ANINDITA NANDAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a resident of Tripunithura, is before this Court seeking to command the respondents to consider Ext.P5 positively and to afford admission to the petitioner to the Three Year LLB Course in Government Law College, Ernakulam for the academic year 2021-22.

(2.) The petitioner states that she appeared for the Entrance Examination conducted by the 2nd respondent for the Three Year LLB Course. The petitioner was ranked at 216 in the rank list. The petitioner was invited for spot admission in the Government Law College, Ernakulam on 30/11/2021. In Ext.P4 spot admission list, the petitioner's rank was No.6. There were four vacant seats only.

(3.) The petitioner submits that the person who ranked Sl.No.2 opted out. A candidate who had already taken admission sought for transfer from the Government Law College, Ernakulam. Therefore there is one vacancy. The petitioner would submit that the petitioner being the most meritorious among the candidates being considered for spot admission, the 5th respondent may be given appropriate direction.