Sreegouri M.S vs Commissioner For Entrance Examinations

Raja Vijayaraghavan V, J

The above writ petition is filed seeking the following reliefs:

“i. Issue any such other Writ, Direction or Orders, directing the 3rd respondent to consider and dispose the Ext.P3 within the time limit framed by this Hon’ble

Court.

ii. Issue any such other Writ, Direction or Orders, directing the respondents 1 to 4 to grant admission to petitioner to first year Unitary LLB Course in the 3rd

respondent college within the time limit framed by this Honb’le Court.â€​

When the matter was taken up, it is submitted by Sri.Sarin Panicker that the limited request of the petitioner is for a direction to the 3rd respondent

to take up, consider and pass expeditious orders on Exhibit-P3.

I have heard Sri. Thomas Abraham, the learned Standing Counsel appearing for the University.

After having carefully evaluated the contentions raised in this writ petition, the submissions made across the Bar and the facts and circumstances, I

am of the view that this writ petition can be disposed of by issuing the following directions:

a) There will be a direction to the 3rd respondent to take up, consider and pass appropriate orders on Ext.P3 as per procedure and in adherence to the

provisions of law, after affording an opportunity of being heard, either physically or virtually, to the petitioner herein or her authorised representative.

b) Orders, as directed above, shall be passed expeditiously, in any event, within a period of two months from the date of production of a copy of this

judgment.

c) It would be open to the petitioner to produce a copy of the writ petition along with the judgment before the concerned respondent for further action.

This writ petition is disposed of.