A.V. VENUGOPAL RAO Vs. REGISTRAR, ANDHRA UNIVERSITY

JUDGEMENT

(1.) The action of the respondents in not issuing LL.M Provisional Certificate to the petitioner is questioned in this writ petition.

(2.) The petitioner who retired as Deputy Executive Engineer appeared in PGLCET-2007 and qualified for being admitted into LL.M (Two Year) Course. Accordingly, he has joined LL.M (Business Law) in Dr.B.R.Ambedkar College of Law, Andhra University, Visakhapatnam in the year 2008 and has completed the Course. When he applied for Provisional Certificate, he was denied the same by the respondents on the ground that in two subjects, namely, Legal Education & Research Methodology and Law of Export - Import Regulations, in II Semester, he did not get 40% of marks in the theory components of the said two papers. Questioning this action, he has filed this writ petition.

(3.) I have heard Sri P.Bala Krishna Murthy, learned counsel representing the petitioner, and Dr.P.B.Vijay Kumar, learned Standing Counsel for Andhra University appearing for the respondents.