MIRZA FUWAZ S O MUQADDAR BAIG Vs. PRINCIPAL R T M NAGPUR UNIVERSITYS DR BABASAHEB AMBEDKAR COLLEGE OF LOW

JUDGEMENT

(1.) Rule made returnable forthwith by consent of parties.

(2.) Heard Mr. Haq, learned counsel, for the petitioner and Ms. Khan, learned counsel, for the respondents.

(3.) The counsel for the petitioner states that the petitioner was given admission in the first year law course at S. P. College of Law, Chandrapur for the academic year 2002-03. The petitioner appeared for the first semester examination (winter) of 2002, however failed in the said examination and again appeared for the first semester examination in summer 2003 and again failed. It is contended that thereafter the petitioner did not submit any examination form and in the year 2005 has applied for admission at Dr. Ambedkar Law College, nagpur, for first year LL. B. Course and was granted admission by the Law college and the petitioner paid the fees on 12-7-2005.