- (1.)PETITIONER applied to the Principal Lingaraj Law College located at Berhampur, for admission to the Pre-Law class of the Bachelor of Law Degree Course for the 1976-77 session. Petitioner possessed the requisite qualification and was selected for admission. On payment of Rs. 105/-he was duly admitted to the pre-Law class on 26-7-1976 and started attending to the lectures regularly thereafter. He received a communication from the Principal on 23-8-1976 running to the following effect:-- "on further consideration, admission allowed to you into Preliminary law class, vide Receipt No. 27580 dated 26-7-1976 is cancelled. . . . . . . . . " the fees collected from the petitioner were refunded by a cheque and the documents submitted by the petitioner at the time of admission were returned (vide Annexure 2 ). Petitioner challenges this Act of the Principal as grossly violative of the rules of natural justice and denying the petitioner the right to study in a college maintained at the expenses of the State exchequer.
(2.)IN the counter-affidavit, the Principal of the Law College has claimed that the petitioner had not disclosed prior to his admission relevant and material facts relating to his conduct nor had he disclosed the fact that he was accused of a charge of murder and in the trial he has been convicted and sentenced to rigorous imprisonment for two years, in addition to the said conviction, petitioner is undergoing trial in six different criminal oases, as detailed in paragraph 3 of the counter-affidavit. It is further asserted toy the Principal that the Revenue Divisional Commissioner of Southern Division reported against the petitioner on the 'basis of his antecedents and on the basis of these materials, the Principal was satisfied in the interest of the institution to cancel the admission of the petitioner.
(3.)PETITIONER has filed a rejoinder to support his original stand.