REEGA MARIYA ISSAC Vs. COMMISSIONER FOR ENTRANCE EXAMINATION OFFICE OF THE COMMISSIONER FOR ENTRANCE EXAMINATIONS,

JUDGEMENT

(1.) Petitioner, who got her degree certificate from the Christ (Deemed University) Bangalore, qualified in the entrance examination for 3 year LLB course. As per Ext.P3 memo issued to her on 09.09.2020 she was allotted to Govt. Law College, Thrissur and was directed to join on or before 19.09.2020. She was directed to produce several documents including eligibility/equivalency certificate from any of the Universities in Kerala and original of documents uploaded in proof of nativity. Petitioner did not have the eligibility/equivalency certificate. Similarly, she had produced Ext.P4 copy of the passport of her father as proof of nativity. She filed this writ petition since the Principal did not admit the petitioner for want of the relevant documents like the original of the passport of her father in proof of her nativity as well as the eligibility certificate.

(2.) When the writ petition came up for consideration on 18.09.2020 this Court had passed an interim order directing the Principal to keep one seat in the general merit quota vacant, so as to enable the petitioner to produce the eligibility certificate till the date of notification of the next round of counseling. It was also directed that petitioner shall be permitted to produce Aadhaar card instead of the original of the passport of her father.

(3.) Learned counsel for the petitioner submits that the petitioner has since received an eligibility certificate from the Mahatma Gandhi University.