- (1.) The issue in this petition is with regard to the admission of the petitioner to the three year LLB course in Rajdhani Law College, Jaipur affiliated to University of Rajasthan.
(2.) The petitioner states to have completed his B.Com from the University of Rajasthan itself in the year 2012 and subsequently got admitted as a non-collegiate student in the M.Com course with the University of Rajasthan. However, the petitioner decided to abandon the M.Com course after one year study and seek admission into the three year LLB course and applied for admission to the Rajdhani Law College on being eligible. But, has been denied the admission. The actions of the respondent-College and of the University as the affiliating body have, in the circumstances, been challenged. It has been prayed that the petitioner's admission form into first year LLB course in the respondent-College for the academic year 2015-16 be accepted, the University create no obstruction and he be allowed to be admitted and complete the three year LLB course.
(3.) Mr. Ashish Kumar Singh, appearing for the respondent-University states that in terms of Ordinance 168A of the University Ordinances, a student is not permitted to undertake two courses simultaneously even as non-collegiate student in one of the courses. And the petitioner having got admitted into M.Com course, he cannot be admitted into the three year LLB course of the University or any of its affiliated college otherwise. It has been pointed out that on inquiry made, it transpired that the petitioner appeared in M.Com (Previous) ABST Examination-2015 with Roll No.1363129 as a Non-Collegiate candidate at Rajasthan College Jaipur and passed the said examination. He has not sought any withdrawal and no formal withdrawal from M.Com course has been granted. The prohibition of Ordinance 168A of the University Ordinances will thus operate. The petitioner thus cannot be admitted to three year LLB course.;