- (1.) THE issue has already been considered by this Court in Civil Misc. Writ Petition No. 57516 of 2010 (Yashwant Singh and Anr. v. State of U.P. and Ors.) decided on 20.9.2010 and this Court has held that candidates who have not received 50% marks in their graduation examination, cannot claim to be admitted.
(2.) AS issue has already been decided, therefore, there is no occasion to take a different view.
(3.) THEREFORE , this writ petition is also dismissed in view of the Judgment rendered in Civil Misc. Writ Petition No. 57516 of 2010 (Yashwant Singh and Anr. v. State of U.P. and Ors.) decided on 20.9.2010 and the reasons and directions issued in the aforesaid writ petition shall also apply to this writ petition. No order as to costs.;