- (1.)The petitioner got qualified in the National Aptitude Test in Architecture conducted by the National Council for Architecture with a score of 169/200 and secured rank no.310 in KEAM 2020. Even though she had submitted option for allotment in several Government Colleges, she secured admission in the College of Architecture, Thiruvananthpuram, which is a self financing college. Her complaint is that she is unable to register her option for mop-up allotments, pursuant to Ext P6 notification, because of the restriction imposed on those who got allotment in a self financing colleges. According to petitioner, the restriction will result in admission of less meritorious students in Government Colleges.
(2.)As pointed out by Sri. V. Manu, the learned Senior Government Pleader, the issue raised by the petitioner is covered against the petitioner, by the judgment of the Division Bench of this Court in Hanna Thasnim v. State of Kerala and Others [2014 KHC 210] rendered in more or less similar circumstances. The learned Government Pleader relied on the judgment of the Apex Court in Arvind Kumar Kankane v. State of U.P. and Others [2001 KHC 1650] also, in support of his contention.
(3.)Heard learned Counsel appearing on both sides.