G.K.MATHUR, J. - (1.) By means of this writ petition under Art. 226 of the Constitution of India, the petitioners have sought the quashing of 'office order' dt. 2/03/1989 of Principal, Udai Pratap College, Varanasi and the communication dated 7/03/1989 issued on its basis by the Head of the Department of Animal Husbandry and Dairying, Udai Pratap College, Varanasi, to the effect that it was not possible for the department to allow the petitioners to study in the classes as their admission was not in order and had not been entertained by the Principal. The petitioners have further prayed to issue a mandamus directing the respondents not to interfere with the studies and with the appearing of the petitioners in M.Sc. (Ag.) Ist year examination of 1988-89.
(2.) Counter-affidavit and rejoinder-affidavit have been exchanged. The petition is being disposed of finally at the admission stage.
(3.) Purvanchal University, Jaunpur, to which Udai Pratap College, Varanasi (hereinafter to be referred as 'the college') is affiliated, by the letter dated 16th/ 18/09/1972, granted formal permission to the college to enroll students in M.Sc. (Agriculture) Part I from July, 1973 fixing the ceiling of 15 students in each Department, namely, Economics, Horticulture and Animal Husbandary and Dairying. The college, keeping in view its resources, admitted six students in Animal Husbandary and Dairying Department up to 1978 and on the increased availability of resources, the Management decided to admit two more candidates with effect from 1979 onwards.;