BALVINDER SANGWAN Vs. STATE

JUDGEMENT

(1.) Cm APPL. 12255/2020 in W.P.(C) 3454/2020 and CM APPL.11026/2020 in W.P.(C) 3170/2020 (by the petitioners for stay)

(2.) The petitioners have further prayed that it be declared that the Government of NCT of Delhi or the Directorate of Higher Education are not empowered or authorised to interfere in the administrative and functional autonomy of the National Law University, Delhi. They have also prayed for a direction to be issued to the National Law University, Delhi to bring in a fresh/revised Admission Notification in conformity with the previous Admission Notification, for making admission in the academic year 2020- 21.

(3.) Writ Petition No.3170/2020 challenges the prospectus released on 15.01.2020 by the National Law University, Delhi for admitting students to the LLM One Year Programme for the Academic Session 2020-2021 in so far as it provides for 50% reservation for candidates passing the qualifying examination from a recognized school/college/institute situated within the National Capital Territory of Delhi. The petitioner also prays for declaring as unconstitutional, the provision of reservation of 22% seats for OBC and 10% seats for the EWS sections in LLM in the National Law University, Delhi without increasing the overall seats for the academic year 2020-21 as per the guidelines of the Ministry of Human Resources, Delhi.