SUSHILA SAHU Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question admission. The petitioner has filed this writ petition under Article 226 of the Constitution of India for issuing a suitable writ directing the respondents authority to grant her admission in LL.B. three years degree course - 2012 -2013

(2.) AS per averments of the petition the respondents authorities are not giving admission in the aforesaid course of LL.B. in view of bar created under Rule 28 of the Bar Council of India Rules which has been framed under the provisions of Advocates' Act.

(3.) BY referring Annexure P -1 the order dated 9.12.2011 passed by the Division Bench of this Court in W.P. No. 8170/2011, the petitioner's counsel argued that her case is squarely covered with this order and prayed to allow this petition on the same terms.