RAJU DUTTA Vs. BAR COUNCIL OF WEST BENGAL

JUDGEMENT

(1.) The Court :-This is a writ petition made by the students of Fifth year LL.B Course under the University of Calcutta, admitted in the year 1996. At present the petitioners are students of third year of such course.

(2.) At the time of admission, a syllabus was handed-over by the University of Calcutta to the students as prescribed by the Bar Council of India. The students after getting admission started their studies on the basis of such granted syllabus.

(3.) In October 1997 and also in April 1998, Bar Council of India issued two Circulars giving a revised curriculum in respect of the students of the Five years law course and by such curriculum several to the subjects were introduced.