Sivapriya Ajith vs The Union Of India
2021 Latest Caselaw 16045 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                        WP(C) NO. 15194 OF 2021
PETITIONERS:

     1       SIVAPRIYA AJITH,
             AGED 23 YEARS
             D/O. AJITH KUMAR P.R., PANTHALAKKAL (H) TEMPLE ROAD,
             ALUVA, ERNAKULAM 683 101.

     2       SARATH KP,
             AGED 23 YEARS, S/O. PONNAN, KOLUVEEDU HOUSE,
             UDAYATHUMVATHIL, PANANGAD P.O. ERNAKULAM 682 506.

     3       MOHAMMED IRSHAD,
             AGED 23 YEARS, S/O. ABDU TK, THEKKUMKATTIL (H),
             RANDATHANI P.O., CHETHEYI AVENUE ROAD, MALAPPURAM 676
             510.

     4       AJIZ M K ,
             AGED 23 YEARS, S/O. SAKEER M K, KUVAKKATTALI HOUSE P.O.,
             PERUMPADAPPU, MALAPPURAM DISTRICT 679 580.

             BY ADVS.
             THAREEQ ANVER K.
             RASSAL JANARDHANAN A.
             K.SALMA JENNATH
             ARAVIND.M


RESPONDENTS:
     1     THE UNION OF INDIA
           REPRESENTED BY ITS SECRETARY, DEPARTMENT OF JUSTICE
           MINISTRY OF LAW AND JUSTICE , 3RD FLOOR, C WING, LOK
           NAYAK BHAVAN, KHAN MARKET, NEW DELHI 11003.

    2       THE BAR COUNCIL OF INDIA.,
            REPRESENTED BY ITS SECRETARY, 21, ROUSE AVENUE
            INTERNATIONAL AREA NEAR BAL BHAWAN, NEW DELHI 110 002.

    3       CONSORTIUM OF NATIONAL LAW UNIVERSITIES,
            REPRESENTED BY ITS SECRETARY, TREASURER, P.O. BAG 7201,
 WP(C) NO. 15194 OF 2021
                                2

          NAGARBHAVI, BANGALORE 560 072.

    4     THE SECRETARY-TREASURER,
          CONSORTIUM OF NATIONAL LAW UNIVERSITIES, P.O. BAG
          7201, NAGARBHAVI, BANGALORE 560 072.

    5     STATE OF KERALA,
          REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
          DEPARTMENT OF LAW, SECRETARIAT, THIRUVANANTHAPURAM 695
          001.

          BY ADV SHRI.P.VIJAYAKUMAR, ASG OF INDIA



OTHER PRESENT:

          G.P. SMT. PARVATHY KOTTOL




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15194 OF 2021
                                3


                            JUDGMENT

The prayer in this writ petition was for a direction to the

respondents to strike down Ext.P5 calendar to the extent it

requires deposit of Rs.50,000/- for consideration of candidates

in the allotment process. There is a further direction sought for

to consider the petitioner and other candidates, who are invited

for counseling in the allotment process without insisting on the

payment of the amount required.

2. It is submitted that petitioners 3 and 4 were able to

deposit the amounts within time, but petitioners 1 and 2 could

not make such deposit. It is submitted that, pursuant to the

order issued on 30.07.2021, the petitioners and similarly

situated persons had approached the Grievance Redressal

Committee and had been permitted to participate in the

allotment process provisionally even without remitting the

amounts as sought for in Ext.P5.

3. The learned Senior counsel appearing for the

respondents submits that candidature of the petitioners will be WP(C) NO. 15194 OF 2021

considered in the allotment process.

In the above view of the matter, I am of the opinion that

noting survives for consideration in this writ petition. The writ

petition is accordingly closed.

Sd/-

ANU SIVARAMAN JUDGE

bng/03.08.2021 WP(C) NO. 15194 OF 2021

APPENDIX OF WP(C) 15194/2021

PETITIONER EXHIBITS

Exhibit P1(A) TRUE COPY OF THE ADMIT CARD ISSUED TO THE IST PETITION BY THE 3RD RESPONDENT.

Exhibit P1(B) TRUE COPY OF THE ADMIT CARD ISSUED TO THE 2ND PETITIONER BY THE 3RD RESPONDENT.

Exhibit P1(C) TRUE COPY OF THE ADMIT CARD ISSUED TO THE 3RD PETITIONER BY THE 3RD RESPONDENT.

Exhibit P1(D) TRUE COPY OF THE ADMIT CARD ISSUED TO THE 4TH PETITIONER BY THE 3RD RESPONDENT.

Exhibit P2 THE TRUE COPY OF RELEVANT PAGES OF THE BYE LAWS OF THE 3RD RESPONDENT.

Exhibit P3 THE TRUE COPY OF THE NOTIFICATION DATED ISSUED IN ITS WEBSITE BY THE 3RD RESPONDENT.

Exhibit P4 THE TRUE COPY OF THE NOTIFICATION DATED 23/07/2021 ISSUED BY THE 3RD RESPONDENT.

Exhibit P5 THE TRUE COPY OF THE CALENDAR FOR CLAT-2021 AS PUBLISHED BY THE 3RD RESPONDENT ON 25/07/2021.