- (1.) Heard Shri Aseem Goswami-petitioner, who appeared in person and Shri Manik Sinha, learned counsel representing Dr. Ram Manohar Lohiya National Law University, Lucknow.
(2.) Aggrieved by the process adopted by the respondent-University for registration of candidates to Ph.D. Degree Course, these proceedings under Article 226 of the Constitution of India have been instituted by the petitioner.
(3.) The petitioner, who is a practising Advocate of this Court, has submitted that if the entire process adopted by the University for the purpose of registering the candidates for Ph.D. Degree Course is scrutinized, it would be found that the same actually has resulted in discrimination between a candidate, who is a teacher in the University and a candidate, who, though is otherwise eligible for registration, is not a teacher. He has submitted that the instructions issued for the candidates which are based on the Academic Regulations framed by the University relating to admission to Ph.D Degree Course in law & allied subjects provides exemption to a particular category of candidates from appearing in the written examination and such exemption does not have any justifiable basis and in fact has resulted in subjecting the petitioner and other non-teacher candidates to hostile discrimination.;