NISHANT KHATRI Vs. NATIONAL LAW UNIVERSITY DELHI

JUDGEMENT

(1.) The petitioner is a third year LL.B student in the Faculty of Law, University of Delhi. He states that he is an aspirant for the LL.M. Course.

(2.) On 4th January, 2019, the National Law University, Delhi released a notification for effecting admissions to the LL.M course for the year 2019-2020.

(3.) The grievance of the petitioner is with respect to the quantum of fees which would be required to be paid by him, for participation in the All India Law Entrance Test (AILET) on the basis whereof candidates are selected for admission to the LL.B course.