SREE NARAYANA GURU TRUST Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is a self finance college affiliated to the 4th respondent University. College has been established after obtaining approval from the AICTE. According to the petitioner, on account of the delay in the AICTE issuing letter of approval, the petitioner could not fill up the entire seats by admitting candidates from the rank list prepared by the 3rd respondent. Now, a student is of the rank list prepared by the 3rd respondent got exhausted and at the same time, according to the petitioner out of total 300 seats in the 5 streams, only 60 students have been admitted and the remaining seats are lying vacant.

(2.) IT is these circumstances, petitioner approached this court with the following prayer:-

(3.) SUBJECT to the aforesaid limitations, the writ petition will stand disposed of directing that the petitioner will be permitted to fill up the remaining seats lying vacant for the first year Engineering Course during the academic year 2010-2011 by spot admission.