N LAXMIPATI SASTRY Vs. REGISTRAR OSMANIA UNIVERSITY

JUDGEMENT

(1.) The petitioner invokes the jurisdiction of this Court seeking a direction to respondent Osmania University to permit the petitioner to sit for third year LL.B., Degree examination by declaring that he is entitled to sit for the examination.

(2.) The fact of the matter is not much in dispute. Briefly stated, it is as follows. For over a decade, the admission to first year B.L./LL.B., course in Andhra Pradesh is through an entrance test known as Law Common Entrance Test (LAWCET, for brevity). In 1991, large number of private law colleges filed writ petitions before this Court seeking a declaration that private law colleges are entitled to admit students, who have not passed LAWCET 1991. Pending such writ petitions, it appears that Y.P.R. Law College, Malkajgiri (not a party to this writ petition) issued a notification inviting applications from graduates for admission to LL.B., first year course without LAWCET 1991 for the academic year 1991-1992. The petitioner secured admission in Y.P.R. Law College and joined the college sometime in the beginning of 1991. However, as per the procedure, when the names of the candidates were submitted to Osmania University for approval, the University did not approve the admission of about 50 students of Y.P.R. Law College. This included the petitioner as well.

(3.) It appears, various private Colleges carried the matter to Supreme Court against the judgment of this Court and the Supreme Court directed Osmania University to permit the students of Y.P.R. Law College and Tagore Law College to appear for the first year LL.B., examination. Accordingly, Osmania University issued a communication to Y.P.R. Law College and Tagore Law College to permit the candidates of 1991-1992 batch to appear for the LL.B., examination.