(1.) THE direction sought for in this writ petition is to provide admission to the petitioner in the 5 year LLB course by giving reservation allowed to Latin Catholic other than Anglo Indian. It is the admitted case of the petitioner that in the certificate attached along with the application, the community status was shown as "Latin Catholic" while reservation is provided only for "Latin Catholic Christian other than Anglo Indian".
(2.) IT is submitted by the petitioner that on coming to know that the certificate was incomplete, Ext.P1 representation was made enclosing Ext.P2 certificate issued by the Village Officer certifying that the petitioner belongs to the category eligible for reservation. It is on that basis that a direction is sought to the respondents for admitting him for the course.
(3.) THUS in terms of the provisions of the prospectus, any defect in the application, be it in any particulars or in the certificate, will not be allowed to be cured at a later point of time. This is a mandatory condition. This provision of the prospectus is sought to be got over by the petitioner by making reference to Clause 12(v), which provides that if candidates have any complaint, they may approach the Commissioner for Entrance Examinations within 15 days after publication of the list and that complaints received thereafter will not be entertained. Petitioner submits that within 15 days of publication of the category list, Ext.P1 representation was made and Ext.P2 certificate was produced.