NANDA Vs. JAI NARAYAN VYAS UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed by the petitioner alleging that she has been wrongly denied admission in LL. M. Course by the respondent-University.

(2.) The case of the petitioner is that she had secured 52.8% marks in LL. B. Final Examination held in the year 1996-97. She applied for being admitted to LL. M. Part I in the academic session 1997-98. However, she was not given admission. Therefore, she preferred a writ petition before this Court, being S. B. Civil Writ Petition No. 3709 of 1997. In this writ petition, this Hon'ble Court was pleased to issue a direction that the petitioner should make a representation before the Vice-Chancellor and the Vice-Chancellor will consider and decide the same. The case of the petitioner is that she was not granted admission notwithstanding the representation being preferred.

(3.) In the academic session 1998-99 a notice for admission was issued by the respondent-University. The petitioner applied for being admitted to the LL. M. course. The admission was available to those students who have secured 52% or more marks in the LL. B. Examinations. Since the petitioner had secured 52.8% marks in the LL. B. Examinations, she applied for being admitted to the LL. M. course. There were 55 seats in LL. M. course for which applications were invited from the students. But the respondents have published the list of only 43 candidates, who were offered admission in LL. M. Part I.