Manjeet Kumar vs University Of Jammu And Others
2021 Latest Caselaw 1279 j&K

                                                                    Sr. No. 80
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU
CJ Court
Case: LPA No. 102 of 2021


  Manjeet Kumar                                         ...Petitioner(s)/Appellant(s)

                                   Through: Sh. Sachin Dev Singh, Advocate.

                                    V/s

  University of Jammu and others                                  .... Respondent(s)

                                    Through: Sh. Anil Sethi, Advocate.


         CORAM:
         HON'BLE THE CHIEF JUSTICE
         HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                       ORDER

Heard Sh. Sachin Dev Singh, learned counsel for the appellant and Sh.

Anil Sethi, learned counsel appearing for the respondents.

The judgment and order dated 02.06.2021 of the Writ Court is under

challenge whereby the petitioner/appellant has been held ineligible for LLB

three years course as he has not acquired the qualifying degree with 10+2+3

pattern of education.

The argument of learned counsel for the petitioner/appellant is that he

is more qualified inasmuch as he has obtained the qualifying degree by

10+3+3 method.

Since there is a delay of 56 days in filing the appeal, Sh. Sethi may

file objections to the delay condonation application if he so desires by the

next date.

As prayed by the parties, list on 06.12.2021.

                        (RAJNESH OSWAL)                  (PANKAJ MITHAL)
                                  JUDGE                    CHIEF JUSTICE
Jammu
07.10.2021
Tilak