ROSE Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE writ petitions arise from the same facts, and validity of admissions made to the First Year LL. M. Course in the Government Law College, ernakulam for the year 1989-90 is under challenge. An LL. B. Degree is a basic condition of eligibility for admission to LL. M Course. The said Degree is secured by undergoing a Three Year or a Five Year Course. Petitioner in O. P. 2606/90 underwent the Three Year Course, while petitioners in O. P. Nos. 2755/90 & 2805/90 underwent the Five Year Course.

(2.) ACCORDING to petitioner in OP 2606/90, unequals are treated equally, and according to petitioners in the other two cases, equals are treated unequally.

(3.) SHE complains of equal treatment of unequals. Those who have undergone the two courses fall into distinct categories, submits counsel. It is unnecessary to go into the claims advanced by petitioner in OP 2606/90 because; she will not be selected in any event. If admission is made, reserving five seats for those who have undergone the Three Year Course, her rank in the list will be 13. If all the applicants are grouped together, then her rank will be even lower.