L PARVATHI Vs. PRINCIPAL AND CONVENOR SKUCET AND LAWCET 2003 SRI KRISHNADEVARAYA UNIVERSITY COLLEGE S V PURAM ANANTHAPUR

JUDGEMENT

(1.) The petitioner appeared in the common entrance examination conducted for selection of candidates into under graduate Course in Law; LAWCET-2003 on 26-5-2003. She secured 82nd rank at state level and 17th rank in the university area level namely: S.V. University area. She intended to take admission in the University College of Law of Sri Krishnadevaraya University, the respondent herein. It is her claim that she did not receive any intimation of her having been selected or requiring her to pay the fee. It is her case that when she approached the respondent, she was informed that the selections have already been concluded and since she did not turn up, the seat was allotted to some other candidate. Petitioner complains that she was wrongfully denied admission though she secured fairly good rank and though she belongs to a reserved community.

(2.) In the counter affidavit n: J by the respondent, the fact that the petitioner had secured the rank referred to above is not disputed. It is, however, stated that a call letter dated 16-8-2003 was dispatched to the petitioner under certificate of posting requiring her to atteriu ^ interview on 25-8-2003. They stated that since the petitioner did not appear during the counseling, she was not selected and admitted, and consequently another suitable candidate was selected. It is further stated that the classes of the course have already been commenced and it is not possible to admit the petitioner at this stage.

(3.) Heard the learned counsel for the petitioner and learned standing counsel for the respondent.