K A BABU Vs. STATE OP KERALA

JUDGEMENT

(1.) The growing buds of a glowing profession are in Court. The petitioners-law students complain about the prospectus for admission to the Law Colleges. They seek reliefs not for themselves; they are already in the Law College, and would claim, are serious at their legal studies. They plead a public cause and for posterity; and they have spared much of their time and energy for projecting the grievances legal and constitutional with considerable sincerity. Mr. M. I. Joseph, President of the Kerala High Court Advocates' Association in which capacity eminently qualified to be of assistance to the Court was generous enough to respond to the request of the court and to offer in profusion his assistance in the resolution of the controversy.

(2.) The prospectus for admission to the five year LLB, course for 1986-87 applicable to the Government Law Colleges at Trivandrum, Ernakulam and Calicut was published under Ext. P1 on 29-5-1986. It is attacked mainly on two grounds: (1) The prescription under Clause.5(e) of a maximum age limit for admission to the course; (2) the exclusion of the one private law college in the State, the 4th respondent from the entrance examination.

(3.) The Government by its counter affidavit dated 24-7-1986 attempted to offer its defence in relation to both the points. I am constrained to observe that the defence was indeed a feeble one. On the second aspect, 4th respondent put up a supportive fort well equipped and well operated to resist the aggression.