- (1.) Heard Sri Prashant Chandra, learned Senior Advocate, assisted by Sri Faisal Ahmad Khan, Advocate, learned C.S.C., Sri S.P. Shukla, Advocate, appearing for opposite parties No. 2 and 3, Sri Shashi Prakash Singh, learned Counsel appearing for opposite party No. 4, Sri C.B. Pandey, learned Counsel appearing for opposite party No. 5 and Dr. Ravi Kumar Misra, Advocate. Appearing for opposite party No. 6.
(2.) This appeal is directed against the order dated 26th April, 2011 and consequential order dated 19.5.2011 passed in Writ Petition No. 3038 (MS) of 2011 (Ajeet Singh Yadav v. State of U.P. and Ors.) leading Writ Petition No. 2143 (MS) of 2011 (Sushma Devi v. State of U.P. and Ors.) and other connected petitions. This appeal was jointly filed by seven Appellants. The matter came up for hearing. Learned Counsel has prayed that he may be allowed to pursue the appeal in respect of Appellant No. 1 with liberty to file independent appeals in respect of other Appellants. We grant liberty to the said Appellants.
(3.) The Appellant was a student who had applied for B. Ed. Course in 2010-11. Admission was to be done through a central agency namely, Respondent No. 2 in the light of the law declared by the Supreme Court in P.A. Inamdar. The Respondent No. 2- Lucknow University for that purpose, issued a brochure known as "JEEB. Ed. 2010, The Counseling Procedure". There is no dispute that the Appellant herein, being a meritorious candidate was called for counseling in the first round.;