WANGAI MUHIU MAINA Vs. NAGPUR UNIVERSITY NAGPUR

JUDGEMENT

(1.) CIVIL Application No. 2871 of 1999 filed by the petitioner is placed on board for orders. The civil application has been filed praying that the result of the petitioner in respect of LL. B. Part II (Three-Year degree Course) Examination held in the month of April/may, 1999 be declared and the petitioner may be provisionally admitted to LL. B. Part III (Three-Year Degree Course ). However, by consent of the learned counsel for the parties, the petition is heard finally.

(2.) A few facts leading to this petition are as under :

(3.) THE last date prescribed for acceptance of the application form for admission to examination in LL. B. Part ii (Three-Year Degree Course) was 5th January, 1999. The petitioner on 14th January, 1999 submitted his form to respondent No. 2, the Principal of the College, for forwarding it to respondent No. 1, the University. But respondent No. 2 declined to accept it as the last date was over. The petitioner then tried to submit it along with late fee on that date to respondent No. 2 under Clause 10 of ordinance No. 6 of the University. But it was not accepted. The petitioner again approached respondent No. 2 on 18th january, 1999 requesting him to accept the form and send it to respondent No. 1 with late fee. But it was not accepted. The petitioner again approached respondent No. 1. But respondent No. 1 expressed its inability to accept it as it was not endorsed by respondent No. 2. Then the petitioner again made such attempt, but failed.