- (1.) RAKESH Tiwari, J. Heard Counsel for the parties and perused the record.
(2.) SINCE the facts and law points involved in these connected petitions are same, they are being decided by this common judgment. Civil Misc. Writ No. 70198 of 2005 is being decided as the leading case. The case was listed on 10-8-2006 for admission when the parties informed the Court that counter and rejoinder affidavits have been exchanged. It was impressed by the Counsel for the petitioner that the matter was of urgent public importance as admissions in the University of Allahabad for session 2006-07 are going on. After hearing the Counsels for the parties and with their consent, the case was put on board on 11-8- 2006 for hearing at the admission stage itself. The Counsel for the University was also directed in the circumstance, to place all the relevant records pertaining to the controversy in the two writ petitions before the Court on the date fixed.
(3.) THE cause giving rise to the petitions arises from an Advertisement dated 19-10-2005 published in Time of India from Lucknow, by which it was informed that the entrance test for the LL. B (Five Year) Integrated Law Course introduced by the Allahabad University, stated to be held on October 23, 2005 has been postponed once again and that a decision to hold the test in the next session, i. e. 2006-07 had been taken in a meeting dated 18-10-2005 presided by the Vice-Chancellor, attended by the Deans of the Four Faculties, besides the Co-ordinator of the course and the Registrar. It was reported that the meeting aforesaid was convened with regard to the legal status of holding the entrance test for admission to the proposed LL. B (Five Year) Integrated Law Course wherein the Committee felt that as the first Ordinances were not in place, fresh courses cannot be introduced; Committee was also of the view that proposed course and its fee structure be placed before the new Academic and Executive Councils for approval and option was given to the candidates for refund of their application form and test fee.;