ANEESA M. Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Petitioner passed Plus two securing A+ in science subjects, she applied for admission to Certificate course in Pharmacy (Homeo) before the 2nd respondent and opted for spot allotment. As per Ext.P2, her rank number for the course is 204, but 2nd and 5th respondents did not publish the information regarding the spot allotment in leading print or electronic media. Petitioner came to know about the admission only on 14.11.2016, the day on which spot admission was fixed and by the time petitioner reached the venue by travelling 45 Kms, the registration was over and she was not permitted to participate. According to the petitioner, candidates who have secured rank much below the petitioner are admitted. It is also stated that seven more seats are available in the 3rd and 4th respondent colleges and she may be directed to be admitted in any of those colleges. These are the background facts constraints the petitioner to approach this Court by filing this writ petition.

(2.) Heard learned counsel for the petitioner, learned Senior Government Pleader and perused the documents on record and pleadings put forth by the petitioner.

(3.) Learned counsel for the petitioner submitted that on enquiry it is understood that all the seats are filled up and no more vacancies are available and the petitioner limits her prayer, seeking a direction to the respondents in the case of any vacancy arises in any of the institutions, admission may be provided to the petitioner.