SREELAKSHMI J. Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) This Writ Appeal has been filed against the judgment dated 13.07.2015 in W.P(C) No.18941 of 2015 which Writ Petition filed by the appellant has been dismissed by the learned Single Judge.

(2.) Parties shall be referred as described in the Writ Petition.

(3.) Brief facts giving rise to this Writ Appeal are: Petitioner as well as the 4th respondent were selected for Post Graduate Medical Course for the year 2015-16. Petitioner obtained rank No.3108 whereas the 4th respondent obtained rank No.3232. Option given by the petitioner was for allotment of Post Graduate Forensic Medicine course and her first option was Thiruvananthapuram Medical College. The 4th respondent also gave the same option. In the third counselling petitioner was allotted seat for Post Graduate Medical Course in Forensic Medicine at the T.D. Medical College, Alappuzha. The Government took a decision to conduct spot admission on 9th June, 2015 in order to allow the candidates who got allotment in Government Medical Colleges to surrender their seats and to participate in the spot admission. The Government Order issued on 06.06.2015 has directed for spot admission on 9th June, 2015 for those candidates who wish to surrender their seats in Government Medical Colleges. On the spot admission on 09.06.2015, the 4th respondent was allotted the seat of Forensic Medicine at Medical College, Thiruvananthapuram. Petitioner, aggrieved by the allocation of seat at Thiruvananthapuram to the 4th respondent filed the Writ Petition praying for the following reliefs: