CHIRAAG MALLI Vs. ROSEN

JUDGEMENT

(1.) By this order, we propose to decide two writ petitions i.e. CWP No. 16962 of 2020 titled as Chiraag Malli Versus Panjab University and others and CWP No. 17507 of 2020 titled as Rosen and another Versus Panjab University and others, relating to admission to 5 years B.A.LL.B. integrated course and 3 years Law Course after graduation respectively where challenge is to the decision of the Committee constituted by the Vice Chancellor of the Panjab University, Chandigarh, whereby a decision was taken that all entrance tests of the professional courses including Undergraduate Law Entrance Test as well as Postgraduate Law Entrance Test stand scrapped and the admissions are to be made on the basis of the marks obtained in the qualifying examination. Facts are being taken from Chiraag's case, which pertains to the challenge to the scrapping of Under Graduate Law Entrance Test as the counsel have addressed arguments in this case.

(2.) University Institute of Legal Studies, Panjab University-respondent No.3 issued a prospectus for admission to B.A. LL.B. and B.Com. LL.B. (Hons.) 5 years integrated course, 2020 for Chandigarh Campus on 01.04.2020 (Annexure P-1) for 180 seats. Date for entrance test was fixed as 17.06.2020, which was subsequently postponed to 04.10.2020. Petitioners applied for admission to B.A. LL.B. 5 year integrated course.

(3.) Participation of candidates for admission was mandatory in the entrance test as it is apparent from the fact that preliminary merit list of candidates on the basis of the entrance test was to be published with minimum cut-off marks being 15% for General Category and 10% for candidates belonging to the Scheduled Castes/Scheduled Tribes/Backward Class/Persons with Disability. Final merit list for B.A.LL.B. (Hons.) was to be prepared by adding 50% marks for the entrance test with 50% for the qualifying examination plus other admissible weightage. For B.Com. LL.B. (Hons.), 50% marks were for the entrance test and 50% for qualifying examination with weightage for commerce subject and other admissible weightage.