- (1.) THE petitioner had appeared in the Common Law Admission Test (hereinafter referred to as 'the CLAT) held pursuant to a Memorandum of understanding entered into by seven National Law Schools situated in various parts of India. By the said understanding it was resolved that for the purpose of admission to the seven National Law Schools a common admission test- CLAT- would be held which would be conducted on rotation by each of,the said schools. As the National Law School of India University, bangalore (for short 'nlsiu') was the oldest law school, process was set in motion by the said school by giving an undertaking to conduct the admission test for the academic session 2008-2009.
(2.) THE petitioner being a member of the scheduled caste community filled up the form for appearing in the Admission Test. His preferences for the institutions were (1) National Law School of India University, Bangalore, (2) NALSAR University of Law, Hyderabad and (3) The West Bengal National university of Juridical Sciences, Kolkata (for short 'nujs' ). The admission test was held on 11th May, 2008. Thereafter, the results were declared and published on the website. The petitioner obtained 90 marks. His rank in the general category was 3891 and 62 in the scheduled caste category.
(3.) ON 31st May, 2008, after such publication, the Convenor of CLAT, 2008 and the Vice-Chancellor of NLSIU the respondent No. 3 intimated that the petitioner has been provisionally selected for the admission to the gujarat National Law University. Thereafter, on 26th June, 2008 in Order to fill up the vacancies caused by the withdrawal of the candidates selected in the first list, a second list was published. Allegation is candidates securing lesser marks than the petitioner in the scheduled caste category were given option to join NUJS, Kolkata ignoring his legitimate claim for NUJS, Kolkata- his third option. According to the petitioner after noticing such error and illegal deprivation, on 27th June, 2008 his father telephonically contacted the respondent No. 3 and requested him to take corrective measures regarding the list of selected candidates for NUJS, Kolkata. Submission is oral assurance was given. However, being dissatisfied the petitioner rushed to Bangalore, visited the office of the CLAT, 2008 and again requested to look into the matter. Moreover, on 27th June, 2008 by fax as well as by e-mail the petitioner sent a letter to the office of the CLAT 2008 ventilating his grievances. The Coordinator of the CLAT 2008 after going through the records assured the petitioner that mistakes would be rectified and he was requested to contact the NUJS, Kolkata.;