NEETHU KRISHNA, Vs. PRINCIPAL, GOVERNMENT LAW COLLEGE

JUDGEMENT

(1.) Very often claims for transfer of students from Self Financing Professional Colleges to various Government Colleges are impelled before this Court. These claims are, most of the time, very vexing because the University - to which the institutions are affiliated as also the Government adopts a stand in negation of such claims, primarily for the reason that the students who seek such transfer are those who have secured lesser ranks in the entrance/qualifying examinations; and it is contended that, by giving them this benefit, they would obtain an deserving advantage over those candidates who have secured their seats in the Government Colleges on the strength of higher merit.

(2.) The facts presented in this case is no different.

(3.) The petitioner is stated to be a student studying in a Self Financing Law College by name 'Bhavan's Advanced Legal Studies and Research', at Ramanattukara, Calicut, which is affiliated to the University of Calicut and seeks that she be transferred to the Government Law College, Kozhikode. She admits that she is now pursuing the 5th Semester of 5 year LLB Course and justifies her request explaining that while the college where she is presently studying is 15 km away from her house, the Government Law College is only 2 km away. The petitioner, therefore, prays that the respondents be directed to accommodate her in one of the seats in the Government Law College, asserting that vacancies are available even now.