(1.) THE prayer of the petitioner in this writ application is for direction to the respondents to grant admission to the petitioner in Chhotanagpur Law College as he possesses all the required degree and qualifications and that he also qualified in the entrance examination for admission in the said Law College.
(2.) THE petitioner States that he has completed three years course of Sahitya Alankar+Setu from Hindi Vidyapeeth, Deoghar, which is equivalent to B.A. Hon's Degree in Hindi. After obtaining the degree of Sahitya Alankar, he applied for admission in Chhotanagpur Law College, Ranchi, in LL.B. Part -I in May 2001 under Scheduled Caste category. He appeared in the entrance examination. When he did not find his name in the list of successful candidates in the merit list published by the Ranchi University, he made enquiry from Law College and then came to know that though he secured requisite qualifying marks for admission in the Law College but his admission was being denied due to the fact that Ranchi University does not recognize the degree of Sahitya Alankar from Hindi Vidyapeeth, Deoghar as equivalent to a graduate degree of the University.
(3.) RELIANCE has been placed on the order passed by this Court in CWJC No. 4352/2000(R) which has been annexed as Annexure -C to the counter -affidavit. From perusal of the judgment/order dated 29/3/2001 passed in CWJC No. 4352 of 2000 (R) by this Court it appears that in the said case the facts were quite different. In the said case the petitioner was being refused the grant of LL.B. degree, inspite of the fact that he after completion of the LL.B. degree course appeared in all the three part of law examination and the University had declared him as pass in all the three examinations of three years Law degree course and after publication of the result the petitioner was denied the LL.B. degree on the ground that he possessed the Sahitya Alankar Degree from Hindi Vidyapeeth, Deoghar which was not recognised as Graduate Degree by the University pursuant to the decision of the equivalence Committee.