RIHAN KOCHERY Vs. REGISTRAR
LAWS(KER)-2022-9-129
HIGH COURT OF KERALA
Decided on September 01,2022

Rihan Kochery Appellant
VERSUS
REGISTRAR Respondents

JUDGEMENT

DEVAN RAMACHANDRAN , J. - (1.)The petitioner says that, as per Ext.P2, the National University of Advanced Legal Studies (NUALS), is expected to reserve nine seats in their fresh batch of Law students, under the Non-Resident Indian (NRI) category. He alleges that, contrary to this, the NUALS has only granted eight admissions under the said category; and therefore, that they are bound to consider his application, based on his rank in Ext.P4 Rank List, without any further delay.
(2.)The afore submissions of the petitioner, as made by his learned counsel – Smt.P.Usha Kumari, were answered by Sri.Pauly Mathew Muricken – learned Standing Counsel for the NUALS, saying that the prospectus of the NUALS luculently show that the number of seats available under the 'NRI quota' is only six. He added that, since two other seats, which were reserved for Foreign Nationals, were also not filled up for want of candidates, the same have been favoured in favour of the persons mentioned in Ext.P4 Rank List, under the 'NRI quota'. He submitted that thus no other seats are now available and that the admissions against the said quota are now complete.
(3.)When I consider the afore submissions, it is clear that, on one hand, the petitioner says that the NUALS ought to have reservednine seats under the 'NRI quota' based on Ext.P2; while, the latter takes the stand that, as per their prospectus, they were obliged to reserve only six. This is purely a question of fact, which will have to be first decided by the NUALS, adverting to all the relevant documents, including Ext.P2.


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