KARUVANGADAN MUKTHAR Vs. SUPERINTENDENT

JUDGEMENT

(1.) Petitioner is a convict undergoing imprisonment at the Central Prison, Kannur. He seeks a direction to enable him to join the three year LLB course at the fourth respondent college. Further directions are also sought to enable him to complete the admission in the college and also to grant emergency leave to participate in the said process.

(2.) Petitioner was convicted and sentenced to undergo life imprisonment for various offences, including sec. 302 of the Indian Penal Code, 1860. While undergoing incarceration, he appeared for the entrance examination for the three year law course and successfully cleared it. Petitioner was allotted to the fourth respondent college, and he was directed to appear before the College on 11/10/2023. However, since he was not granted leave to join the college, he approached this Court under Article 226 of the Constitution of India.

(3.) When the matter came up for admission on 9/10/2023, this court directed the fourth respondent to keep one seat for the three year LLB course vacant, which order continues even now.