Munni S. Pyarelal vs State Of Kerala
2023 Latest Caselaw 3982 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
         Thursday, the 30th day of March 2023 / 9th Chaithra, 1945
                             WA NO. 462 OF 2023

    AGAINST JUDGMENT DATED 16.01.2023 IN WP(C) 42835/2022 OF THIS COURT

APPELLANT/PETITIONER IN W.P.(C) NO.42835/2022:

     MUNNI S. PYARELAL, AGED 21 YEARS, D/O PYARE LAL M.I., RESIDING AT
     ARAMAM, MAILACKAL, VENJARAMOODU, NELLANADU VILLAGE, VENJARAMOODU
     P.O., THIRUVANANATHAPURAM- 695607.

BY ADVS.M/S. VARGHESE C.KURIAKOSE, TINCY MARIA SCARIA,

SUSANTH SHAJI & AMRITHA J.

RESPONDENTS/RESPONDENTS IN W.P.(C) NO.42835/2022:

  1. STATE OF KERALA, REPRESENTED BY ADDITIONAL CHIEF SECRETARY,
     DEPARTMENT OF HIGHER EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM-
     695001.
  2. THE DEPARTMENT OF HIGHER EDUCATION ,STATE OF KERALA, REPRESENTED BY
     ITS PRINCIPAL SECRETARY, 1ST FLOOR, ANNEX-II,GOVT SECRETARIAT,
     THIRUVANANTHAPURAM - 695001.
  3. THE COMMISSIONER FOR ENTRANCE EXAMINATIONS, HOUSING BOARD BUILDING,
     SANTHI NAGAR, THIRUVANANTHAPURAM - 695001.
  4. THE PRINCIPAL, GOVERNMENT LAW COLLEGE, ERNAKULAM - 682011.
  5. THE PRINCIPAL, GOVERNMENT LAW COLLEGE, BARTON HILL,
     THIRUVANANTHAPURAM - 695033.

*ADDL.R6 IMPLEADED.

  ADDL.R6:AROMAL RAJ R., S/O RAJEEV KUMAR, L.NO. 15 ,    CUSTOMS
QUARTERS, WILLINGTON ISLAND, ERNAKULAM,PIN- 682003.

*ADDITIONAL R6 IS IMPLEADED AS PER ORDER DATED 28/03/2023 IN I.A.2/2023
IN W.A.462/2023.

BY GOVERNMENT PLEADER, SRI.P.G.PRAMOD   FOR R1 TO R5


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to direct the 3rd and 5th respondents to provisionally allot one seat to
the appellant in Govt. Law College Thiruvananthapuram where students who
are very much inferior in ranking to that of the appellant has been
admitted in the stray vacancy filling admission procedure, in the interest
of justice.


     This Writ Appeal coming on for orders on 30/03/2023 upon perusing
the appeal memorandum, the court on the same day passed the following:
                             A.MUHAMED MUSTAQUE
                                         &
                           SHOBA ANNAMMA EAPEN, JJ.
                       ====================================
                        WA No.462/2023 & RP No.218/2023
                        ===================================
                              Dated:30th March, 2023


                                   ORDER

A.MUHAMED MUSTAQUE, J.

Government Pleader shall get written instructions from

the Principal, Government Law College, Thiruvananthapuram

as to the existence of vacancies in 3-year LLB Course.

Government Pleader is also directed to give the address of

the two students who have been admitted in the stray vacancies

at Thiruvananthapuram.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE JS

30-03-2023 /True Copy/ Assistant Registrar