NIHARIKA AGARWAL Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) HEARD Mr. B.S. Adhikari, Advocate for the petitioner, Mr. Sudhir Kumar, Brief Holder for the State of Uttarakhand and Mr. Arvind Vashisth, Advocate for respondent nos. 2 and 3.

(2.) THE petitioner was doing B.A. LL.B. Course, which is a five years course, from Bishop Cotton Women 's Christian Law College, Bangalore , Karnataka. She has completed her second semester from the above mentioned College in Karnataka and now seeks migration/admission in third semester in Law College, Arcadia Grant P.O. Chandanwari, Prem Nagar, Dehradun (from hereinafter referred to as the Institute). According to the petitioner, she has already been granted an unofficial permission to attend the classes in B.A. LL.B. third semester. All the same, formal permission can only be given by Hemwati Nandan Bahuguna Garhwal University (from hereinafter referred to as the University). The Principal of the said Institute has already recommended to the Vice Chancellor of the University that the petitioner be permitted to join B.A. LL.B. classes in its third semester. This request has been denied by the Vice Chancellor of the University, vide its order dated 3.12.2011.

(3.) IT goes without stating that any orders which shall be passed can only be passed in accordance and, as confined by law.