- (1.) THIS is a petition under Article 226 of the Constitution by one Laxmi Narain Acharya praying for a writ or direction whereby this Court should direct the opposite parties "to recall their order cancelling the petitioner's B. A. and previous LL. B. degrees and to restore these degrees to the petitioner forthwith". In order to appreciate the prayer it is necessary to state a few facts.
(2.) THE petitioner applied to the Agra University which is a body corporate, constituted under an act of the Local Legislature, namely, the Agra University Act of 1926 for among other things, conducting Examinations and awarding Degrees including the degree of Bachelor of Arts.
(3.) AN application was made by the petitioner to take the Examination of Bachelor of Arts. The application was made by the petitioner in the prescribed form on 28-8-1950. The application was received in the office of the Registrar of the University" on 6-9-1950. After a consideration of the application, permission was accorded by the University to the petitioner to take the university's Batchelor of Arts, Examination which was to commence in March of that year, namely, the year 1951. The petitioner took the examination and was declared successful. The result of the examination was published in the U. P. Gazette and therein the petitioner was shown as a successful candidate.;