CHANDAR RAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) WP(C) No.23424 of 2020 is filed pointing out that a proposal was made by the Bar Counsel of Kerala for enhancement of seats to the extent of 10% in the Government Law Colleges in Kerala and in the event of such enhancement the petitioner would be able to participate in the allotment for admission.

(2.) The learned Government Pleader had made available the proposal submitted by the Principals of the Government Law Colleges, Thiruvananthapuram, Ernakulam and Thrissur for enhancement of seats pointing out that infrastructure facilities are available to accommodate additional seats of 10%. The Government had thereafter issued G.O(Rt) No.1337/2020/HEDN dated 27.10.2020 granting general permission to Principals of all Government Law Colleges to apply for 10% additional seats for three year and five year LLB courses during the current academic year as suggested by the Bar Council of India in their letter dated 23.09.2020, if sufficient infrastructure facilities available in the respective colleges. Pursuant to the letter the Principals of all these Colleges had addressed the Government pointing out the availability of infrastructure facility.

(3.) Sri.Rajith, learned Standing Counsel for the Bar Council of India made available the letter dated 16.11.2020 addressing the Principal, Government Law College, Thiruvananthapuram directing to deposit an amount of Rs.50,000/- for seeking increase of 10% additional seats of non Hons LL.B degree course (integrated/three year) and an amount of Rs.75,000/- for seeking 10% additional seats for each Hons degree course being run by the institution. In addition to that it was also required to deposit Rs.7 lacs as default fee and Rs.5 lacs as Guarantee fee for the admission made during 2014-2015 to 2017-2018.