The Single Judge Bench of the Madras High Court, comprising Justice C V Karthikeyan in the case of S. Karthi v. The Registrar, Tamil Nadu Ambedkar Law University, held that 3 year diploma or polytechnic course issued by an institution recognized by the Government shall be considered at par with +2 certificate for the purpose of admission for the 5 year integrated L.L.B., degree course.
Factual Background
The petitioner had completed his 10th standard. He had then done his 3 year diploma course. He now wants to join law.
Therefore, the Petitioner had filed the writ petition seeking interference of Court with the Admission notification for five years integrated Law Degree course for the academic year 2022 – 2023 issued by the Tamil Nadu Dr.Ambedkar Law University.
Court Reasoning & Judgment
The Court was informed by the petitioner that he had completed his 10th standard and had then done his 3 year diploma course. Now he wanted to participate in the selection process for the five years B.A., L.L.B., course offered at the Tamil Nadu Dr.Ambedkar Law University.
The Court perused the facts of the case and restricted it to examine whether the petitioner is eligible to apply for five year B.A. L.L.B., and whether the respondents are placed under an obligation to consider his application. The Court had also checked the notification issued by the Respondent 1 and observed that “It is clear that the petitioner's qualification entitle him to participate in the selection process for the 5 year integrated law course”.
Therefore, the Court allows the writ petition and simplifies the judgement by giving instruction to Respondents to permit the petitioner to participate in the counselling and thereafter, if he is otherwise eligible offer him a seat for 5 year B.A., L.L.B. course, in accordance with other rules and regulations. But he cannot be disqualified merely on the ground that, he had studied 3 year diploma course, after completing the 10th standard.
Case Details
Case:- W.P.No.18822 of 2022
Petitioner:- S Karthi
Respondent:- The Registrar, The Tamil Nadu Dr.Ambedkar Law University
Counsel for Petitioner:- Mr.A.Mohamed Ismail
Counsel for Respondent:- Mr.S.R.Raghunathan
Judge: Justice C V Karthikeyan
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