RAHUL P.C. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:-

(2.) Heard the learned counsel for the petitioner and the learned Senior Government Pleader.

(3.) The learned counsel for the petitioners submits that the petitioners had appeared for the Kerala Law Entrance Examinations 2020-2021 for the 3 year LLB and 5 year integrated LLB courses conducted on 20.6.2020 and 22.6.2020 respectively. It is submitted that the examinations were scheduled in two sessions, that is, a morning session from 10.30 am to 12.30 pm and an afternoon session from 2 p.m. to