Tellmy Jolly vs Union Of India
2021 Latest Caselaw 17142 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                        WP(C) NO. 15532 OF 2021
PETITIONER:

          TELLMY JOLLY
          AGED 25 YEARS
          D/O. JOLLY AD, ANNUMPRAYIL HOUSE, IRITTY P.O.,
          KANNUR, KERALA-670 705.

          BY ADVS.
          BABU S. NAIR
          BHARATH MOHAN



RESPONDENTS:

    1     UNION OF INDIA
          REPRESENTED BY SECRETARY, MINISTRY OF LAW AND JUSTRICT,
          3RD FLOOR, C WING LOK NAYAK BHAVAN, KHAN MARKET NEW
          DELHI-110 003.

    2     BAR COUNCIL OF INDIA
          REPRESENTED BY SECRETARY, 21, ROUSE AVE INSTITUTIONAL
          AREA ROAD, NEAR BAL BHAVAN, ROUSE AVENUE, MATA SUNDARI
          RAILWAY COLONY, MANDI HOUSE, NEW DELHI-110 002.

    3     CONSORTIUM OF NATIONAL LAW UNIVERSITIES
          REPRESENTED BY SECRETARY-TREASURER P.O. BAG 720 1
          NAGARBHAVI BENGALURU, KARNATAKA-560 072.

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

    5     PROF. DR. VIJENDRA KUMAR
          CONVENOR, COMMON LAW ADMISSION TEST 2021 VICE
          CHANCELLOR, MAHARASHTRA NATIONAL LAW UNIVERSITY, NAGPUR
          7, WARDHA ROAD, MAHARASHTRA-441108.

          BY ADVS.
          JOSEPH KODIANTHARA (SR.)
          V.ABRAHAM MARKOS
          ABRAHAM JOSEPH MARKOS
          P.G.CHANDAPILLAI ABRAHAM
 WP(C) NO. 15532 OF 2021

                                   2

           ALEXANDER JOSEPH MARKOS
           SHARAD JOSEPH KODANTHARA




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   13.08.2021,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 15532 OF 2021

                                      3


                                JUDGMENT

It is submitted by the learned counsel appearing for the

respondents that the list of PG allotment in the CLAT had actually been

published online in the official website.

In the above view of the matter, nothing survives for consideration

in the writ petition. This writ petition is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 15532 OF 2021

APPENDIX OF WP(C) 15532/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CLAT-2021 COUNSELLING 11-19 INSTRUCTIONS UNDATED PUBLISHED BY THE 5TH RESPONDENT IN THE OFFICIAL WEBSITE OF THE 3RD RESPONDENT.

Exhibit P2 TRUE COPY OF THE PETITIONER'S ACCOUNT SHOWING 20 THE MESSAGE OF THE 3RD RESPONDENT WITH REGARDS TO IST ALLOTMENT.

Exhibit P3 TRUE COPY OF THE PROVINCIAL FIRST LIST-

CLAT 2020-PG FOR ADMISSION IN NLSIU BANGALORE IN THE YEAR 2020 PUBLISHED BY THE 3RD RESPONDENT 21-22.

Exhibit P4 TRUE COPY OF THE FIRST LIST-CLAT 2019 FOR ADMISSION IN NALSAR HYDERABAD PUBLISHED BY THE 3RD RESPONDENT IN THEIR OFFICIAL WEBSITE.