ROONAM GAUTAM Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) This writ petition has been preferred mainly with the following prayers:-

(2.) Mr. Jeevesh Sharma, learned counsel for the petitioner, submits that the petitioner passed her LL.B. examination from H.P. University in June, 2019 and thereafter applied for admission to LL.M. Course for the Session 2019-20 under the Subsidized Category as well as Non-Subsidized category and also paid prescribed fee for both the categories. The petitioner qualified the entrance test for admission to LL.M. course and accordingly she appeared in counselling held on 23.10.2019, when she was declared ineligible by the respondents-University. Aggrieved against the said decision of the respondents-University, the instant writ petition has been preferred.

(3.) Mr. Neel Kamal Sharma, learned counsel for the respondents-University, has place on record the written instructions imparted to him by the respondents-University to the effect that in accordance with the Hand Book of Information of the respondents-University for the Session 2019-20, the Note appended with Clause 7.2 was not fulfilled by the petitioner and owing to this reason the petitioner was declared ineligible. The Clause 7.2 of Hand Book of Information, alongwith Note, is reproduced as under:-