AJAY KUMAR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petition was filed for directing the respondent No.1 University of Delhi to grant admission to the petitioner to LLB course.

(2.) The eligibility prescribed for admission to LLB is Graduate / Post Graduate Degree from University of Delhi or any other Indian or Foreign University recognized as equivalent by the University of Delhi with at least 50% marks or an equivalent grade point in the aggregate in either of them. The petitioner seeks admission on the basis of LLM Degree obtained by him from Amity University. Though Amity University was not impleaded as a respondent when the petition was originally filed but the petitioner applied for its impleadment as a respondent and which was allowed.

(3.) The respondent refused admission to the petitioner for twofold reasons. Firstly, that the LLM Degree of Amity University on the basis of which admission is sought is not recognized by the University of Delhi. It is contended that the Amity University has never approached the University of Delhi for recognizing the said Degree. Secondly, that the Post Graduate Degree on the basis of which admission to LLB course can be sought has to be in a stream other than law; it is urged that Post Graduation in a subject cannot be a qualification for admission to Graduation in the same subject.