LOLAKSHA Vs. CONVENER COMMON LAW ADMISSION TEST

JUDGEMENT

(1.) Petitioner is the father of the minor girl, Preethi. He has filed this writ petition seeking a direction to respondents 1 & 2 herein to give admission to his daughter to the Undergraduate Law Course for the academic year 2009-10 against the seat reserved for Scheduled Caste category in the 2nd respondent National Law School of India University, Bangalore.

(2.) By way of an application filed for amendment, petitioner has sought for a direction declaring the selection, allotment and admission of respondents 5 to 17 in the 2nd respondent University under the quota reserved for Scheduled Caste category as null and void. He has also sought for impleading all the students who are selected under the Scheduled Caste category and hailing from other States other than State of Karnataka as respondents 5 to 17. These applications are heard along with the main matter and both the applications are allowed.

(3.) Petitioner is a native of Dakshina Kannada District of Karnataka State and belongs to MUNDALA caste which is considered and recognised as Scheduled Caste under the Presidential Notification issued during the year 1950 for the State of Karnataka. Daughter of the petitioner has taken the entrance test called Common Law Admission Test, Clat-2009 organised by the 1st respondent for admission to eleven different National Law University in the country after completing her 10+2 exams.