- (1.) Heard Sri T.P. Singh, learned Senior Advocate assisted by Sri Siddharth Nandan, learned counsel for the petitioners and Sri A.K. Goel, learned counsel for the respondents.
(2.) By means of present petition, petitioners sought mandamus directing the respondent authorities to implement the decision of the Executive Council of the University whereby the amendments in First Ordinance of University of Allahabad were approved and pass appropriate orders during the said amendment in its full application. Further prayer is to direct the University authorities to decide the petitioners' application for according approval to the "Five Years Integrated Law Course" a proposal of which is pending before the University of Allahabad. Out of all the prayer sought in the writ petition Sri T.P. Singh, learned Senior counsel for the petitioners assisted by Sri Siddharth Nandan, Advocate advanced arguments on one relief sought in the petition that is implementation of the Ordinances.
(3.) Argument is that once the amendments in First Ordinance of the University of Allahabad are approved and adopted by the Executive Council in its meeting held on 25.1.2012 and resolution has been passed accepting the report dated 24.1.2012 of two member committee constituted in pursuance of the earlier resolution No. 13/19 dated 8.12.2011 subject to certain additions/amendments proposed in Clause II(A) of the report, the amended ordinance came into effect immediately by virtue of Statute 40(5) of the Statutes of the University of Allahabad.;