BRAJ MOHAN MAHAJAN Vs. STATE OF M P

JUDGEMENT

(1.) Heard counsel. The petitioner has been denied admission in LLB Three years Degree course on the ground that a criminal case is registered against the petitioner and the same is pending.

(2.) Respondent University in its return has pleaded that in accordance with guidelines issued by the Higher Education Department, if any criminal case is pending against a person he would not be eligible to get admission in a college. Relevant clause reads as under:

(3.) From the aforesaid clause, it is clear that if a criminal case is pending against a person, he would not be given admission in a college.