FLEMING SHAIJAN (MINOR) Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Sri.P.Shaijan Joseph, the learned counsel appearing for the petitioner and Smt.Nisha Bose, the learned Senior Government Pleader.

(2.) The petitioner is a student who passed the Secondary School Examination conducted by the CBSE in the year 2021. He is an aspirant for getting admission to the Plus One course. In accordance with the provisions of the prospectus, he applied for admission. The first allotment was over by 22.9.2021 and the second allotment was over by 7.10.2021. Unfortunately, the petitioner did not secure allotment to the chosen course which is Science/Biology in any of the Government Schools/Aided schools. As per the prospectus issued by the respondents, the petitioner could have applied for admission under the supplementary list only on 25.10.2021. By way of abundant caution, his parents secured admission in an unaided school. The category of seats in such schools is categorised as unaided quota. When the notification for filing application under the supplementary allotment was published, the petitioner submitted Ext.P2 application. However, he was not permitted to access the portal of the Single Window System for Higher Secondary admission on the ground that he has already secured admission under the unaided quota. Being aggrieved, the petitioner is before this Court seeking directions.

(3.) Sri. P.Shaijan Joseph, the learned counsel appearing for the petitioner submits that as per the prospectus, three categories of students are eligible to apply for supplementary allotment. They are: