MARIYAM MATHEWS Vs. PRINCIPAL, GOVERNMENT LAW COLLEGE, ERNAKULAM

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction to the 1st respondent - Principal of the Government Law College, Ernakulam to allot her an eligible seat in the LLB (Three Year Course), without insisting for production of Migration Certificate/Transfer Certificate, which she says that she has been unable to obtain on account of the COVID-19 pandemic restrictions from the Delhi University, where she is presently pursuing her studies.

(2.) The petitioner says that as is evident from Ext.P5, she has already applied for a Migration Certificate from the Delhi University, but that it cannot be issued by the said University, unless she gets a confirmation that she will be entitled to pursue her studies under the Mahatma Gandhi University. She further says that, as is clear from Ext.P3 issued by the Principal of St.Stephen's College, Delhi, no separate Transfer Certificate will be issued by the said College and that it has been clarified therein that the Migration Certificate issued by the Delhi University will be treated as a Transfer Certificate also.

(3.) The petitioner, therefore, prays that this writ petition be ordered in the manner prayed for, since the date for production of the documents as per the schedule published by the Commissioner for Entrance Examinations in Kerala is 19.09.2020.