- (1.) Though in Special Appeal Nos. 717 of 2009,708 of 2009 and 179 of 2010, there is some delay, but since there is no objection, we condone the delay.
(2.) These special appeals have been filed challenging the order passed by the learned Single Judge dated 4.9.2009 by means of which, the prayer of the appellants to allow them to appear in the B.Ed. examination for the Academic Session 2007-08 has been rejected.
(3.) The learned Single Judge interpreting the Government Order dated 12.8.2008 and relying upon the judgment of the Full Bench in the case of Tuples Educational Society and another v. State of U.P. and another, 2008(4) ADJ 112 (FB): 2008(3) ESC 1521 (FB), made an observation that the Division Bench judgment passed by this Court on 5.1.2009 in Writ Petition No. 3 (MB) of 2009, in re: Committee of Management, Shiv Nath Verma Smarak Post Graduate College, Dev Nagar (Khanpur Pilai), District Sultanpur v. State of U.P. and others, and other connected matters, being against the judgment of the Full Bench cannot be followed.;