Alok Sharma, J. - (1.) THIS petition challenges the order dated 4 -5 -2013 addressed by the Rajasthan University to the Principal Rajasthan Law College Chirawa, a college affiliated to Rajasthan University, stating that while scrutinising the examination forms of students of the aforesaid college, it transpired that the petitioner had passed his graduation from the institute of Advanced Studies in Education (a Deemed University) Sardarshar (Distance Mode) which was not a recognised course as per the Rajasthan University Equivalence list. And therefore was not entitled to be admitted to the Rajasthan University's three year LLB course and write any examination thereof.
(2.) THE case of the petitioner is that the Institute of Advanced Studies in Education, Sardarshar (Distance Mode) is a deemed university and recognised by the University Grants Commission. He submitted that there was thus no question of recognition of the said course by the Rajasthan University and as such the mere fact that the petitioner had admittedly graduated from the Institute of Advanced Studies in Education, Sardarshar he was entitled to be admitted to the three year LLB course of Rajasthan University. It is further submitted that other students who had graduated from the same Institute of Advanced Studies in Education, Sardarshar had been allowed to take admission into the University's three year LLB course and as such the petitioner was being discriminated against invidiously. Counsel submitted that the letter dated 4 -5 -2013 was thus liable to be set aside. Mr. Prateek Sharma, appearing on behalf of University of Rajasthan has submitted that the recognition for the said Institute of Advanced Studies in Education, Sardarshar (Distance Mode) was valid only till 2005. For this purpose he has drawn attention of this court to the list of recognition circulated by the Distance Education Council on 16 -8 -2011. Therein it has been recorded that distance education programme of the Institute of Advanced Studies in Education, Sardarshar was recognised only till 2005. Counsel submitted that it is quite evident that petitioner's course was not recognised when he undertook it and as such he is not eligible for the admission into the first year LLB course of the University of Rajasthan which requires three years regular course for graduation. It has been further submitted that the University of Rajasthan alone determines the equivalence of courses for the purpose of admission into higher courses conducted by it. The petitioner's graduation from the Institute of Advanced Studies in Education, Sardarshar not being recognised by the University and not even by the Distance Education Council when the petitioner graduated 2007 -2010, he was not eligible for admission into the three year LLB course conducted by the University of Rajasthan. It was submitted that the arguments of the petitioner's counsel based on alleged discrimination is a vacuous, as the name of students of the Institute of Advanced Studies in Education, Sardarshar allegedly admitted into three years LLB course have not been detailed in the petition filed. As the petitioner has not detailed the graduate students of the Institute of Advanced Studies in Education, Sardarshar allegedly admitted in the University's three year LLB course the submission of the petitioners counsel is of no avail. It was submitted that in any event the argument of equality is a positive and not a negative concept.
(3.) HEARD learned counsel for the parties and perused the material available on record of the writ petition.;