Nilofer vs The Commissioner For Entrance ...
2024 Latest Caselaw 15469 Ker

Kerala High Court

Nilofer vs The Commissioner For Entrance ... on 5 June, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
  WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA,
                           1946
                 WP(C) NO. 39376 OF 2023
PETITIONER:

          NILOFER
          AGED 18 YEARS
          D/O ANIL KUMAR, MOOZHIKUNNUMAL HOUSE, VAVAD
          16, KODUVALLY, KOZHIKODE, KERALA-., PIN -
          673572
          BY ADVS.
          THASNIMOL T.S.
          SHIJI P.S.


RESPONDENTS:

    1     THE COMMISSIONER FOR ENTRANCE EXAMINATION
          OFFICE OF THE COMMISSIONER FOR ENTRANCE
          EXAMINATION, 7TH FLOOR, KSRTC BUS TERMINAL
          COMPLEX, THAMPANOOR, THIRUVANANTHAPURAM,
          KERALA., PIN - 695001
    2     THE PRINCIPAL
          GOVERNMENT LAW COLLEGE THRISSUR, G5HQ+M45,
          LAW, COLLEGE, ROAD, AYYANTHOLE, THRISSUR,
          KERALA, PIN - 680003
    3     UNIVERSITY OF CALICUT,
          TIRUR - CALICUT RD, THENHIPALAM, KERALA ,
          REPRESENTED BY ITS REGISTRAR, PIN - 673635
OTHER PRESENT:

          ADVS.
          P C SASIDHARAN-SC
          SMT. NISHA BOSE-GP
 W.P.(C).No 39376 of 2023
                                  2


      THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON   05.06.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No 39376 of 2023
                                     3




                             JUDGMENT

The Writ Petition has been submitted by the petitioner,

seeking the following reliefs:

"i. Issue a writ of mandumus or any other writ, order or direction, directing the respondents to take adequate steps to provide chance for the petitioner to take admission in the 2nd respondent college. ii. Pass such other reliefs as thid Hon'ble Court deem just and necessary."

2. The basic question that arises is with respect to the right

of the petitioner to get admission in the Law Colleges on the basis

of the Entrance examination conducted by the 1st respondent.

However, it is reported that, as of now, the entire admission

procedure has been completed and a counter affidavit has been

submitted by the 1st respondent to the effect that, as of now no

seats are available to accommodate the petitioner.

In such circumstances, the relief sought by the petitioner

cannot be considered and this Writ Petition is closed.

Sd/-

ZIYAD RAHMAN.A.A JUDGE

Mms W.P.(C).No 39376 of 2023

APPENDIX OF WP(C) 39376/2023

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE CANDIDATES DATA SHEET DATED 16.11.2023 ISSUED BY THE 1ST RESPONDENT Exhibit P2 TRUE COPY OF THE NOTIFICATION ISSUED BY THE OFFICE OF THE 1ST RESPONDENT DATED 14.11.2023 Exhibit P3 TRUE COPY OF THE PROBABILITY LIST PUBLISHED BY THE 1ST RESPONDENT IN ITS OFFICIAL SITE Exhibit P4 TRUE COPY OF THE REVISED PROBABILITY LIST PUBLISHED BY THE 2ND RESPONDENT Exhibit P5 TRUE COPY OF THE TRANSFER CERTIFICATE ISSUED BY THE GOVERNMENT LAW COLLEGE, KOZHIKODE, SERIAL NO.68, DATED 29/12/2023 Exhibit P6 TRUE COPY OF THE TRANSFER CERTIFICATE ISSUED BY THE GOVERNMENT LAW COLLEGE, KOZHIKODE, SERIAL NO.82, DATED 15/01/2024