S. K.MANKAD Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) xxx xxx xxx.

(2.) It is the case of the petitioner that he obtained degree of B.Com. (External) from Osmania University, Hyderabad in the year 1991. The duration of the degree course was two years. The intention of the petitioner is to get admission at Law College at Bhuj (Kutch) in Gujarat. He approached the Gujarat University (respondent herein) for issuing necessary eligibility certificate in his favour. The application was not entertained by the respondent-University on the ground that the graduation degree of two years as completed by the petitioner from Osmania University, Hyderabad is not treated as "an Examination of any other University recognised as equivalent" and hence no eligibility certificate can be granted in his favour and he cannot be treated as eligible to get admission in LL.B. Course.

(3.) xxx xxx xxx.