LAWS(KER)-2014-10-115

LAKSHMI PRIYA P.S. Vs. STATE OF KERALA

Decided On October 09, 2014
Lakshmi Priya P.S. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THE petitioner has approached this Court based on Ext. P9 notification for allotment of seats in MBBS and BDS courses. According to the petitioner, she is entitled for exercise option. However, in the website the exercise of option is not permitted as she has already been allotted a seat. As per Ext. P9 notification she is entitled to exercise option and also by respective prospectus. The learned Government Pleader submits that the petitioner is not entitled to such option after the allotment made under special clause 2.1.1(b) of the prospectus, which reads as follows:

(2.) THE learned Government Pleader relied on the conditions stipulated in the Government Order dated 17.7.2014 wherein it is stated as follows: