Kerala High Court
Amita Sujith vs Commissioner For Entrance ... on 2 March, 2018
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 2ND DAY OF MARCH 2018 / 11TH PHALGUNA, 1939
WP(C).No. 25042 of 2016
PETITIONER:
AMITA SUJITH,
D/O.SUJITH MATHEW JOSE,
AGED 17 YEARS,
RAMAPURAM HOUSE,
BANK ROAD, KALOOR,
ERNAKULAM,
MINOR PETITIONER,
REPRESENTED BY FATHER
SUJITH MATHEW JOSE.
BY ADVS.SRI.N.ANAND
SRI.ARUN CHANDRAN
RESPONDENTS:
1. COMMISSIONER FOR ENTRANCE EXAMINATIONS,
5TH FLOOR, HOUSING BOARD BUILDINGS,
SANTHI NAGAR,
THIRUVANANTHAPURAM-695001.
2. THE PRINCIPAL,
MODEL ENGINEERING COLLEGE,
THRIKKAKARA,
ERNAKULAM-680028.
3. THE PRINCIPAL,
T.K.M.COLLEGE OF ENGINEERING,
EZHUKONE P. O.,
KOLLAM-691001.
R1 BY GOVERNMENT PLEADER SMT.VINEETHA B.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02-03-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
EL
WP(C).No. 25042 of 2016 (E)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1 TRUE COPY OF THE CANDIDATE'S DATA SHEET ISSUED
BY THE COMMISSIONER.
EXHIBIT P2 TRUE COPY OF THE OPTION LIST SUBMITTED BY THE
PETITIONER ON 6/7/2016.
EXHIBIT P3 TRUE COPY OF THE OPTION LIST SUBMITTED BY THE
PETITIONER
EXHIBIT P4 TRUE COPY OF THE RECEIPT DTD 11/7/2016 EVIDENCING
THE REMITTANCE.
EXHIBIT P5 TRUE COPY OF THE RECEIPT DTD 11/7/2016 ISSUED BY
THE MODEL ENGINEERING COLLEGE.
EXHIBIT P6 TRUE COPY OF THE RECEIPT DTD 11/7/2016 ISSUED BY
THE MODEL ENGINEERING.
EXHIBIT P7 TRUE COPY OF THE ADMISSION SLIP ISSUED ON
11/7/2016.
EXHIBIT P8 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
COMMISSIONER NOTIFYING THE THIRD PHASE OF
ALLOTMENT.
EXHIBIT P9 TRUE COPY OF THE ALLOTMENT MEMO ISSUED TO THE
PETITIONER BY THE COMMISSIONER ON 22/7/2016.
EXHIBIT P10 TRUE COPY OF THE ADMISSION SLIP ISSUED BY THE
T.K.M.COLLEGE OF ENGINEERING , KOLLAM.
RESPONDENT(S)' EXHIBITS
NIL
TRUE COPY
P.S. TO JUDGE
EL
5.3.2018
SHAJI P. CHALY, J.
-----------------------------------------------
W.P.(C) No.25042 of 2016
-----------------------------------------------
Dated this the 2nd day of March, 2018
JUDGMENT
This writ petition is filed by the petitioner seeking the following reliefs:
i) Issue a writ of mandamus or any other appropriate writ, order or direction directing the Commissioner of Entrance Examination to allot a seat in the course of Electronics and Communication Engineering at the Model Engineering College, Thrikkakkara to the petitioner.
ii) Issue a writ of mandamus or any appropriate writ, order or direction directing the Commissioner of Entrance Examination to cancel the allotment of the seat to the petitioner in the course of Mechanical Production at the T.K.M.Engineering College, Kollam to the petitioner.
Iii) Issue a writ of mandamus or any other appropriate writ, order or direction directing the Commissioner of Entrance Examination to fill up the vacancy in the course of Mechanical Production at the T.K.M.Engineering College occasioned by grant of relief (ii) in the writ W.P.(C) No.25042 of 2016 2 petition;
iv) Issue such other writ, order or direction as this Hon'ble Court may deem fit in the facts and circumstances of the case.
2. When this writ petition was admitted to the files of this court, an interim order was passed on 1.8.2016, whereby a direction was issued to admit the petitioner provisionally to the course concerned. Any how two years have elapsed and petitioner is prosecuting her studies. Therefore, I do not find any reason to interfere with the interim order passed by this court. Therefore, the interim order is made absolute and the writ petition is disposed of accordingly. I make it clear that, all consequential actions shall be taken to regularize the admission of the petitioner and follow-up action.
Sd/-
SHAJI P. CHALY JUDGE smv 2.3.2018