ARUN KUMAR Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) The petitioner was granted provisional admission in the L.L.B. (1st term) Course of the Jammu University for the Academic Session 1982-83 in the Department of Law. His admission was cancelled by respondent No. 5. The Admission Committee, Faculty of Law, acting through its Chairman, University of Jammu by Notice No. Law/32836 dated October, 25, 1982 issued by respondent No. 4 the Head of the Department, Faculty of law cancelled the admission. The petitioner has, therefore, by this writ petition prayed for the quashing of the said cancellation order by a writ of certiorari and have further prayed for an appropriate writ, order or direction directing the respondents to permit the petitioner to pursue and continue his studies in the L.L.B. Academic Session 1982-83 and onwards till the completion of his L.L.B. Degree (Professional) and any other writ, direction or order as may be deemed fit by the Court.

(2.) It is stated that a notice was issued vide No. Admission/82-83/416-500 dated July 24, 1982 inviting applications, on the prescribed forms, for admission to the different courses of education in the University of Jammu, including the L.L.B. Course for Academic Session 1982-83, the procedure was to be regulated by the "BROCHURE'' containing information about admission to courses in the teaching Departments. A further notification was also issued in super session of previous notification with regard to the last date for receipt of application forms, which was extended up to Sept. 15, 1982. The petitioner claiming himself eligible for admission to the L.L.B. Course duly applied for seeking admission to respondent No. 4 and submitted his form duly filled in. It is alleged in the petition that the petitioner applied for admission in the open category. On 4-9-1982, it is stated respondent No. 4 granted provisional admission to the petitioner in the L.L.B. (1st term) on the recommendations of respondent No. 5, whereby the petitioner deposited his admission fee against a proper receipt attached as Annexure-P-5 with the petition on September 8, 1982 amounting to Rs. 223/.

(3.) On commencement of the session 1982-83, petitioner started attending his classes and attended up to October 25, 1982, when he received Notice No. Law/328-36 (Annexure-P-6) issued at the instance of respondent No. 5 under the signatures of respondent No. 4, whereby the admission of the petitioner stood cancelled on the ground that he along with other three candidates, whose names are also mentioned in the said notice secured admission on the basis of certificates, which were not found to be genuine. This notice is impugned in the present writ petition praying for the relief as indicated herein above.