NOORUL HITHAYA BEEVI Vs. CHAIRMAN

JUDGEMENT

(1.) The prayer in this writ petition is for a Writ of Certiorarified Mandamus, to quash the impugned order in connection with the petitioner's application No.ALC51901299 published in the website of the respondent with status as "Application Rejected"?, reason for rejection as Diploma in ECE"?, as illegal and consequently, direct the respondent to consider the petitioner's candidature for admission in 5 years B.A.LL.B Degree Course for the year 2019-2020.

(2.) Heard Mr.S.M.A.Jinnah, learned counsel appearing for the petitioner and Mr.V.Meenakshi Sundaram, learned Standing Counsel appearing for the respondent.

(3.) The short facts, which are necessary to notice for the disposal of this writ petition, are as follows:-