ANUKRITI MISHRA Vs. GUJRAT NATIONAL LAW UNIVERSITY

JUDGEMENT

(1.) The grievance of the petitioner in this writ petition is that she was selected in the test named as B.A. LL.B (Hon.) Admission Test of 2014 for Five Years Law Degree Course. However she was not given admission in the college. By way of the amendment, the petitioner has also sought quashment of the provision of eligibility criteria contained in the Information Brochure, (Ann. R -1) for dependents of Freedom Fighters on the basis of residents or domicile in the State of Chhattisgarh.

(2.) The respondent no.1, Gujarat National Law University Gandhinagar had conducted a Common Law Admission Test (CLAT) for admission for five years B.A. LL.B (Hon.) Course for seventeen National Law Universities. The petitioner appeared in the examination. She was placed at sl. No. 3102 rank because she had got marks 107.75. The petitioner had received an e -mail massage to the effect that "her candidature has been selected for the first exercise of counselling process". She was directed to log in account and do the needful. The petitioner was allotted Hidayatullah National Law University, Raipur. She was placed at sl. No. 95 in the selected candidates of that college. The respondent no. 4 was placed at sl. No. 129 and respondent no. 5 was placed at sl. No. 147. They received 61.75 marks and 32.25 marks.

(3.) When the petitioner reached at Raipur to get admission, she received a phone call from Gujarat National Law University, Gandhinagar and received information that it was not necessary for her to appear in the interview because her name has been deleted. The grievance of the petitioner in this petition is that she was eligible to get admission under the quota of Freedom Fighters and the same has been denied to her illegally.