RITU RAJ AWASTHI,J. - (1.) NOTICE on behalf of respondent 1 has been accepted by learned Assistant Solicitor General, on behalf of respondent no.2 notice has been accepted by Sri Vinay Bhushan, on behalf of respondent no.3 notice has been accepted by learned Chief Standing Counsel and notice on behalf of respondent no.4 and 5 has been accepted by Sri S.P. Shukla.
(2.) HEARD Mr. M. Shahan, learned counsel for the appellants as well as Mr. S.P. Shukla, learned counsel for the Lucknow University and Mr. Vinay Bhushan for the N.C.T.E. This special appeal challenges the order passed by the learned Single Judge dated 25th October, 2010 by means of which a bunch of writ petitions challenging the action of the University in not allowing the appellants to appear in the B.Ed. Entrance Examination, who have not secured at least 50% marks in the qualifying examination (graduation), was dismissed.
(3.) IN short the State Government appointed the Lucknow University as Nodal Agency for conducting B. Ed. Joint Entrance Examination, 2010 (hereinafter referred to as the Entrance Examination). The Lucknow University on 4th February, 2010 issued an advertisement/brochure for conducting the Entrance Examination, wherein the last date for submission of examination form was fixed as 20th March, 2010 and the examination was to be held on 5.5.2010. One of the eligibility criteria as mentioned in the advertisement/brochure prescribed for appearing in the Entrance Examination is as under: "Candidates at least 45% marks either in the Bachelor's degree and/or in the Master's degree or any other qualification equivalent thereto, are eligible for admission to the programme" ;