GOURI P.NAIR Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Clause 11.6.4 of the Prospectus published by the second respondent, the Commissioner for Entrance Examinations of the State for admission to professional courses, is under challenge in the writ petition.

(2.) The petitioner applied for admission to Engineering Degree course pursuant to the invitation made by the second respondent in terms of the prospectus published for the said purpose. After the entrance examination conducted by the second respondent in this connection, the petitioner registered her option online for the courses and colleges. In the first phase, the petitioner was allotted Civil Engineering branch in Government Engineering College, Barton Hills, Thiruvananthapuram. The petitioner accepted the said allotment by remitting the requisite fee. In fact, the first option of the petitioner as regards the college was Government Engineering College, Thiruvananthapuram. Clause 11.6.4 of the prospectus provides that candidates who are having valid options and who are willing to participate in the second allotment/subsequent allotment have to log in to his/her option registration page and confirm their options by clicking the 'confirm' button available in his/her option registration page.

(3.) Heard the learned counsel for the petitioner as also the learned Government Pleader.