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Judgment
T. Raja, J.—The Petitioner here in seeks for issuance of a writ of mandamus, directing the 2nd Respondent to allot a seat to her either in
Business Law or Property Law Branch of M.L. Course in the college of the 2nd Respondent, based upon the representation dated 15.12.2010.
When the matter was taken up, learned Special Government Pleader appearing for the Respondents submitted that though the Petitioner should
have been accommodated in the Business Law Branch of the Course, it could not be done so since selection to a particular Branch of the Subject
in the Post-Graduate Course was based on the marks secured by the candidates in the Bachelor Degree (B.L.) Examination, thereby, the
Petitioner, who was at 11th rank in the open competition category, was not considered for either of her options viz., Business Law or Property
Law. It is, however submitted that, presently, there is a seat vacant in M.L. Property Law Branch and the Respondents are willing to allot the said
seat in favour of the Petitioner, who herself opted for the same if she was not to be considered for Business Law Branch.
The Petitioner, who is represented by counsel and also present before this Court, readily accepted the proposal of the learned Special
Government Pleader and also expressed her willingness to join the Property Law Branch of M.L. Course.
In view of the above submission made by the learned Special Government Pleader and the willingness expressed by the Petitioner herself before
this Court, the Respondents are hereby directed to forthwith admit the Petitioner in the M.L. Course (Business Law Branch),permitting her to
attend classes from tomorrow.
Writ Petition is ordered accordingly. No costs. Connected Miscellaneous Petition is closed.