APARNA BASU MALLICK Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) In this appeal the appellant Smt. Aparna Basu Mallick has challenged the propriety of the judgment of a single Judge of this Court discharging the Rule Nisi issued on her application under Article 226 of the Constitution of India.

(2.) The appellant is an M. A. in Political Science of the Calcutta Universily and an M. A. in Modern History of the Rabindra Bharati University. After obtaining the Master's Degree, the appellant started prosecuting her studies in L.L.B. Course of the Calcutta University. At that time, Regulation 35 of the Calcutta University First Regulations, 1951 framed under the Calcutta University Act, 1951 was as follows :

(3.) It is the case of the appellant that before she started studying the L.L.B. Course she was aware of Regulation 35 as set out above. She passed the Preliminary Law Examination in 1977 and, thereafter, the Intermediate Law Examination which was held in 1979. She passed the Final Law Examination in 1980 and obtained a degree in Law from the University of Calcutta in compliance with Regulation 35.