BANGALORE INSTITUTE OF LEGAL STUDIES REPRESENTED BY ITS PRINCIPAL Vs. BAR COUNCIL OF INDIA REPRESENTED BY ITS SECRETARY

JUDGEMENT

(1.) Learned Government Advocate, to take notice for the Education Department in all the petitions and is permitted to file memo of appearance in six weeks.

(2.) In two writ petitions, second set of papers have not been filed. However, since common facts and question of law are involved, we have perused the papers in petitions where second set has been filed. Hence, filing of second set of papers where they have not been filed, is dispensed.

(3.) The petitioners in all these connected petitions are the Law Colleges affiliated to the Karnataka State Law University, Hubli. The colleges are conducting 3 year and 5 year Law Courses. For the 5 years LL.B course, in order to impart the law education they are supposed to admit students as per the guidelines or directions issued by the Bar Council of India and directions of the Karnataka State Law University. Earlier the colleges were permitted to admit 80 students per class. This was amended by virtue of Schedule-III Clause 5A of Rules of Legal Education, 2008, based on the Rules framed by the Bar Council of India whereby the intake of 80 students per class has been reduced to 60 students. The Karnataka State Law University under Regulation No.9 stipulates that no College or Department of Studies in Law authorised to impart education in the B. A., LL. B. course, shall admit more than 60 students in one division.