PUSPAK BEHERA Vs. VICE CHANCELLOR UTKAL UNIVERSITY

JUDGEMENT

(1.) As common question of law and fact are involved in these three writ petitions, they were taken up together for hearing and are being disposed of by this common judgment.

(2.) The petitioner in each of the three writ petitions calls in question the cancellation of his admission to the LL. M. Part-I Course during the session 2004-05 (Annexure-1) as illegal, arbitrary and violative of the principles of natural justice.

(3.) Brief facts of the petitioner's case is that pursuant to the prospectus issued by opposite party No. 1, each of the petitioners applied for admission to the LL. M. Part-I Course. The opposite parties in letter dated 10-11-2004 called upon the petitioner to attend the entrance test on 19-11-2004. The petitioner in all the writ petitions appeared at the entrance test and having been successful were called upon to take admission on 25-11 -2004. On 25-11 -2004, they deposited the required fees and were admitted to the LL. M. Course. Petitioner in the first two writ petitions were admitted in M. S. Law College, Cuttack whereas the petitioner in W. P. (C) No. 298 of 2005 was admitted to P. G. Department of Law, Utkal University. Each of them was issued with the identity card by the concerned College, a copy of which has been annexed as annexure-3 in W. P. (C) No. 14442 of 2004, Annexure-2 in W. P. (C) No. 13210 and Annexure-1 in W. P. (C) No. 298 of 2005. The petitioner in each of the writ petitions attended classes but on 30-11-2004, each of them was issued with a letter cancelling his admission, as in Annexure-1 W. P. (C) No. 14442 of 2004 and Annexurc 2 in W. P. (C) No. 298 of 2005 on the ground that he had obtained a P. G. Degree earlier and, therefore, cannot pursue his second Post-Graduate Degree. Hence, these writ petitions.