DILRAJ SINGH Vs. H.P.UNIVERSITY

JUDGEMENT

(1.) A very short controversy is involved for adjudication in this petition.

(2.) The first Ordinances of the HP. University, inter alia, relate to the admission procedures in various courses and studies. Ordinance 1.4. stipulates and lays down the minimum qualifications prescribed for admissions to various courses and examinations, leading to the award of degrees and certificates of the University. The opening part of Ordinance 1.4 which is relevant for our purpose reads thus: "1.4 Minimum Qualifications The minimum qualification for prescribed for admission admission to courses and examinations, leading to the degree and certificates of University qualifications shall be .as under: Pre -University: Deleted."

(3.) In so far as the course of bachelor of Laws in the Faculty of Law is concerned the minimum qualification prescribed in the aforesaid Ordinance has been laid down as under: - "Faculty of Law. "Bachelor of law (Academic or Bachelors degree of any Faculty non -professional (B.L.) and of University established by law in Bachelor of India with at least 40% marks, if there is an entrance test and 45% marks if there is no entrance test."