HRIDYA HARIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is preferred by the writ petitioner in W.P.(C) No. 25789 of 2020 challenging the judgment dated 23.11.2020, whereby a learned Single Judge dismissed the writ petition holding that in the light of the judgment rendered in W.P.(C) Nos.25637/2020 & 25725/2020 dated 23.11.2020, the writ petition along with a connected writ petition are also dismissed. It is further stated that all the findings therein will apply in the case of the petitioners also except for the fact the petitioners herein seek admission for 5 year course, all other contentions are similar to those raised in the above specified writ petitions. It is challenging the legality and correctness of the judgment, petitioner in one of the writ petitions has filed the above appeal. Brief material facts for the disposal of the writ appeal are as follows;

(2.) Appellant participated in the online entrance examination conducted by the 2nd respondent in respect of Five year LL.B course 2020-2021 held on 22.6.2020. Appellant got qualified in the entrance examination and has secured Rank No.136. In the first phase allotment, appellant opted for Government Law College, Ernakulam as her first option along with other alternative options. But in the first phase allotment, appellant did not get admission in Government Law College, Ernakulam and she was allotted admission in Government Law College, Thrissur. In the 2 nd, 3rd and Mop-up allotments also, appellant did not get admission in Government Law College, Ernakulam.

(3.) Fact remains after completion of aforesaid allotments, the Bar Council of India sanctioned additional 10% seats in the Law Colleges in Kerala. Based on the additional 10% seats so sanctioned, the Commissioner of Entrance Examination, Kerala, the 2nd respondent in the appeal, issued Ext.P11 communication dated 16.11.2020 prescribing conditions in the matter of selection for the 10% seats allotted by the Bar Council. Among other directions a peremptory direction was issued as paragraph No.3 that, the candidates, who are included in the rank list published by the Commissioner of Entrance Examination and who have not yet secured admission only are considered for the spot admission. It is basically aggrieved by the said conditions, the writ petition was filed.