M.Katju, J. - (1.) This writ petition has been filed for a writ of certtorari to quash the Impugned resolution dated 9.3.2000 passed by the Executive Council of Allahabad University vide Annexure-12 to the petition, and the orders dated 10.3.2000 and 11.3.2000 passed by the Registrar vide Annexures-13 and 14 to the writ petition.
(2.) We have heard Sri R. N. Singh learned counsel for the petitioner and Dr. R. G. Padia learned counsel for the respondents.
(3.) The petitioner is the Director of the Institute of Correspondence Courses and Continuing Education (hereinafter referred to as the Institute). The University of Allahabad established it after obtaining prior sanction from the University Grants Commission. The University framed Ordinances relating to the Institute which are contained in Chapter XXXV of the University Calendar vide Annexure-1 to the writ petition.;