SUHAS Vs. UNIVERSITY OF MYSORE

JUDGEMENT

(1.) The petitioners got admitted to respondent No.2- College for the course of B.Com LL.B., for the academic year 2016-17. Respondent No.2- College is a constituent college of respondent No.1- University of Mysore. Though respondent No.3- Bar Council of India ('BCI' for short) had not approved the course of B.Com LL.B., respondent No.1- University of Mysore offered the said course and gullible petitioners got admitted to the same. They also completed their course. However, as the said course was not approved by respondent No.3- BCI, the petitioners are not in a position to get enrolled as advocates and have filed this instant writ petition.

(2.) It is a settled proposition of law that, unless respondent No.3- BCI recognizes the course being offered by respondent No.1- University of Mysore, the same cannot be offered. In the instant case, admittedly, respondent No.1- University of Mysore is at fault in offering B.Com LL.B., course without obtaining necessary permission from respondent No.3.

(3.) However, it is noticed that respondent No.1- University of Mysore has made necessary application for recognition of B.Com LL.B., course by respondent No.3- BCI and that B.A., LL.B., course is being offered by respondent No.1-University of Mysore which is already approved by respondent No.3- BCI.