K.V. BALAKRISHNA Vs. UNION OF INDIA

JUDGEMENT

(1.) In these writ petitions, petitioners are challenging the Regulation framed by the Karnataka State Law University, Hubli, the respondent-herein governing the Five Year B.A. LL.B. course insofar as they prescribe in Regulation 15(a) under the heading 'promotion', a requirement that in order to be promoted to the next academic year in the five year law course, a student will have to pass atleast in one subject in each semester. On 29.11.2011, when this writ petition was listed for consideration, this Court passed the following order:

(2.) The petitioners have not made available relevant materials regarding the syllabus and the examination pattern for both the courses namely the Three Year L.L.B. and the Five Year LL.B. courses. However, the respondent-University has filed a detailed statement of objections in W.P. Nos. 26189-26190/2010.

(3.) In the light of the statement of objections filed providing the factual background for framing the Regulations in question, I have heard the learned counsel for both parties and carefully considered the entire materials on record. It is evident that the Karnataka State Law University Act, 2009 (Karnataka Act No. 11 of 2009) (for short, 'the Act') has been passed with an object to establish and incorporate a Law University dedicated to Study and Research of Law through systematic instruction, teaching and training in law and to inculcate among citizens a sense of meaningful concern for the law in a system of parliamentary democracy, in the State of Karnataka.' This is evident from the preamble of the Act.