HILLOL GUHA Vs. STATE OF U.P. AND OTHERS

JUDGEMENT

(1.) The petitioner baa preferred the instant writ petition for seeking issuance of a direction in the nature of mandamus to command the opposite parties to grant him admission in the Master of Computer Application Course-1992 (hereinafter M.C.A.C.) and to let him pursue his studies in Motilal Nehru Regional Engineering College, Allahabad.

(2.) At the outset, 1 am constrained to say that it is a sad case where a bright young man who has stood VIH in order of merit in All India Entrance Examination held for selecting candidates for the said course has been denied admission because of a technical and pedantic interpretation of an eligibility rule for admission contained in Information Brochure.

(3.) Now some relevant facts alleged by tho petitioner in his writ petition are recounted. Petitioner is resident of Calcutta [West Bengal). His educational qualifications are as under:- <FRM>JUDGEMENT_135_LAWS(ALL)9_19921.html</FRM>