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A.Ancy vs Admission Supervisory Committee & Ors

Supreme Court Of India · Decided on 10 December 2019 · Citation: (2019) 12 SC CK 0199

HON’BLE JUDGES
L. Nageswara Rao, J · Deepak Gupta, J
RESULT
Disposed Of
CASE NUMBER
Civil Appeal No. 9303, 9304 Of 2019, Interlocutory Application No. 160563 Of 2019
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Judgment

5 paragraphs · 133 words

Leave granted.

These appeals are disposed of in terms of the judgment in Civil Appeal No.5892 of 2019 titled "Dr.R.Judith Vs. The Admission Supervisory Committee for Professional Colleges & Ors".

Though, we do not approve of the manner in which the admission of the appellant was made by the College contrary to the Rules, we are of the opinion that the appellant should be permitted to continue and complete the course, as she has already studied for two years, out of the three year course. The college which is at fault in making the admission of the appellant shall pay a cost of Rs.5,00,000/-(Rs.Five lakhs only) to the Kerala Legal Services Authority, within a period of three months from today.

The appeals are disposed of accordingly.

Pending applications, if any, stand disposed of.