- (1.) Leave granted.
(2.) Respondent nos.2 to 6 are not served. However, learned counsel appearing for respondent no.1 would submit that the un-served respondents are not necessary parties for the purpose of disposal of this appeal.
(3.) Respondent No. 1 is a student studying in an Engineering college. Since numbers of seats were lying vacant in various disciplines of the engineering faculty in the colleges run by the appellant-University, the respondent had approached the Writ Court for appropriate directions. The Writ Court, without taking into account the various Government Orders on the subject prevailing as on that date, proceeded to issue direction to the appellant-University in favour of the Respondent No. 1 to allot an Engineering seat to him.;