ANAMIKA SARAF Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) ANAMIKA Saraf, the appellant, who was the petitioner in OWP No. 769/1994 has come up in appeal against the order of the learned Single Judge dismissing the above petition on 9.12.1994 for the reason set out in the said order.

(2.) WE have heard learned counsel for the appellant and perused the grounds taken in the appeal. A few facts which are relevant for purposes of disposal of this appeal are as follows:

(3.) IT is now brought to the notice of the court that there are only two colleges imparting knowledge of law in the state of Jammu and Kashmir, and there had been so much rush for the admission of the students intending to enter into law college. There are no other private institutions in this area to cater the needs of such students as we find in other States.