOR THE ACADEMIC YEAR 2019-2020. | |
| ANNEXURE R12(D) | A TRUE COPY OF THE GOVERNMENT ORDER DATED 11/11/2020, NOTIFYING THE FINAL TUITION FEE AS FIXED BY THE 2ND RESPONDENT AFRC, APPLICABLE FOR ADMISSION TO SELF-FINANCING MEDICAL COLLEGES FOR THE ACADEMIC YEAR 2020-2021. | |
| ANNEXURE R12(E) | A TRUE COPY OF THE RELEVANT PORTION OF THE ORDER DATED 19/01/2022 ISSUED BY THE 2ND RESPONDENT | |
| COMMITTEE, FIXING THE ANNUAL TUITION FEE OF THE STUDENTS OF THE COLLEGE IN THE ACADEMIC YEAR 2021-2022. | ||
| ANNEXURE R12(F) | A TRUE COPY OF THE GOVERNMENT ORDER DATED 14/03/2022, NOTIFYING THE FINAL TUITION FEE AS FIXED BY THE 2ND RESPONDENT AFRC, APPLICABLE FOR ADMISSION TO SELF-FINANCING MEDICAL COLLEGES FOR THE ACADEMIC YEAR 2021-2022. | |
| ANNEXURE R12(G) | A TRUE COPY OF THE RELEVANT PORTION OF THE ORDER DATED 30/05/2023 ISSUED BY THE 2ND RESPONDENT COMMITTEE, FIXING THE ANNUAL TUITION FEE OF THE STUDENTS OF THE COLLEGE IN THE ACADEMIC YEAR 2022-2023. | |
| ANNEXURE R12(H) | A TRUE COPY OF THE RELEVANT PORTION OF THE COMMON ORDER NO.FRC 50/23/MD/MS/MBBS/SFMC DATED 12/09/2023 ISSUED BY THE 2ND RESPONDENT COMMITTEE, FIXING THE ANNUAL TUITION FEE OF THE STUDENTS OF THE SELF-FINANCING MEDICAL COLLEGES IN THE ACADEMIC YEAR 2023-2024. | |
| ANNEXURE R12(I) | A TRUE COPY OF THE RELEVANT PORTION OF THE COMMON ORDER NO..FRC 50/24/MD/MS/SUPER SPECIALITY/ MBBS/SFMCK DATED 04/09/2024 ISSUED BY THE 2ND RESPONDENT COMMITTEE, FIXING THE ANNUAL TUITION FEE OF THE STUDENTS OF THE SELF-FINANCING MEDICAL COLLEGES IN THE ACADEMIC YEAR 2024-2025. | |
| ANNEXURE R12(J) | A TRUE COPY OF THE GOVERNMENT ORDER NO. GO(MS) NO. 240/2024/HANDFWD DATED 25/09/2024, NOTIFYING THE FINAL TUITION FEE AS FIXED BY THE 2ND RESPONDENT AFRC, APPLICABLE FOR ADMISSION TO SELF-FINANCING MEDICAL COLLEGES FOR THE ACADEMIC YEAR 2024-2025. | |
| ANNEXURE R12(K) | A TRUE COPY OF THE RELEVANT PORTION OF THE COMMON ORDER NO. FRC 50/25/MD/MS/DM/MCH/MBBS/KPMCMA DATED 18/09/2025 ISSUED BY THE 2ND RESPONDENT COMMITTEE, FIXING THE ANNUAL TUITION FEE OF THE STUDENTS OF THE SELF-FINANCING MEDICAL COLLEGES IN THE ACADEMIC YEAR 2025-2026. | |
| ANNEXURE R12(L) | A TRUE COPY OF THE GOVERNMENT ORDER GO(MS) NO. 354/2025/H AND FWD DATED 18/10/2025, NOTIFYING THE FINAL TUITION FEE AS FIXED BY THE 2ND RESPONDENT AFRC, APPLICABLE FOR ADMISSION TO SELF-FINANCING MEDICAL COLLEGES FOR THE ACADEMIC YEAR 2025-2026. | |
| EXHIBIT R9A | TRUE COPY OF THE NOTIFICATION DATED 19/10/2022, ISSUED BY THE COMMISSIONER FOR ENTRANCE EXAMINATIONS. | |
| EXHIBIT R9B | TRUE COPY OF THE ALLOTMENT MEMO DATED 24/11/2022 ISSUED BY THE COMMISSIONER FOR ENTRANCE EXAMINATIONS TO THE 15TH PETITIONER. | |
| EXHIBIT R9C | TRUE COPY OF THE ORDER NO. FRC 50/22/MD/MS/MBBS/PKDIMS DATED 30/5/2023. | |
| EXHIBIT R9D | TRUE COPY OF THE ORDER DATED 15/9/2025 OBTAINED FROM THE DAILY ORDERS WEBSITE OF THE HON’BLE SUPREME COURT. | |
| EXHIBIT R9E | TRUE COPY OF THE NOTIFICATION DATED 30/07/2025 ISSUED BY THE OFFICE OF THE COMMISSIONER FOR ENTRANCE EXAMINATIONS. | |
APPENDIX OF WP(C) NO.35754 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P2 | TRUE COPY OF THE JUDGMENT DATED 23.07.2020 IN WPC NO.7771/2018. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON'BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS.4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P4 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P5 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.05.2025 ISSUED TO THE 1ST PETITIONER. | |
| EXHIBIT P6 | A TRUE COPY OF THE DEMAND NOTICE DATED 24.05.2025 ISSUED TO THE 2ND PETITIONER. | |
| EXHIBIT P7 | TRUE COPY OF THE INTERIM ORDER DATED 27.08.2025 IN WPC NO.32689/2025. | |
APPENDIX OF WP(C) NO.35917 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P-1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P-2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P-3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P-4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P-5 | A TRUE COPY OF THE LETTER DATED 12.08.2025 ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE PETITIONER. | |
| RESPONDENTS’ EXHIBITS: | ||
| EXHIBIT R3(A) | TRUE COPY OF THE G.O.(MS) NO.317/2025/H AND FWD, DATED 16.09.2025, ALONG WITH THE ANNEXURES ISSUED BY THE HEALTH AND FAMILY WELFARE (S) DEPARTMENT, GOVERNMENT OF KERALA | |
APPENDIX OF WP(C) NO.36128 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | COPY OF THE G.O. (MS) NO. 107/2018/H & FWD DATED 06/06/18 ISSUED BY THE 1ST RESPONDENT. | |
| EXHIBIT P2 | COPY OF THE COMMON JUDGMENT DATED 23/07/2020 IN WPC NO.7771/2018 OF THIS HON’BLE COURT. | |
| EXHIBIT P3 | COPY OF THE COMMON JUDGMENT DATED 16/05/2025 IN SLP (C) NO. 9885-9888/2020 OF THE HON’BLE APEX COURT. | |
| EXHIBIT P4 | COPY OF THE G.O.(MS) NO. 240/2024/H & FWD DATED 25/09/24 ISSUED BY THE 1ST RESPONDENT. | |
| EXHIBIT P5 | TRUE COPY OF THE NOTICE DATED 07/07/25 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER. | |
| EXHIBIT P6 | COPY OF THE INTERIM ORDER DATED 19/09/25 IN WPC NO.34726/25 OF THIS HON’BLE COURT. | |
APPENDIX OF WP(C) NO.36171 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ID NO: 2071. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 2ND PETITIONER VIDE ID NO: 240015681. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 3RD PETITIONER VIDE ID NO: 240015698. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 4TH PETITIONER VIDE ROLL NO: 240015718. | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 5TH PETITIONER VIDE ID NO: 240015724. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 6TH PETITIONER VIDE ROLL NO: M2347. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ROLL NO: M2351. | |
| EXHIBIT P8 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 8TH PETITIONER VIDE ID NO: 2067. | |
| EXHIBIT P9 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 9TH PETITIONER VIDE ID NO: M2409. | |
| EXHIBIT P10 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 10TH PETITIONER VIDE ID NO: 1990. | |
| EXHIBIT P11 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 11TH PETITIONER VIDE ID NO: 1991. | |
| EXHIBIT P12 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 12TH PETITIONER VIDE ID NO: 1992. | |
| EXHIBIT P13 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 13TH PETITIONER VIDE ROLL NO: 1997. | |
| EXHIBIT P14 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 14TH PETITIONER VIDE ID NO: M2317. | |
| EXHIBIT P15 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT, THRISSUR TO THE 15TH PETITIONER VIDE ROLL NO: 2020. | |
| EXHIBIT P16 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 16TH PETITIONER VIDE ROLL NO: 2036. | |
| EXHIBIT P17 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 17TH PETITIONER VIDE ID NO: 210012187. | |
| EXHIBIT P18 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 18TH PETITIONER VIDE ID NO: 2058. | |
| EXHIBIT P19 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 19TH PETITIONER VIDE ID NO: 2060. | |
| EXHIBIT P20 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 20TH PETITIONER VIDE ID NO: 2069. | |
| EXHIBIT P21 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 21ST PETITIONER VIDE ID NO: 2072. | |
| EXHIBIT P22 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 22ND PETITIONER VIDE ROLL NO: 2076. | |
| EXHIBIT P23 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 23RD PETITIONER VIDE ID NO: 2077. | |
| EXHIBIT P24 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 24TH PETITIONER VIDE ID NO: 2234. | |
| EXHIBIT P25 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 25TH PETITIONER VIDE ID NO: 2091. | |
| EXHIBIT P26 | TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 26TH PETITIONER VIDE ROLL NO: 2105. | |
| EXHIBIT P27 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018, ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P28 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P29 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885–9888 OF 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P30 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P31 | A TRUE COPY OF THE NOTICE DATED 24-05-2025 ISSUED TO THE 1ST PETITIONER. | |
| EXHIBIT P32 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL DATED 26-09-2025. | |
| EXHIBIT P33 | A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON’BLE COURT VIDE WPC: 33097/2025 DATED 09-09-2025 | |
APPENDIX OF WP(C) NO.36200 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 1ST PETITIONER VIDE ID NO: 220011923. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 2ND PETITIONER VIDE ID NO: 240013616. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 3RD PETITIONER VIDE ID NO: 240013639. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 4TH PETITIONER VIDE ID NO: 220011920. | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 5TH PETITIONER VIDE ROLL NO: 2719. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE KERALA UNIVERSITY OF HEALTH AND SCIENCE, THRISSUR TO THE 6TH PETITIONER VIDE ROLL NO: 2701. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ROLL NO: 2709. | |
| EXHIBIT P8 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 8TH PETITIONER VIDE ROLL NO: 2659. | |
| EXHIBIT P9 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 9TH PETITIONER VIDE ID NO: 240010281. | |
| EXHIBIT P10 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 10TH PETITIONER VIDE ID NO: 240010325. | |
| EXHIBIT P11 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 11TH PETITIONER VIDE ID NO: 220013804. | |
| EXHIBIT P12 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 12TH PETITIONER VIDE ID NO: | |
| 200014754. | ||
| EXHIBIT P13 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 13TH PETITIONER VIDE ID NO: 240010342. | |
| EXHIBIT P14 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 14TH PETITIONER VIDE ID NO: 240010349. | |
| EXHIBIT P15 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT, THRISSUR TO THE 15TH PETITIONER VIDE ID NO: 210014462. | |
| EXHIBIT P16 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 16TH PETITIONER VIDE ID NO: 210014470. | |
| EXHIBIT P17 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 17TH PETITIONER VIDE ID NO: 210014465. | |
| EXHIBIT P18 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P19 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P20 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P21 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P22 | A TRUE COPY OF THE NOTICE DATED 16-08-2025 ISSUED TO THE 1ST PETITIONER. | |
| EXHIBIT P23 | A TRUE COPY OF THE NOTICE DATED 21-05-2025 ISSUED TO THE PETITIONERS. | |
| EXHIBIT P24 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL DATED 26-09-2025. | |
| EXHIBIT P25 | A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON’BLE COURT VIDE WPC: 33097/2025 DATED 09-09- | |
| 2025. | ||
| RESPONDENTS’ ANNEXURES | ||
| EXHIBIT R4(A) | TRUE COPY OF THE G.O.(MS) NO.317/2025/H AND FWD, DATED 16.09.2025, ALONG WITH THE ANNEXURES ISSUED BY THE HEALTH AND FAMILY WELFARE (S) DEPARTMENT, GOVERNMENT OF KERALA. | |
APPENDIX OF WP(C) NO. 36493 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ROLL NO: 2371. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 2ND PETITIONER VIDE ID NO: 200012296. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ROLL NO: 2407. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 4TH PETITIONER VIDE ROLL NO: 2400. | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 5TH PETITIONER VIDE ROLL NO: 2430. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE TO THE 6TH PETITIONER VIDE ROLL NO: 2444. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 7TH PETITIONER VIDE ID NO: 240012473. | |
| EXHIBIT P8 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 8TH PETITIONER VIDE ROLL NO: 1862. | |
| EXHIBIT P9 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 9TH PETITIONER VIDE ROLL NO: 2304. | |
| EXHIBIT P10 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 10TH PETITIONER VIDE ID NO: 240012329. | |
| EXHIBIT P11 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 11TH PETITIONER VIDE ROLL NO: 2499. | |
| EXHIBIT P12 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR | |
| SCHOLARSHIP SCHEME. | ||
| EXHIBIT P13 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P14 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885–9888 OF 2020 , 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P15 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P16 | A TRUE COPY OF THE NOTICE DATED 23-05-2025 ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 10TH PETITIONER. | |
| EXHIBIT P17 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL DATED 29-09-2025. | |
| EXHIBIT P18 | A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON’BLE COURT VIDE WPC: 33097/2025 DATED 09-09-2025. | |
APPENDIX OF WP(C) NO.36503 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 1ST PETITIONER VIDE ID NO: 240010708. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 2ND PETITIONER VIDE ID NO: 240010717. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 3RD PETITIONER VIDE ID NO: 240010718. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 4TH PETITIONER VIDE ROLL NO: 2622. | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 5TH PETITIONER VIDE ID NO: 240010721. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 6TH PETITIONER VIDE ROLL NO: 2665. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ROLL NO: 2660. | |
| EXHIBIT P8 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 8TH PETITIONER VIDE ID NO: 240010742. | |
| EXHIBIT P9 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 9TH PETITIONER VIDE ID NO: 240010757. | |
| EXHIBIT P10 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 10TH PETITIONER VIDE ID NO: 240010764. | |
| EXHIBIT P11 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 11TH PETITIONER VIDE ID NO: 240010778. | |
| EXHIBIT P12 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 12TH PETITIONER VIDE ID | |
| NO: 2263. | ||
| EXHIBIT P13 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 13TH PETITIONER VIDE ROLL NO: 2547. | |
| EXHIBIT P14 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 14TH PETITIONER VIDE ID NO: 240010792. | |
| EXHIBIT P15 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 15TH PETITIONER VIDE ROLL NO: 240010793. | |
| EXHIBIT P16 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 16TH PETITIONER VIDE ROLL NO: 2183. | |
| EXHIBIT P17 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 17TH PETITIONER VIDE ID NO: 240010801. | |
| EXHIBIT P18 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 18TH PETITIONER VIDE ID NO: 240010808. | |
| EXHIBIT P19 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 19TH PETITIONER VIDE ID NO: 2198. | |
| EXHIBIT P20 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 20TH PETITIONER VIDE ID NO: 2541. | |
| EXHIBIT P21 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 21ST PETITIONER VIDE ID NO: 2136. | |
| EXHIBIT P22 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 22ND PETITIONER VIDE ROLL NO: 240010881. | |
| EXHIBIT P23 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018, ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P24 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P25 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885-9888/2020, SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P26 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P27 | A TRUE COPY OF THE NOTICE DATED 27-05-2025 ISSUED TO THE PETITIONERS. | |
| EXHIBIT P28 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL DATED 26-09-2025. | |
| EXHIBIT P29 | A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON’BLE COURT VIDE WPC: 33097/2025 DATED 09-09-2025. | |
APPENDIX OF WP(C) NO.36805 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | TRUE COPY OF THE FEE STRUCTURE DATED 23/10/2024 ISSUED BY THE 4TH RESPONDENT. | |
| EXHIBIT P2 | TRUE COPY OF THE PROVISIONAL DEGREE CERTIFICATE DATED 06/06/2025 ISSUED BY CONTROLLER OF EXAMINATIONS OF THIRD RESPONDENT. | |
| EXHIBIT P3 | TRUE COPY OF THE LETTER NO. 667/KMCTMC/06/2025 DATED 24/06/2025 ISSUED BY THE 4TH RESPONDENT TO THE SECRETARY, KERALA STATE MEDICAL COUNCIL, THIRUVANANTHAPURAM. | |
| EXHIBIT P4 | TRUE COPY OF THE CERTIFICATE OF PROVISIONAL REGISTRATION DATED 26/06/2025 ISSUED BY KERALA STATE MEDICAL COUNCILS (COUNCIL OF MODERN MEDICINE). | |
| EXHIBIT P5 | TRUE COPY OF THE PROCEEDINGS DATED 07/07/2025 ISSUED BY THE 4TH RESPONDENT PERTAINING TO HOUSE SURGEON POSTING OF THE PETITIONER. | |
| EXHIBIT P6 | TRUE COPY OF THE CHART DATED 21/06/2025 ISSUED BY THE 4TH RESPONDENT PERTAINING TO HOUSE SURGEON POSTING IN DIFFERENT STREAMS. | |
| EXHIBIT P7 | TRUE COPY OF THE CYTOLOGY/HISTOPATHOLOGY REPORT DATED NIL ISSUED BY MODERN DIAGNOSTIC CENTRE, KOTTAYAM. | |
| EXHIBIT P8 | TRUE COPY OF THE DISCHARGE SUMMARY DATED NIL ISSUED FROM THE DEPARTMENT OF MEDICAL ONCOLOGY, MVR CANCER CENTRE AND RESEARCH INSTITUTE, KOZHIKODE. | |
| EXHIBIT P9 | TRUE COPY OF G.O(MS.) NO. 107/2018/H&FWD DATED 06.06.2018 OF THE FIRST RESPONDENT. | |
| EXHIBIT P10 | TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018 OF THIS HON’BLE COURT. | |
| EXHIBIT P11 | TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12987-12958/2021. | |
| EXHIBIT P12 | TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P13 | TRUE COPY OF THE LETTER AS 414/KMCTMC/05/2025 DATED 23/05/2025 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER. | |
| EXHIBIT P14 | TRUE COPY OF THE INTERIM ORDER DATED 22/08/2025 IN W.P (C) NO.30943/2025 OF THIS HON’BLE COURT. | |
APPENDIX OF WP(C) NO.36992 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | TRUE COPY OF THE FEE RECEIPT ISSUED BY THE THIRD RESPONDENT TO THE SECOND PETITIONER, DATED 09.12.2020. | |
| EXHIBIT P2 | TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT EVIDENCING THE PAYMENT MADE BY THE FIRST PETITIONER ON 23.11.2020. | |
| EXHIBIT P3 | TRUE COPY OF THE G.O. (MS) NO. 107/2018/H&FWD DATED 06.06.2018. | |
| EXHIBIT P4 | TRUE COPY OF THE JUDGMENT OF THE HONOURABLE SUPREME COURT OF INDIA IN CIVIL APPEAL NO.006908-006911 OF 2025, DATED 16.05.2025. | |
| EXHIBIT P5 | TRUE COPY OF THE DEMAND NOTICE, DATED 30.06.2025, BEARING NO. MOSC/MC-20/FEE-11/2025, ISSUED BY THE THIRD RESPONDENT. | |
APPENDIX OF WP(C) NO.37064 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ROLL NO: 2092/21. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ROLL NO: 2077/21. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ROLL NO: 2161/21. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 4TH PETITIONER VIDE ID NO: 220014540. | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 5TH PETITIONER VIDE ID NO: 210014919. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 6TH PETITIONER VIDE ROLL NO: 2191/21. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ROLL NO: 2122/21. | |
| EXHIBIT P8 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 8TH PETITIONER VIDE ID NO: 210014982. | |
| EXHIBIT P9 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 9TH PETITIONER VIDE ID NO: 210014980. | |
| EXHIBIT P10 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 10TH PETITIONER VIDE ROLL NO: 2200/21. | |
| EXHIBIT P11 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 11TH PETITIONER VIDE ID NO: 210014992. | |
| EXHIBIT P12 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 12TH PETITIONER VIDE | |
| ROLL NO: 2277/22. | ||
| EXHIBIT P13 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 13TH PETITIONER VIDE ID NO: 220014570. | |
| EXHIBIT P14 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 14TH PETITIONER VIDE ID NO: 2401015. | |
| EXHIBIT P15 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT, TO THE 15TH PETITIONER VIDE ID NO: 2401037. | |
| EXHIBIT P16 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 16TH PETITIONER VIDE ID NO: 240015520. | |
| EXHIBIT P17 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 17TH PETITIONER VIDE ID NO: 240015523. | |
| EXHIBIT P18 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 18TH PETITIONER VIDE ID NO: 240015538. | |
| EXHIBIT P19 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 19TH PETITIONER VIDE ID NO: 2401079. | |
| EXHIBIT P20 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 20TH PETITIONER VIDE ID NO: 2401095. | |
| EXHIBIT P21 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 21ST PETITIONER VIDE ID NO: 240015565. | |
| EXHIBIT P22 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 22ND PETITIONER VIDE ROLL NO: 2401111. | |
| EXHIBIT P23 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 23RD PETITIONER VIDE ROLL NO: 2401126. | |
| EXHIBIT P24 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 24TH PETITIONER VIDE ROLL NO: 24015594. | |
| EXHIBIT P25 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P26 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P27 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P28 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P29 | A TRUE COPY OF THE NOTICE DATED 01-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONERS NO:1-13. | |
| EXHIBIT P30 | A TRUE COPY OF THE NOTICE THROUGH EMAIL DATED 19-09-2025 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONERS NO: 14-24. | |
| EXHIBIT P31 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL DATED 07-10-2025. | |
APPENDIX OF WP(C) NO. 37325 OF 2025
PETITIONERS’ EXHIBITS: EXHIBIT P1 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 1ST PETITIONER VIDE ID NO: 240013916. EXHIBIT P2 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 2ND PETITIONER VIDE ID NO: 240013934. EXHIBIT P3 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 3RD PETITIONER VIDE ID NO: 240013944. EXHIBIT P4 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 4TH PETITIONER VIDE ROLL NO: 24M092. EXHIBIT P5 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 5TH PETITIONER VIDE ID NO: 240014043. EXHIBIT P6 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 6TH PETITIONER VIDE ID NO: 240013965. EXHIBIT P7 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ROLL NO: 22M127. EXHIBIT P8 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 8TH PETITIONER VIDE ROLL NO: 22M149. EXHIBIT P9 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 9TH PETITIONER VIDE ID NO: 22M077. EXHIBIT P10 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 10TH PETITIONER VIDE ROLL NO: 22M122. EXHIBIT P11 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 11TH PETITIONER VIDE ID NO: 22M015. EXHIBIT P12 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 12TH PETITIONER VIDE ID NO: 210014816. EXHIBIT P13 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 13TH PETITIONER VIDE ROLL NO: 1659. EXHIBIT P14 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 14TH PETITIONER VIDE ROLL NO: 2274. EXHIBIT P15 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 15TH PETITIONER VIDE ROLL NO: 1865. EXHIBIT P16 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 16TH PETITIONER VIDE ROLL NO: 1573. EXHIBIT P17 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 17TH PETITIONER VIDE ROLL NO: 1816. EXHIBIT P18 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT, TO THE 18TH PETITIONER VIDE ROLL NO: 1804. EXHIBIT P19 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 19TH PETITIONER VIDE ROLL NO: 1769. EXHIBIT P20 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 20TH PETITIONER VIDE ROLL NO: 1864. EXHIBIT P21 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 21TH PETITIONER VIDE ROLL NO: 1834. EXHIBIT P22 A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. EXHIBIT P23 A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. EXHIBIT P24 A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. EXHIBIT P25 A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. EXHIBIT P26 A TRUE COPY OF THE NOTICE DATED 30-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONERS NO:1-10. EXHIBIT P27 A TRUE COPY OF THE NOTICE THROUGH EMAIL DATED 14-06-2025 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONERS NO:11-20. EXHIBIT P28 A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL DATED 07-10-2025. APPENDIX OF WP(C) NO.37452 OF 2025
PETITIONERS’ EXHIBITS: EXHIBIT P1 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ROLL NO: UG24047. EXHIBIT P2 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ROLL NO: UG24090. EXHIBIT P3 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ROLL NO: UG23010. EXHIBIT P4 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 4TH PETITIONER VIDE ROLL NO: UG22014. EXHIBIT P5 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 5TH PETITIONER VIDE ROLL NO: UG22081. EXHIBIT P6 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 6TH PETITIONER VIDE ROLL NO: UG22007. EXHIBIT P7 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ID NO: 220011240. EXHIBIT P8 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 8TH PETITIONER VIDE ID NO: 220011266. EXHIBIT P9 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 9TH PETITIONER VIDE ID NO: 220011225. EXHIBIT P10 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 10TH PETITIONER VIDE ID NO: 240011599. EXHIBIT P11 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 11TH PETITIONER VIDE ID NO: 240011604. EXHIBIT P12 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 12TH PETITIONER VIDE ROLL NO: 240014294. EXHIBIT P13 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 13TH PETITIONER VIDE ID NO: 220012789. EXHIBIT P14 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 7TH RESPONDENT COLLEGE TO THE 14TH PETITIONER VIDE ROLL NO: SIMUG2024109. EXHIBIT P15 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 7TH RESPONDENT COLLEGE TO THE 15TH PETITIONER VIDE ROLL NO: SIMUG2024008. EXHIBIT P16 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 16TH PETITIONER VIDE ID NO: 240013298. EXHIBIT P17 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 17TH PETITIONER VIDE ID NO: 240013306. EXHIBIT P18 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 7TH RESPONDENT COLLEGE TO THE 18TH PETITIONER VIDE ROLL NO: UG/N06/2021. EXHIBIT P19 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 19TH PETITIONER VIDE ID NO: 230013197. EXHIBIT P20 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 7TH RESPONDENT COLLEGE TO THE 20TH PETITIONER VIDE ROLL NO: SNIMS/2023/31. EXHIBIT P21 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 7TH RESPONDENT TO THE 21ST PETITIONER VIDE ROLL NO: SIMUG2024071. EXHIBIT P22 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 8TH RESPONDENT COLLEGE TO THE 22ND PETITIONER VIDE ROLL NO: 2448. EXHIBIT P23 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 8TH RESPONDENT COLLEGE TO THE 23RD PETITIONER VIDE ROLL NO: 2450. EXHIBIT P24 A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 24TH PETITIONER VIDE ROLL NO: 230010807. EXHIBIT P25 A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. EXHIBIT P26 A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. EXHIBIT P27 A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. EXHIBIT P28 A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. EXHIBIT P29 A TRUE COPY OF THE NOTICE DATED 16-07-2025 ISSUED BY THE 3RD RESPONDENT. EXHIBIT P30 THE TRUE COPY OF NOTICE ISSUED BY THE 4TH RESPONDENT DATED 27-06-2025. EXHIBIT P31 THE TRUE COPY OF NOTICE ISSUED BY THE 5TH RESPONDENT DATED 16-07-2025. EXHIBIT P32 THE TRUE COPY OF NOTICE ISSUED BY THE 6TH RESPONDENT DATED 11-07-2025. EXHIBIT P33 THE TRUE COPY OF NOTICE ISSUED BY THE 7TH RESPONDENT DATED 16-06-2025. EXHIBIT P34 THE TRUE COPY OF NOTICE ISSUED BY THE 8TH RESPONDENT DATED 14-08-2025. EXHIBIT P35 A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL DATED 08-10-2025. APPENDIX OF WP(C) NO. 37664 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | THE COPY OF THE ID CARD ISSUED FROM THE 5TH RESPONDENT- SREE GOKULAM MEDICAL COLLEGE SHOWING THE YEAR OF ADMISSION OF THE 6TH PETITIONER. | |
| EXHIBIT P1(A) | THE COPY OF THE ID CARD ISSUED FROM THE 9TH RESPONDENT-PUSHPAGIRI COLLEGE SHOWING THE YEAR OF ADMISSION OF THE 20TH PETITIONER. | |
| EXHIBIT P2 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P4 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P5 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P6 | THE COPY OF THE ORDER DATED 27.8.2025 IN W.P.(C) NO. 32496 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P6(A) | THE COPY OF THE ORDER DATED 26.9.2025 IN W.P.(C) NO. 35671 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| RESPONDENTS’ EXHIBITS: | ||
| EXHIBIT R6(A) | TRUE COPY OF THE G.O.(MS) NO.317/2025/H AND FWD, DATED 16.09.2025, ALONG WITH THE ANNEXURES ISSUED BY THE HEALTH AND FAMILY WELFARE (S) DEPARTMENT, GOVERNMENT OF KERALA. | |
| EXHIBIT R14 C | TRUE COPY OF G.O.(MS). NO. 100/2019/H AND FWD DATED 6/7/2019 OF THE STATE GOVERNMENT. | |
| EXHIBIT R14 A | TRUE COPY OF THE ALLOTMENT MEMO DATED 31/7/2019 ISSUED BY THE COMMISSIONER FOR ENTRANCE EXAMINATIONS TO THE 47TH PETITIONER. | |
| EXHIBIT R14 B | TRUE COPY OF ORDER NO. FRC 50/19/MBBS/ NRI/SFMC DATED 6/7/2019 OF THE COMMITTEE. | |
| EXHIBIT R14 D | TRUE COPY OF THE ORDER DATED 15/9/2025 IN DIARY NO. 45967 OF 2025 IN CIVIL APPEAL NO. 6912 OF 2025 OBTAINED FROM THE DAILY ORDERS WEBSITE OF THE HON’BLE SUPREME COURT. | |
APPENDIX OF WP(C) NO. 37730 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | THE COPY OF THE ID CARD ISSUED FROM THE KERALA UNIVERSITY OF HEALTH SCIENCE (KUHAS) SHOWING THE YEAR OF ADMISSION OF THE 6TH PETITIONER. | |
| EXHIBIT P2 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P4 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P5 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P6 | THE COPY OF THE ORDER DATED 27.8.2025 IN W.P.(C) NO. 32496 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P6(A) | THE COPY OF THE ORDER DATED 26.9.2025 IN W.P.(C) NO. 35671 OF 2025 BEFORE THIS HONOURABLE COURT. | |
APPENDIX OF WP(C) NO.38491 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ROLL NO: 2022621357. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ROLL NO: 2022621411. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ROLL NO: 2022621330. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 4TH PETITIONER VIDE ROLL NO: 2022621418. | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 5TH PETITIONER VIDE ROLL NO: 2023621288. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 6TH PETITIONER VIDE ROLL NO: 2023621311. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ROLL NO: 2023621261. | |
| EXHIBIT P8 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 8TH PETITIONER VIDE ROLL NO: 2023621319. | |
| EXHIBIT P9 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 9TH PETITIONER VIDE ROLL NO: 2023621285. | |
| EXHIBIT P10 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 10TH PETITIONER VIDE ROLL NO: 2023621282. | |
| EXHIBIT P11 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 11TH PETITIONER VIDE ROLL NO: 2023621301. | |
| EXHIBIT P12 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 12TH PETITIONER VIDE | |
| ROLL NO: 2023621322. | ||
| EXHIBIT P13 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 13TH PETITIONER VIDE ROLL NO: 2023621297. | |
| EXHIBIT P14 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 14TH PETITIONER VIDE ROLL NO: 2023621258. | |
| EXHIBIT P15 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE, TO THE 15TH PETITIONER VIDE ROLL NO: 2023621302. | |
| EXHIBIT P16 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 16TH PETITIONER VIDE ROLL NO: 2023621323. | |
| EXHIBIT P17 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 17TH PETITIONER VIDE ROLL NO: 2022621370. | |
| EXHIBIT P18 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 18TH PETITIONER VIDE ROLL NO: 2016. | |
| EXHIBIT P19 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 19TH PETITIONER VIDE ROLL NO: 2025. | |
| EXHIBIT P20 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 20TH PETITIONER VIDE ROLL NO: 1993. | |
| EXHIBIT P21 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 21ST PETITIONER VIDE ROLL NO: 1981. | |
| EXHIBIT P22 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 22ND PETITIONER VIDE ROLL NO: 2096. | |
| EXHIBIT P23 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 6TH RESPONDENT TO THE 23RD PETITIONER VIDE ID NO: 240013326. | |
| EXHIBIT P24 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT COLLEGE TO THE 24TH PETITIONER VIDE ROLL NO: SIMUG2024082. | |
| EXHIBIT P25 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P26 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P27 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P28 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P29 | A TRUE COPY OF THE NOTICE DATED 04-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE 2ND PETITIONER. | |
| EXHIBIT P30 | A TRUE COPY OF THE NOTICE DATED 24-05-2025 ISSUED BY THE 4TH RESPONDENT TO THE 18TH PETITIONER. | |
| EXHIBIT P31 | A TRUE COPY OF THE NOTICE DATED 16-05-2025 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONERS NO: 23 AND 24. | |
| EXHIBIT P32 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THROUGH THEIR LAWYER VIA E-MAIL DATED 14-10-2025. | |
| EXHIBIT P33 | A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON’BLE COURT VIDE WPC: 33097/2025 DATED 09-09-2025. | |
APPENDIX OF WP(C) NO.38602 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ROLL NO: PKDIMS/MBBS/ 24/155. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ROLL NO: 202408639. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ROLL NO: PKDIMS/MBBS/24/065. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 4TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/24/194. | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 5TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/24/137. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 6TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/24/173. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/24/175. | |
| EXHIBIT P8 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 8TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/24/010. | |
| EXHIBIT P9 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 9TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/24/142. | |
| EXHIBIT P10 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 10TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/24/134. | |
| EXHIBIT P11 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 11TH PETITIONER VIDE ROLL NO: 202408531. | |
| EXHIBIT P12 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 12TH PETITIONER VIDE | |
| ROLL NO: PKDIMS/MBBS/24/265. | ||
| EXHIBIT P13 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 13TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/24/144. | |
| EXHIBIT P14 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 14TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/24/199. | |
| EXHIBIT P15 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT, TO THE 15TH PETITIONER VIDE ROLL NO: 202408192. | |
| EXHIBIT P16 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT TO THE 16TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/24/076. | |
| EXHIBIT P17 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT TO THE 17TH PETITIONER VIDE ID NO: 240014380. | |
| EXHIBIT P18 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 18TH PETITIONER VIDE ROLL NO: 220013762. | |
| EXHIBIT P19 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P20 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P21 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P22 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P23 | A TRUE COPY OF THE NOTICE DATED 11-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONERS NO:1-17. | |
| EXHIBIT P24 | A TRUE COPY OF THE NOTICE DATED 21-05-2025 ISSUED BY THE 4TH RESPONDENT TO THE 18TH PETITIONER. | |
| EXHIBIT P25 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE | |
| THROUGH THEIR LAWYER VIA E-MAIL DATED 15-10-2025. | ||
| EXHIBIT P26 | A TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON’BLE COURT VIDE WPC: 33097/2025 DATED 09-09-2025. | |
| RESPONDENTS’ ANNEXURES: | ||
| EXHIBIT R4(B) | TRUE COPY OF THE G.O.(MS) NO.317/2025/H AND FWD DATED 16.09.2025 ALONG WITH THE ANNEXURES ISSUED BY THE HEALTH AND FAMILY WELFARE (S) DEPARTMENT, GOVERNMENT OF KERALA. | |
APPENDIX OF WP(C) NO.38672 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 1ST PETITIONER VIDE ID NO: 240015724. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ROLL NO: M2347. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ROLL NO: M2351. | |
| EXHIBIT P4 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P5 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P6 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885–9888 OF 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P7 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P8 | A TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 3RD RESPONDENT TO THE 3RD YEAR BATCH STUDENT DATED 24-05-2025. | |
| EXHIBIT P9 | A TRUE COPY OF THE PAYMENT RECEIPT OF RS. 5,00,000/- MADE BY THE 1ST PETITIONER TOWARDS THE CORPUS FUND DATED 16-08-2025. | |
| EXHIBIT P10 | A TRUE COPY OF THE PAYMENT RECEIPT OF RS. 5,00,000/- MADE BY THE 2ND PETITIONER TOWARDS THE CORPUS FUND DATED 16-08-2025. | |
| EXHIBIT P11 | A TRUE COPY OF THE PAYMENT RECEIPT OF RS. 5,00,000/- MADE BY THE 3RD PETITIONER TOWARDS THE CORPUS FUND DATED 16-08-2025. | |
| EXHIBIT P12 | A TRUE COPY OF THE INTERIM ORDER GRANTED BY THIS HON’BLE COURT DATED 29.09.2025 IN W.P.(C) NO. 36171 OF 2025. | |
| EXHIBIT P13 | A TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 3RD RESPONDENT FOR THE TUITION FEE FOR THE ACADEMIC YEAR 2025-2026 DATED 10-09-2025. | |
| EXHIBIT P14 | A TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONERS THROUGH THEIR COUNSEL BEFORE THE 3RD RESPONDENT DATED 16-10-2025. | |
| EXHIBIT P15 | A TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONERS THROUGH THEIR COUNSEL BEFORE THE 2ND RESPONDENT, DATED 15-10-2025. | |
APPENDIX OF WP(C) NO. 39589 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ROLL NO: 22M050. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ROLL NO: 22M138. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ROLL NO: 22M104. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 4TH PETITIONER VIDE ROLL NO: 22M049. | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ROLL NO: 22M102. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 6TH PETITIONER VIDE ROLL NO: 24M035. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ROLL NO: 2500. | |
| EXHIBIT P8 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 8TH PETITIONER VIDE ROLL NO: 2284. | |
| EXHIBIT P9 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 9TH PETITIONER VIDE ROLL NO: 1703. | |
| EXHIBIT P10 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 10TH PETITIONER VIDE ROLL NO: 2453. | |
| EXHIBIT P11 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 12TH RESPONDENT TO THE 11TH PETITIONER VIDE ID NO: 240015589. | |
| EXHIBIT P12 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT COLLEGE TO THE 12TH PETITIONER VIDE ROLL NO: 2401131. | |
| EXHIBIT P13 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 6TH RESPONDENT COLLEGE TO THE 13TH PETITIONER VIDE ROLL NO: 2409. | |
| EXHIBIT P14 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 6TH RESPONDENT COLLEGE TO THE 14TH PETITIONER VIDE ROLL NO: 2392. | |
| EXHIBIT P15 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 12TH RESPONDENT, TO THE 15TH PETITIONER VIDE ID NO: 210014467. | |
| EXHIBIT P16 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 8TH RESPONDENT COLLEGE TO THE 16TH PETITIONER VIDE ROLL NO: UG23093. | |
| EXHIBIT P17 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT COLLEGE TO THE 17TH PETITIONER VIDE ROLL NO: 1761. | |
| EXHIBIT P18 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 10TH RESPONDENT COLLEGE TO THE 18TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/21/109. | |
| EXHIBIT P19 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 10TH RESPONDENT COLLEGE TO THE 19TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/ 21/101. | |
| EXHIBIT P20 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 11TH RESPONDENT COLLEGE TO THE 20TH PETITIONER VIDE ROLL NO: 2627. | |
| EXHIBIT P21 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P22 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P23 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P24 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P25 | A TRUE COPY OF THE NOTICE ISSUED BY THE 3RD RESPONDENT DATED 30-06-2025 ISSUED TO THE PETITIONERS NO: 1-6. | |
| EXHIBIT P26 | THE TRUE COPY OF NOTICE ISSUED BY THE 4TH RESPONDENT DATED 23-05-2025 TO SOME OTHER STUDENT IN THE SAME COLLEGE. | |
| EXHIBIT P27 | THE TRUE COPY OF NOTICE ISSUED BY THE 5TH RESPONDENT TO THE PETITIONERS NO: 11- 12, DATED 19-09-2025. | |
| EXHIBIT P28 | THE TRUE COPY OF NOTICE ISSUED BY THE 6TH RESPONDENT TO THE PETITIONERS NO: 13-14, DATED 14-08-2025. | |
| EXHIBIT P29 | THE TRUE COPY OF NOTICE ISSUED BY THE 7TH RESPONDENT TO THE 15TH PETITIONER DATED 21-05-2025 | |
| EXHIBIT P30 | THE TRUE COPY OF NOTICE ISSUED BY THE 8TH RESPONDENT TO THE, DATED 16-07-2025. | |
| EXHIBIT P31 | THE TRUE COPY OF NOTICE ISSUED BY THE 9TH RESPONDENT TO THE PETITIONERS NO: 17, DATED 14-06-2025. | |
| EXHIBIT P32 | THE TRUE COPY OF NOTICE ISSUED BY THE 10TH RESPONDENT TO THE PETITIONERS NO: 18-19, DATED 11-07-2025. | |
| EXHIBIT P33 | THE TRUE COPY OF NOTICE ISSUED BY THE 11TH RESPONDENT TO SOME OTHER STUDENTS OF THE SAME COLLEGE, DATED 16-08-2025. | |
| EXHIBIT P34 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THROUGH THEIR LAWYER VIA E-MAIL DATED 22-10-2025. | |
| RESPONDENTS’ ANNEXURES: | ||
| EXHIBIT R7(A) | TRUE COPY OF THE G.O.(MS) NO.317/2025/H AND F WD, DATED 16.09.2025, ALONG WITH THE ANNEXURES ISSUED BY THE HEALTH AND FAMILY WELFARE (S) DEPARTMENT, GOVERNMENT OF KERALA. | |
APPENDIX OF WP(C) NO.39635 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P5 | THE COPY OF THE NOTICE WITH REF NO.ACD/5589/1606/2025 DATED 16.6.2025 ISSUED FROM THE 3RD RESPONDENT – SREE NARAYANA INSTITUTE OF MEDICAL SCIENCES TO THE PARENT OF THE 1ST PETITIONER (2022 BATCH) ALONG WITH TYPED COPY OF THE SAME. | |
| EXHIBIT P5(A) | THE COPY OF THE NOTICE WITH REF NO.ACD/5589/1606/2025 DATED 16.6.2025 ISSUED FROM THE 3RD RESPONDENT – SREE NARAYANA INSTITUTE OF MEDICAL SCIENCES TO THE PARENT OF THE 2ND PETITIONER (2023 BATCH). | |
| EXHIBIT P5(B) | THE COPY OF THE NOTICE NO.PIMS&RC/F&A/2025/226 DATED 16.8.2025 ISSUED FROM THE 4TH RESPONDENT-PUSHPAGIRI INSTITUTE OF MEDICAL SCIENCES TO THE 3RD PETITIONER. | |
| EXHIBIT P5(C) | THE COPY OF THE NOTICE NO.PIMS&RC/F&A/2025/227 DATED 16.8.2025 ISSUED FROM THE 4TH RESPONDENT-PUSHPAGIRI INSTITUTE OF MEDICAL SCIENCES TO THE 4TH PETITIONER. | |
| EXHIBIT P5(D) | THE COPY OF THE NOTICE WITH REF NO. 539/KMCTMC/05/2025 DATED 23.5.2025 ISSUED FROM THE 5TH RESPONDENT- KMCT MEDICAL COLLEGE TO THE 5TH PETITIONER. | |
| EXHIBIT P5(E) | THE COPY OF THE NOTICE NO. KMCT MC/09/2025 DATED 11.09.2025 ISSUED FROM THE 5TH RESPONDENT- KMCT MEDICAL COLLEGE TO THE 6TH PETITIONER. | |
| EXHIBIT P6 | THE COPY OF THE ORDER DATED 27.8.2025 IN W.P.(C) NO. 32496 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P6(A) | THE COPY OF THE ORDER DATED 26.9.2025 IN W.P.(C) NO. 35671 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P6(B) | THE COPY OF THE ORDER DATED 17/10/2025 IN WP(C) NO. 38491 OF 2025 BEFORE THIS HONOURABLE COURT. | |
APPENDIX OF WP(C) NO.39871 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P5 | THE COPY OF THE ORDER DATED 27.8.2025 IN W.P.(C) NO. 32496 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P5(A) | THE COPY OF THE ORDER DATED 26.9.2025 IN W.P.(C) NO. 35671 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P5(B) | THE COPY OF THE ORDER DATED 17/10/2025 IN WP(C) NO. 38491 OF 2025 BEFORE THIS HONOURABLE COURT. | |
APPENDIX OF WP(C) NO.39909 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 9885-9888/2020, SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P5 | THE COPY OF THE NOTICE DATED 8.7.2025 ISSUED FROM THE 3RD RESPONDENT – COLLEGE TO ALL BATCH NRI STUDENTS. | |
| EXHIBIT P5(A) | THE COPY OF THE SUBSEQUENT NOTICE DATED 22.8.2025 ISSUED TO THE 2022 BATCH MBBS STUDENTS. | |
| EXHIBIT P5(B) | THE COPY OF THE FINAL REMINDER NOTICE DATED 20/10/2025 ISSUED FROM THE 3RD RESPONDENT-COLLEGE. | |
| EXHIBIT P6 | THE COPY OF THE ORDER DATED 27.8.2025 IN W.P.(C) NO. 32496 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P6(A) | THE COPY OF THE ORDER DATED 26.9.2025 IN W.P.(C) NO. 35671 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P6(B) | THE COPY OF THE ORDER DATED 17/10/2025 IN WP(C) NO. 38491 OF 2025 BEFORE THIS HONOURABLE COURT | |
APPENDIX OF WP(C) NO.40173 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | TRUE COPY OF THE ORDER AFRC 50/17/MBBS/SFMC DATED 13-07-2017 PASSED BY ADMISSION AND FEE REGULATORY COMMITTEE. | |
| EXHIBIT P2 | TRUE COPY OF ORDER BEARING NO. AFRC 50/18/MBBS/ SFMC DATED 27-02-2018. | |
| EXHIBIT P3 | TRUE COPY OF JUDGMENT IN WP(C) .NO.7771 OF 2018 (V) OF THIS HON’BLE COURT DATED 23-07-2020. | |
| EXHIBIT P4 | TRUE COPY OF COMMON JUDGMENT OF HON’BLE SUPREME COURT IN SLP.NOS. 9885 - 9888 / 2020, SLP.NOS.12984 / 2020, SLP.NOS.4909 - 4910 / 2021, SLP.NOS.12957 - 12958 / 2021 DATED 16-05-2025. | |
| EXHIBIT P5 | TRUE COPY OF THE CIRCULAR DATED 23-05-2025 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONERS. | |
APPENDIX OF WP(C) NO. 40399 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | THE TRUE COPY OF THE FEE RECEIPT ISSUED BY THE THIRD RESPONDENT TO THE PETITIONER, DATED 30.12.2020. | |
| EXHIBIT P2 | THE TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT EVIDENCING THE PAYMENT MADE BY THE PETITIONER ON 24.11.2020. | |
| EXHIBIT P3 | THE TRUE COPY OF THE G.O. (MS) NO. 107/2018/H&FWD DATED 06.06.2018. | |
| EXHIBIT P4 | THE TRUE COPY OF THE JUDGMENT OF THE HONOURABLE SUPREME COURT OF INDIA IN CIVIL APPEAL NO.006908-006911 OF 2025, DATED 16.05.2025. | |
| EXHIBIT P5 | THE TRUE COPY OF THE DEMAND NOTICE, DATED 30.06.2025, BEARING NO. MOSC/MC-20/FEE-04/2025, ISSUED BY THE THIRD RESPONDENT. | |
APPENDIX OF WP(C) NO.40635 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ROLL NO: 22M081. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ROLL NO: 2486. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 5TH RESPONDENT COLLEGE TO THE 3RD PETITIONER VIDE ROLL NO: PKDIMS/MBBD/ 24/160. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 6TH RESPONDENT TO THE 4TH PETITIONER VIDE ROLL NO: 1613. | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 7TH RESPONDENT TO THE 5TH PETITIONER VIDE ID NO: 202203843. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 7TH RESPONDENT COLLEGE TO THE 6TH PETITIONER VIDE ID NO: 202110421. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 8TH RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ROLL NO: 2630. | |
| EXHIBIT P8 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P9 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P10 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P11 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P12 | A TRUE COPY OF THE NOTICE DATED 30-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER NO: 1. | |
| EXHIBIT P13 | A TRUE COPY OF THE NOTICE DATED 14-08-2025 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER NO: 2. | |
| EXHIBIT P14 | A TRUE COPY OF THE NOTICE DATED 11-07-2025 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER NO: 3. | |
| EXHIBIT P15 | A TRUE COPY OF THE NOTICE DATED 12-01-2024 ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER NO: 4. | |
| EXHIBIT P16 | A TRUE COPY OF THE NOTICE DATED 24-10-2025 ISSUED BY THE 7TH RESPONDENT TO THE PETITIONERS NO: 5 AND 6. | |
| EXHIBIT P17 | A TRUE COPY OF THE NOTICE DATED 16-08-2025 ISSUED BY THE 8TH RESPONDENT TO THE SOME OTHER STUDENT IN THE SAME COLLEGE. | |
| EXHIBIT P18 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THROUGH THEIR LAWYER VIA E-MAIL DATED 28-10-2025. | |
APPENDIX OF WP(C) NO.44080 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | THE TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT EVIDENCING THE PAYMENT OF RS. 5,00,000 MADE BY THE PETITIONER ON 22.11.2020. | |
| EXHIBIT P2 | THE TRUE COPY OF THE G.O. (MS) NO. 107/2018/H&FWD DATED 06.06.2018. | |
| EXHIBIT P3 | THE TRUE COPY OF THE JUDGMENT OF THE HONOURABLE SUPREME COURT OF INDIA IN CIVIL APPEAL NO.006908-006911 OF 2025, DATED 16.05.2025. | |
| EXHIBIT P4 | THE TRUE COPY OF THE DEMAND NOTICE, DATED 30.06.2025, BEARING NO. MOSC/MC-20/FEE-13/2025, ISSUED BY THE THIRD RESPONDENT. | |
APPENDIX OF WP(C) NO.44160 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3 RD RESPONDENT COLLEGE TO THE 1 ST PETITIONER VIDE ID NO. 2329/22. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3 RD RESPONDENT COLLEGE TO THE 2 ND PETITIONER VIDE ID NO.2286/22. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3 RD RESPONDENT COLLEGE TO THE 3 RD PETITIONER VIDE ID NO.2274/22. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3 RD RESPONDENT COLLEGE TO THE 4 TH PETITIONER VIDE ID NO.2293/22. | |
| EXHIBIT P5 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H AND FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P6 | A TRUE COPY OF THE COMMON JUDGMENT DATED 23.07.2020 IN W.P.(C) NO. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P7 | A TRUE COPY OF THE COMMON JUDGMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885-9888/2020, 12984/2020 SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957- 12958/2021. | |
| EXHIBIT P8 | A TRUE COPY OF THE G.O(MS) NO. 240/2024 H AND FWD DATED 25.09.2024. | |
| EXHIBIT P9 | A TRUE COPY OF THE NOTICE DATED 01.06.2025 ISSUED BY THE 3 RD RESPONDENT TO THE PETITIONERS. | |
| EXHIBIT P10 | A TRUE COPY OF THE INTERIM ORDER DATED 09.10.2025 IN W.P.(C) NO. 37064/2025 (G) PASSED BY THIS HON’BLE COURT. | |
| EXHIBIT P11 | A TRUE COPY OF THE REPRESENTATION WHICH WAS SENT BY THE PETITIONERS TO THE 2 ND RESPONDENT COMMITTEE THROUGH E-MAIL DATED 22.11.2025 | |
APPENDIX OF WP(C) NO. 44501 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER VIDE ROLL NO: 1661. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ROLL NO: 1619. | |
| EXHIBIT P3 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P4 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P5 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P6 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P7 | A TRUE COPY OF THE NOTICE DATED 14-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONERS. | |
| EXHIBIT P8 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL DATED 24-11-2025 | |
APPENDIX OF WP(C) NO.45134 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 1ST PETITIONER, VIDE ROLL NO. PKDIMS/MBBS/21/091. | |
| EXHIBIT P2 | A TRUE COPY OF G.O. (MS) NO. 107/2018/H&FWD DATED 06.06.2018, ALONG WITH THE REGULATIONS FOR THE SCHOLARSHIP SCHEME. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGMENT DATED 23.07.2020 IN W.P.(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P4 | A TRUE COPY OF THE COMMON JUDGMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP (C) NOS. 9885– 9888 OF 2020, 12984 OF 2020, 4909–4910 OF 2021, AND 12957–12958 OF 2021. | |
| EXHIBIT P5 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P6 | A TRUE COPY OF THE NOTICE DATED 11-07-2025 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER. | |
| EXHIBIT P7 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONER TO THE 2ND RESPONDENT COMMITTEE THROUGH THEIR LAWYER VIA E-MAIL DATED 26-11-2025. | |
APPENDIX OF WP(C) NO. 46013 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P3 | A TRUE COPY OF THE COMMON JUDGMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NOS.9885-9888/2020, SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) NOS. 12957-12958/2021. | |
| EXHIBIT P4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P5 | THE COPY OF THE ORDER DATED 27.8.2025 IN W.P.(C) NO. 32496 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P5(A) | THE COPY OF THE ORDER DATED 26.9.2025 IN W.P.(C) NO. 35671 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P5(B) | THE COPY OF THE ORDER DATED 17/10/2025 IN WP(C) NO. 38491 OF 2025 BEFORE THIS HONOURABLE COURT. | |
| EXHIBIT P5(C) | THE COPY OF THE ORDER DATED 27/10/2025 IN WP(C) NO. 39909 OF 2025 BEFORE THIS HONOURABLE COURT. | |
APPENDIX OF WP(C) NO.46104 OF 2025
| PETITIONER’S EXHIBITS: | ||
| EXHIBIT P-1 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P-2 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P.(C)NOS. 7771/2018, 10792/2018, 11313/2018 AND 33160/2018. | |
| EXHIBIT P-3 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12987-12958/2021. | |
| EXHIBIT P-4 | A TRUE COPY OF THE G. O. (MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P-5 | A TRUE COPY OF THE MARK LIST DATED 15.10.2025 SHOWING THE MARKS OBTAINED BY THE PETITIONER IN THE 1ST YEAR MBBS REGULAR EXAMINATION ISSUED BY THE KERALA UNIVERSITY OF HEALTH SCIENCES. | |
| EXHIBIT P-6 | A TRUE COPY OF THE MARK LIST DATED 03.12.2025 SHOWING THE MARKS OBTAINED BY THE PETITIONER IN THE 1ST YEAR MBBS SUPPLEMENTARY SAY EXAMINATION ISSUED BY THE KERALA UNIVERSITY OF HEALTH SCIENCES. | |
| EXHIBIT P-7 | A TRUE COPY OF THE INTERIM ORDER DATED 24.10.2025 IN W. P. (C) NO. 30073 OF 2025 AND CONNECTED MATTER | |
APPENDIX OF WP(C) NO.46772 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 1ST PETITIONER VIDE ID NO: 210014838. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 2ND PETITIONER VIDE ID NO: 210014807. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 3RD PETITIONER VIDE ID NO: 210014752. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 3RD RESPONDENT COLLEGE TO THE 4TH PETITIONER VIDE ROLL NO: 1726 | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 5TH PETITIONER VIDE ID NO: 210014748. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 6TH PETITIONER VIDE ID NO: 210014721. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT TO THE 7TH PETITIONER VIDE ID NO: 210014690. | |
| EXHIBIT P8 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P9 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P10 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P11 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P12 | A TRUE COPY OF THE NOTICE DATED 14-06-2025 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONERS. | |
| EXHIBIT P13 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THOUGH THEIR LAWYER VIA E-MAIL DATED 09-12-2025. | |
APPENDIX OF WP(C) NO.46955 OF 2025
| PETITIONER’S EXHIBITS; | ||
| EXHIBIT -P1 | THE COPY OF THE ID CARD ISSUED FROM THE 3RD RESPONDENT COLLEGE. | |
| EXHIBIT -P2 | TRUE COPY OF THE G.O (MS) NO. 107/2018/H&FWD DATED 06.06.2018 ALONG WITH REGULATIONS FOR SCHOLARSHIP SCHEME.. | |
| EXHIBIT -P3 | TRUE COPY OF THE COMMON JUDGMENT DATED 23.07.2020 ON W.P.(C) NO. 7771/2018, W.P.(C) NO. 10792/2018, W.P.(C) NO. 11313/2018 AND W.P.(C) NO. 33160/2018. | |
| EXHIBIT -P4 | TRUE COPY OF THE COMMON JUDGMENT DATED 16.05.2025 OF THE HON’BLE SUPREME COURT IN SLP(C) NO. 12984/2020, SLP(C) NO. 4909-4910/2021 AND SLP(C) NO. 12957-12958/2021. | |
| EXHIBIT -P5 | TRUE COPY OF THE G.O(MS) NO. 240/2024- H&FWD DATED 25.09.2024. | |
| EXHIBIT -P6 | TRUE COPY OF THE NOTICE NO. MESMC/FEES/MBBS/2025-2026/001 DATED NIL ISSUED FROM THE 3RD RESPONDENT COLLEGE. | |
| EXHIBIT -P7 | TRUE COPY OF THE ORDER DATED 27.08.32025 IN W.P.(C) NO. 32496/2025. | |
| EXHIBIT -P8 | TRUE COPY OF THE ORDER DATED 18.09.2025 W.P.(C) NO. 34335/2025. | |
| EXHIBIT -P9 | TRUE COPY OF THE ORDER DATED 25.10.2025 W.P.(C) NO. 34335/2025 | |
APPENDIX OF WP(C) NO.47010 OF 2025
| PETITIONERS’ EXHIBITS: | ||
| EXHIBIT P1 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 1ST PETITIONER VIDE ROLL NO: 230013483. | |
| EXHIBIT P2 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 4TH RESPONDENT COLLEGE TO THE 2ND PETITIONER VIDE ROLL NO: 126/2024. | |
| EXHIBIT P3 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 9TH RESPONDENT TO THE 3RD PETITIONER VIDE ID NO: 220014520. | |
| EXHIBIT P4 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 6TH RESPONDENT TO THE 4TH PETITIONER VIDE ROLL NO: PKDIMS/MBBS/22/042. | |
| EXHIBIT P5 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 7TH RESPONDENT COLLEGE TO THE 5TH PETITIONER VIDE ROLL NO: 2004. | |
| EXHIBIT P6 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 7TH RESPONDENT COLLEGE TO THE 6TH PETITIONER VIDE ROLL NO: 1783. | |
| EXHIBIT P7 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 8TH RESPONDENT COLLEGE TO THE 7TH PETITIONER VIDE ROLL NO: 202203714. | |
| EXHIBIT P8 | A TRUE COPY OF THE ADMIT CARD ISSUED BY THE 8TH RESPONDENT TO THE 8TH PETITIONER VIDE ROLL NO: 202204768. | |
| EXHIBIT P9 | A TRUE COPY OF THE G.O (MS) NO. 107/2018/H & FWD DATED 06.06.2018 ALONG WITH THE REGULATIONS FOR SCHOLARSHIP SCHEME. | |
| EXHIBIT P10 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 23.07.2020 IN W.P(C) NOS. 7771/2018, 10792/2018, 11313/2018, AND 33160/2018. | |
| EXHIBIT P11 | A TRUE COPY OF THE COMMON JUDGEMENT DATED 16.05.2025 OF HON’BLE SUPREME COURT IN SLP(C) NO. 9885- 9888/ 2020, 12984/2020, SLP(C) NOS. 4909-4910/2021 AND SLP(C) 12957-12958/2021. | |
| EXHIBIT P12 | A TRUE COPY OF THE G.O(MS) NO. 240/2024-H&FWD DATED 25.09.2024. | |
| EXHIBIT P13 | A TRUE COPY OF THE NOTICE DATED 16-08-2025 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER NO: 1. | |
| EXHIBIT P14 | A TRUE COPY OF THE NOTICE DATED 27-05-2025 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER NO: 2. | |
| EXHIBIT P15 | A TRUE COPY OF THE NOTICE DATED 01-06-2025 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER NO: 3. | |
| EXHIBIT P16 | A TRUE COPY OF THE NOTICE DATED 11-07-2025 ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER NO: 4. | |
| EXHIBIT P17 | A TRUE COPY OF THE NOTICE DATED 23-05-2025 ISSUED BY THE 7TH RESPONDENT TO THE PETITIONER NO:5 AND 6. | |
| EXHIBIT P18 | A TRUE COPY OF THE NOTICE DATED 24-10-2025 ISSUED BY THE 8TH RESPONDENT TO THE PETITIONER NO: 7 AND 8. | |
| EXHIBIT P19 | A TRUE COPY OF THE COMPLAINT, WHICH WAS SENT BY THE PETITIONERS TO THE 2ND RESPONDENT COMMITTEE THROUGH THEIR LAWYER VIA E-MAIL DATED 10-12-2025 | |