AIR 1990 SUPREME COURT 1075 ::(1990) 1 Orissa LR 541 ::1990 UJ(SC) 1 661 ::(1990) 41 DLT 19.1 ::1990 SCC (L&S) 423 ::1990 (3) SCC 23 ::(1990) 70 Cut LT 241 ::(1991) 3 ServLR 29 ::(1990) 2 JT 57 (SC)

Supreme Court Of India

(FROM : ORISSA)

Hon'ble Judge(s): Lalit Mohan Sharma, P. B. Sawant , JJ

(A) Berhampur University Act (21 of 1966) , S.23— Regulations under Chap. VIII, Regn. 1 - Admission to law course - Qualifications - No requirement of any particular marks for post graduate students - Candidate passing M.A. Examination with 36% in the agregate - Is duty qualified to be admitted to law course. Education - Law course - Admission to - Eligibility. (Para 8) (B) Evidence Act (1 of 1872) , S.115— Estoppel - Candidate admitted to law course by law college - University also permitted him to appear in pre-law and intermediate Law examinations - He was also admitted to final year course - Refusal to declare results of examinations by university on ground of ineligibility to be admitted to law course - Barred by estoppel. Decision of Orissa High Court, D/- 30-7-1987, Reversed.Education - Declaration of result of Exam. - Estoppel. In the instant case the candidate-appellant while securing his admission in the Law College had admittedly submitted his mark-sheet along with the application for admission. The Law College had admitted him. He had pursued his studies for two years. The University had also granted him the admission card for the Pre-Law and Intermediate Law examiantions. He was permitted to ....