- (1.) THIS is an application by G. P. Singh for the issue of a writ of mandamus commanding the faculty of Law of the University of Allahabad and the University of Allahabad to accept the recommendations of the majority of examiners for the award of the degree of Doctor of Laws of the University of Allahabad to the applicant on his thesis for the same.
(2.) THE facts leading to this application are as follows: the application of the applicant for permission to supplicate for the degree of LL. D. was placed before the Faculty of Law on 19-10-1946. The Faculty granted the permission, approved the subject for the thesis and passed a resolution appointing a Committee of three persons to value his thesis. The applicant submitted his thesis to the Registrar in October 1947 for the award of the degree of Doctor of Laws.
(3.) ON 18-12-1946 the Academic Council of the University resolved requesting the Faculty of law to consider the revision of the Ordinances relating to the degree of Doctor of Laws. The faculty of Law appointed a Committee for the purpose on 13-3-1947 and accepted the ordinances proposed by it on 7-12-1947. These draft Ordinances are in general agreement with the Ordinances for the degree of Doctors in other Faculties. The Academic Council accepted them on 21-3-1951. They were not accepted by the Executive Council of the University which resolved on 10-11-1951 that the recommendation be considered along with the draft Ordinances for the D. Sc. and D. Litt. degrees.;