J. KARTHICK Vs. CHAIRMAN, LAW ADMISSIONS

JUDGEMENT

(1.) This writ petition is directed against the refusal of the authorities of the Tamil Nadu Dr. Ambedkar Law University, Chennai to admit the petitioner to the Three Year LL.B. Course.

(2.) The short question involved in this writ petition is whether a student can be denied admission to the Three Year LL.B. Course only on the ground that he had taken Higher Secondary Course Examination (+2) privately.

(3.) It is the case of the petitioner that the petitioner passed Secondary School Leaving Certificate Examination (10th standard) in 2005 as a regular school student.