LASYAPRIYA JARUGUMILLI Vs. NALSAR UNIVERSITY OF LAW

JUDGEMENT

(1.) This writ petition is filed challenging the action of the respondents in not treating the petitioner as a resident student in contravention of Section 5.02 (c) of Statute V framed under Section 10(1)(ii) of the NALSAR University of Law Act, 1998 (for short 'the Act') and for a consequential direction to the respondents to treat the petitioner as a resident student in view of the domicile status of her father and of her against the 20% quota reserved for the resident students in the 1st respondent University.

(2.) The case of the petitioner is that the petitioner has responded to the Notification issued by the 2nd respondent for appearing at the Common Law Admission Test 2019 (CLAT) for admission into under graduate and post graduate courses of law in 21 National Law Universities in India and the petitioner secured All India Rank 158.

(3.) It is submitted that in exercise of power under Section 10(1)(ii) of the Act, Statute V was framed prescribing the procedure for admission against 20% seats reserved for resident students. In terms of Statute V, a resident student is defined as under;