ABHISHEK MOURYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Preface: -

(2.) Therefore, the core issue which arises for consideration in this case is: Whether the NLUD is right in rejecting the petitioners claim to the 2019 LL.M. course on the ground that on the date when orientation was held, he had not qualified the LL.B. course?

(3.) In order to adjudicate on this issue, the following broad facts are required to be noticed.