Pavan Rose Johnson vs The Commissioner Of Entrance ...
2021 Latest Caselaw 421 Ker

W.P(C).No.29231/2020-D               1




               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                         WP(C).No.29231 OF 2020(D)


PETITIONER:

               PAVAN ROSE JOHNSON,
               AGED 28 YEARS
               W/O.ANTONY.M.H., MANNULLY HOUSE, K.P.VALLOM ROAD,
               KADAVANTHRA-682 020.

               BY ADV. SRI.D.FEROZE

RESPONDENTS:

       1       THE COMMISSIONER OF ENTRANCE EXAMINATIONS,
               SANTHI NAGAR, THIRUVANANTHAPURAM-695 001.

       2       THE DEPARTMENT OF HIGHER EDUCATION,
               GOVERNMENT OF KERALA, REPRESENTED BY ITS PRINCIPAL
               SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM-695 001.

               [email protected], and [email protected]

       3       THE PRINCIPAL, GOVT. LAW COLLEGE, ERNAKULAM,
               PIN-682 035.


               SMT.PRINCY XAVIER, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.29231/2020-D                      2




                                      P.V.ASHA, J.
                   -----------------------------------------------------
                             W.P(c) No.29231 of 2020-D
                    ----------------------------------------------------
                       Dated this the 6th day of January, 2021

                                  JUDGMENT

The petitioner, who got admission for LL.M in Government Law College,

Trichur, has filed this Writ Petition claiming admission in Government Law

College, Ernakulam pointing out that a spot admission was being conducted on

30.12.2020. Even though the petitioner has filed the Writ Petition on 29.12.2020,

this Court had not granted any interim order. The spot admission is over on

30.12.2020.

2. Moreover, the learned Government Pleader points out that the spot

admission was confined to only those who were not granted admission in any

college.

3. The issue raised by the petitioner is covered by the judgment dated

23.11.2020 of this Court in W.P(c).Nos.25637 and 25725 of 2020 (Cisly Gracious

v. State of Kerala). Moreover, the spot admission is also over. Therefore, the Writ

Petition is dismissed.

                                                       Sd/-      (P.V.ASHA, JUDGE)

rtr/





                             APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1               THE TRUE COPY OF THE PROSPECTUS ISSUED BY

THE 1ST RESPONDENT DATED 29.05.2020.

EXHIBIT P2 THE TRUE COPY OF THE DATA SHEET OF THE PETITIONER AS GENERATED FROM THE 1ST RESPONDENT'S SITE.

EXHIBIT P3 TRUE COPY OF THE RANK LIST PUBLISHED DATED 02.11.2020.

EXHIBIT P4 THE TRUE COPY OF THE PRINT OUT GENERATED FROM THE 1ST RESPONDENT'S SITE REGARDING THE REGISTRATION OF OPTIONS.

EXHIBIT P5 TRUE COPY OF THE ALLOTMENT MEMO DATED 22.12.2020.

EXHIBIT P6 TRUE COPY OF PUBLISHED VACANCY DETAIL DATED 26.12.2020.

EXHIBIT P7 TRUE COPY OF HE NOTICE NO.C/ADMIN./2020-21 DATED 28.12.2020.