DEEPAK AGRAWAL Vs. UNIVERSITY OF MUMBAI

JUDGEMENT

(1.) Though this matter was on our production board, by consent of parties we have heard it for admission.

(2.) By this Writ Petition filed under Art. 226 of the Constitution of India, the Petitioner seeks a writ of mandamus or any other appropriate writ, order or direction against the Respondents to confirm the Petitioner's admission in the third and final year of the Three Year Degree Course as a law student with Respondent No.2 - College for the academic year 2016-2017.

(3.) After the Petition was filed, an amendment was sought to be made pursuant to an order passed on 10th April, 2017. Now, the Petitioner also seeks a writ of mandamus or any other appropriate writ, order or direction declaring Respondent No.1's letter/order dated 3rd April, 2017 as null and void. By virtue of this letter (dated 3rd April, 2017), Respondent No.1 - University has inter alia informed the Principal of Respondent No.2 - College that the admission and appearance of the Petitioner in Semester V of LL.B. be treated as null and void as per the VCD and Regulation No.4469.