D. K. Seth, J. - (1.) The petitioners admission from has been rejected on the ground that though the petitioners had obtained more than 40% but less than 45% marks in the qualifying examination for being admitted in LLB course. Learned counsel for the petitioners contends that circular contained in Annexure-2 does not apply in case of the petitioners since they are seeking admission for the course for the session 1996-97 and the said circular would be applicable for the session 1998-99. Therefore, since the petitioners have obtained more than 40% marks, their admission cannot be refused.
(2.) Mr. Ashok Bhushan, learned counsel for the respondents points out that the said circular does not provide that it is to be effected from the 1998-99 session. In the absence of any specific provision. It would be applied when the admission is being effected after April 1998, i.e.. from the date of issue of the said circular which is dated 21.4.1998.
(3.) I have heard learned counsel for the parties.;