JINTO PAUL K. Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The Writ Petitioners in W.P.(C). No.18477 of 2019 and the Writ Petitioner in W.P.(C). No.19049 of 2019 are the appellants in the above Writ Appeals, challenging common judgment of the Single Judge, dated 17.07.2019. The respondents in both the Writ Petitions are the respondents in the respective appeals.

(2.) Issue pertains to the students admitted for B.A. Criminology LL.B (Hons.) course in the Government Law College, Ernakulam, which is affiliated to the 1 st respondent- University. The appellants were students admitted to the above said course in the said college during the academic years 2011-12 and 2012-13. Evidently there arose an issue with respect to recognition of the above said course by the Bar Council of India. Ultimately, as a one time measure, the students admitted in the above said course were allowed to appear for the University Examinations.

(3.) Issue involved in the present cases relate to redoing of the internal examinations for different semesters in the above said course. Certain students admitted in the course had approached this Court in W.P.(C). No.23372 of 2018, seeking direction for writing the internal examinations upto the year 2014 afresh, on the basis that they have not scored any marks in the internal examinations, which would enable them to pass the course. By judgment dated 08.10.2018, W.P(C). No. 23372/2018 was disposed of by this Court by observing as follows:-