V G ARUN Vs. SECRETARY

JUDGEMENT

(1.) The petitioners, who are the students of the third respondent University, has come up with the above writ petition, seeking a declaration that the break system framed by the third respondent University is unconstitutional and ultra virus the Rules and Regulations of the Bar Council of India for Legal Education.

(2.) Heard Mr.M.S.Krishnan, learned Senior Counsel appearing for the petitioners, Mr.S.R.Rajagopal, learned Standing Counsel appearing for the first respondent, Mr.S.Y.Masood, learned Standing Counsel appearing for the second respondent and Mr.R.Muthukumarasamy, learned Senior Counsel appearing for the third respondent.

(3.) The petitioners joined the School of Law started by the third respondent University, during the academic year 2010-11. It is an integrated five years course and at the end of which, every student will get two degrees, one is a Bachelors Degree in Arts/Commerce/Business Administration and another in Law.