R.A. Sharma, J. - (1.) Petitioner, being aggrieved by refusal of admission to LL.B. 1st year by the Principal, Agra College, Agra (here-in-after referred to as the college), has filed this writ petition for writ of mandamus commanding the Principal to grant him admission. The Principal of the college has filed a counter affidavit and the Petitioner has filed rejoinder affidavit in reply thereto. I have heard learned Counsel for the Petitioner and learned Counsel for the Principal as well as the learned Standing counsel.
(2.) The Petitioner passed B.Sc. from the college in the 1st division and from the same college he has parsed M Sc. in 1st division. After having passed the M.SC., he applied for admission to LL.B. 1st year and having been refused admission, he has filed this writ petition.
(3.) Sri Harkauli, learned Counsel for the Respondents has invited my attention to clause (3) (Ba) of the Prospectus of the college, wherein power has been given to the Principal to refuse admission to any class to any candidate. The above Clause of the Prospectus is based on the guidelines issued by the University for admission to various classes, a true copy of which has been filed as Annexure I to the counter affidavit. Clauses 3(Ba) and 4 of the Guide Lines, being relevant are reproduced below : ...[VERNACULAR TEXT OMITTED]... "Subject to the orders issued under sub-section (4) of section 28 of the Act, the Principal shall be sole authority to admit or refuse to admit any applicant to any class in his college. He shall however, duly and strictly follow the norms and principles, if any laid down by the University and such other directions as may be given to him from time to time by the authority." "Provided that the Principal may, at his discretion, refuse to admit a candidate even if he is entitled for admission according to norms and Principles laid down by the University and shall report all such cases to the Admission Committee." ...[VERNACULAR TEXT OMITTED]... ;