ANUSHKA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioners have approached this Court under Article 226 of the Constitution of India against the order dtd. 22/8/2022 and circular dtd. 9/11/2022 passed by respondents no.1 and 2. Petitioners have taken admission in courses mentioned below:

(2.) Brief facts of the case are that petitioners are students of law who have taken admissions in the respondent no.6/College for the courses mentioned above. The Bar Council of India(referred to as "BCI" hereinafter)/respondent no.5 framed 'Rules of Legal Education 2008'(referred to the 'Rules of 2008' hereinafter) for legal education in India under powers conferred by Law ' The Advocates Act, 1961. As per the said Rules of 2008, there are two categories under which admission can be taken for UG courses; (a) 3 Year Degree Course after obtaining Bachelor's Degree in any discipline (b) Integrated 05 Year Law Course after 10 2 Standard. Admission will be given in case of 3 Year Degree Course, on the basis of marks obtained in the Graduation and through competitive exams like CLAT(Common Law Admission Test) and CUET(Common Universities Entrance Test) followed by counselling and in case of 5 Year Integrated Course, on the basis of marks obtained in the 10 2 Examination.

(3.) The State of M.P., Higher Education Department issued guidelines for admissions in the Academic Session 2022-23 vide order dtd. 12/5/2022 (Annexure P-7). As per the said guidelines, every individual who is desirous of taking admission in the UG/PG courses has to enroll himself/herself through epravesh.mponline.gov.in on E-Portal of Higher Education Department. After completion of enrollment through the epravesh portal, the College Level Counselling(referred to as 'CLC' hereinafter) commenced.The first round of CLC started from 3/6/2022, second round from 16/6/2022, third round from 27/6/2022 to 16/7/2022. Thereafter, in addition to that fourth round was also conducted from 19/7/2022 to 5/8/2022. Fifth round was conducted from 6/8/2022 to 16/8/2022 and the sixth round was conducted from 23/8/2022 to 31/8/2022 which is one of the subject matter of challenge in the present petition.