Ujjwal Vikram Law College vs Dr. Bhimrao Ambedkar Law University ...
2026 Latest Caselaw 1407 Raj

Rajasthan High Court - Jodhpur

Ujjwal Vikram Law College vs Dr. Bhimrao Ambedkar Law University ... on 2 February, 2026

[2026:RJ-JD:5803]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2196/2026

Ujjwal Vikram Law College, Pali, Vikram Nagar Bomadra Road,
Pali Through Its Director Shri Gunesh Rawal S/o Shri Varada
Rawal, Aged About 49 Years, Village Bomadara, District Pali.
                                                                          ----Petitioner
                                         Versus
1.       Dr. Bhimrao Ambedkar Law University, Jaipur Through Its
         Registrar, Plot No. 08, Dehmi Kalan, Jda Institutional
         Scheme, Bagru The Sanganer District Jaipur, Raj.
2.       The Registrar, Dr. Bhimrao Ambedkar Law University,
         Jaipur      Plot   No.    08,    Dehmi        Kalan,       Jda    Institutional
         Scheme, Bagru The Sanganer District Jaipur, Raj.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Dheerendra Singh Sodha.
For Respondent(s)            :



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

02/02/2026

1. Learned counsel for the petitioner seeks limited indulgence

of this Court in issuing directions to the respondent University to

decide its representation dated 29.12.2025 (Annex.12) for

registration of the students of LL.B. (3 - years course) as has

been done in respect of several other colleges.

2. Learned counsel for the petitioner submits that the said

representation is pending consideration before the authorities of

the respondent - University and thus, the prayer made by the

petitioner is justified.

3. The present writ petition stands disposed of with direction to

the petitioner to file fresh representation before the respondent -

(Uploaded on 02/02/2026 at 06:19:32 PM)

[2026:RJ-JD:5803] (2 of 2) [CW-2196/2026]

University within 7 days from the date of this order. The

respondent University is directed to decide the said representation

within a period of 21 days from the date of receipt of this order

and consider the prayer of the petitioner, specifically in view of the

fact that similar relief has been granted to other colleges.

4. With these observations, the writ petition stands disposed of.

5. Stay application and all other pending applications stand

disposed of.

(SANJEET PUROHIT),J 38-sumer/-

(Uploaded on 02/02/2026 at 06:19:32 PM)

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