LAWS(KER)-2012-7-61

BHARATH SURENDRAN Vs. COMMISSIONER OF ENTRANCE EXAMINATIONS

Decided On July 04, 2012
BHARATH SURENDRAN Appellant
V/S
COMMISSIONER OF ENTRANCE EXAMINATIONS Respondents

JUDGEMENT

(1.) THE petitioner herein is seeking for a direction to the respondent to consider Ext.P2 representation and Ext.P3 mark list and include the petitioner in the final rank list of the Engineering Entrance Examination-2012.

(2.) IT is a case where the petitioner appeared for the Engineering Entrance Examination for the year 2012 with roll No.112479 and he has secured 114.5513 marks. But the petitioner has not been included in the final rank list for the reason that the mark list in the All India Senior School Certificate Examination-2012 was not submitted by the petitioner. It is explained by the petitioner that the petitioner lost his user's name and password for submitting the mark list through online.

(3.) IT is submitted by the learned Government Pleader that in the light of the above Government Order, the petitioner can get admission in the Management quota. It is upto the petitioner to seek the above facility for getting admission in any of the Self Financing Colleges. This writ petition is accordingly disposed of.