A.N.Varma, J. - (1.) By means of this petition, the petitioner has prayed for a writ of mundamus directing the respondents to permit the petitioner to appear at the LL.B. Examination and not to interfere with his right to attend the LL.B. classes.
(2.) These are the facts. The petitioner made an application to the Agra College, Agra for admission in the LL.B. Course. Thereupon the petitioner was issued a form which he filled and latter he appeared before the selection committee appointed to select candidates for admission to the aforesaid course under Section 28 (6) of the State Universities Act. It appears that after the interviews the petitioner deposited the fees for the said class. Subsequently on coming to know that the petitioner had not been admitted to the said class, the petitioner was prevented from attending the classes. Hence this petition.
(3.) Learned counsel for the petitioner contends that from the fact he was permitted to deposit fees for the class it must be assumed that the petitioner had been duly admitted to the class.;