ANINDITA BISWAS Vs. NATIONAL LAW UNIVERSITY, JODHPUR

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Before delving into the instant controversy it is pertinent to note that, in the 1980s, the Bar Council of India, with a vision to reform and enhance the quality of legal education in India, initiated the establishment of model law schools conferred with university status. These institutions were designed to offer a five year integrated Bachelor of Laws (LL.B.) course post completion of higher secondary education (10+2).

(3.) Mr. Siddharth Aggarwal, learned Senior Counsel, assisted by Mr. Bhavyadeep Singh and Mr. Vinay Kothari, appearing on behalf of the petitioner, submitted that the petitioner was a CLAT 2024 aspirant and presently a resident of the State of West Bengal. It was contended that the petitioner, being an eligible candidate for admission to National Law Universities through the Common Law Admission Test (CLAT), stands adversely affected by the impugned Notification dtd. 26/12/2022, issued by the State of Rajasthan, and the Resolution dtd. 22/1/2022, passed by the Executive Council of the Respondent No.1 University.