AHSANA ZAINUDHEEN.K.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition was filed aggrieved by the condition No.(i) in Ext.P10 order by which Government ordered that the additional seats can be filled up only from among those who have not got admission, even after submitting application under the single widow admission process. Petitioner has pointed out that the opportunity of the meritorious students to get transfer to their choice institutions or combinations would be defeated by this provision in Ext.P10.

(2.) Learned Government Pleader made available a copy of the Circular issued by the Directorate of Higher Secondary Education on 10.07.2019. In the Circular, it is provided that students who have already got admission would be eligible to seek transfer and these additional seats can also be utilized for transfer from other institution or combination.