Anil Kumar, J. - (1.) HEARD Sri Santosh Kumar Yadav, learned Counsel for Applicant and Sri Akhilesh Kalra, learned Counsel appearing on behalf of Respondents.
(2.) BRIEF facts as submitted by learned Counsel for Applicant are that Petitioner/Applicant after completing L.L.M. (Human Right) Course in Hindi Medium in the year 2004 from Baba Saheb Bhimrao Ambedkar University (A Central University Vidya Bihar Raebareli Road, Lucknow (hereinafter referred to as the university) applied for Ph.D. and submitted his synopsis in Hindi under the supervision of Prof. S.K. Bhatnagar. Thereafter a controversy arose in respect to medium in which L.L.M. Degree and synopsis submitted by Petitioner/Applicant and matter referred to Board of Post Graduate Studies of Department of Human Right. However, as per version of Petitioner thereafter decision was taken by a five member committee in his favour on 17.10.2006 but Petitioner not admitted for Ph.D. Degree.
(3.) AGGRIEVED by said facts, Petitioner for redressal of his grievances approached this Court by filing Writ Petition No. 535 (MS) of 2010, dismissed vide order dated 17.02.2010, challenged by filing Special Appeal No. 221 of 2010 Ajay Kumar Singh v. Vice Chancellor Baba Bhimrao Ambedkar University and Ors. and by order dated 24.02.2010, order passed by learned Single Judge set aside, relevant direction given therein is as under: In any even, without going into such controversy, we held and say that the candidature of the Appellant, once recommended by the DRC, cannot be ignored. Therefore, his case can be considered for the session 2010 -2011.;