ARYA GANGA R Vs. STATE OF KERALA

JUDGEMENT

(1.) The captioned writ appeal is preferred by the 6th respondent in W.P.(C) No. 28700 of 2021, being aggrieved by the judgment of the learned single Judge dtd. 16/12/2021, whereby the learned single Judge allowed the writ petition and the following observations and directions were issued to the State of Kerala, represented by Secretary, Higher Education Department, Thiruvananthapuram, the Commissioner for Entrance Examination - respondents 1 and 2, and other official respondents:

(2.) Brief material facts for the disposal of the appeal are as follows:

(3.) As per Ext. P14 dtd. 29/11/2021, the Principal of Government Law College, Thrissur, the third respondent, has affixed a notice on the notice board stating that the candidates have to produce the originals of the certificates at the time of admission. Writ petitioner was 6th in the ranked list of candidates belonging to the Viswakarma community, evident from Ext. P15. However, the case projected by the writ petitioner was that the appellant herein was given admission overlooking the eligibility of the writ petitioner. Thereupon, writ petitioner submitted Exts. P16 and P17 representations to the Commissioner for Entrance Examination and the Principal, Government Law College, Thrissur respectively requesting to give him admission at the Government Law College, Thrissur. However, no action was initiated and it was accordingly that the writ petition was filed before this Court.