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Judgment
Krishna S.Dixit, J
Petitioners â€" law students are knocking at the doors of Writ Court with the following prayers:
“I. A writ of mandamus directing the 2nd Respondent to adopt necessary steps to culminate the academic year and to start the next
academic calendar without any further delay or discontinuation for whatever reasons.
II. A writ of mandamus or any other direction or orders to impart required education as per the rules of 3rd and 4th Respondent and not to
lengthen the academic calendar beyond what has been directed by the 4th Respondent.
III. A writ of mandamus or any other writ, order or direction directing the 2nd Respondent to complete the 5 year LL.b course in strictly 5
years and to complete 3 year LL.b course in strictly 3 years time period without any further delay, for whatsoever reasons.
IV. A writ of mandamus or any other writ, order or direction directing the 4th Respondent to take necessary & disciplinary action against
the 2nd Respondent for the current delay & to enforce the 2nd Respondent to complete the 5 year LL.b course in strictly 5 years and to
complete 3 year LL.b course in strictly 3 years time period as per the academic calendar and schedule of the 4th Respondent, without any
further delay for whatsoever reasons.
V. Issue other appropriate writ or orders or directions to the respondents as this Hon’ble High Court deems fit and proper in the facts
and circumstances of this case and in the interest of justice and equity.â€
Learned HCGP on request appearing for the first respondent points out that the prayers essentially relate to the domain of academics and therefore,
in view of decision of the Apex Court in B.C. MYLARAPPA ALIAS DR.CHIKKAMYLARAPPA V. DR. R. VENKATASUBBAIAH &
OTHERS (2008) 14 SCC 30,6 ordinarily, the Writ Court should not grant indulgence in such matters; this court is broadly in agreement with the
submission of learned HCGP.
Writ Petition therefore is disposed off without granting indulgence; however, this order shall not come in the way of University considering
representations if petitioners file afresh. All contentions in that regard are kept open.
Registry to send a copy of this order to the respondent-University immediately by Speed Post.