PULKIT KHURANA Vs. NATIONAL LAW UNIVERSITY, DELHI

JUDGEMENT

(1.) PRESENT writ petition has been filed under Article 226 of the Constitution of India challenging the hostel rules/regulations of the respondent -University mandating the B.A.,LL.B. (Hons.) programme to be residential. The petitioner has also prayed for reconsideration of semester fees charged by the respondent -University.

(2.) MR . Mukul Gupta, learned senior counsel for petitioner submits that the condition of mandatory residential five years stay at the campus, imposed by the respondent -University is not only financially onerous but illegal as well. Mr. Gupta submits that the Bar Council of India has not made B.A., LL.B. (Hons.) a compulsory residential based programme.

(3.) HAVING heard learned senior counsel for the petitioner as well as having perused the replies given to queries under the Right to Information Act, 2005 by the respondent -University as well as by the Bar Council of India, this Court is of the view that there is no legal bar in setting up a residential university. In fact, it has been left to the discretion of the respondent -University to decide as to whether it wants to have a residential programme for law course or not.