N.D.Ojha, A.S.Srivastava, JJ. - (1.) Shri R. Bharti, appearing for the respondents including the University of Gorakhpur, respondent no. 1 has made a statement that the University has not framed any ordinance, rule or regulation regulating the admission of the students in the affiliated colleges in relation to M.A. in Hindi and as such the action of the respondents 2 & 3, namely, the principal and the Head of the Department of Hindi Buddha Post Graduate College Kushinagur, Deoria, which is an affiliated college in allegedly cancelling the admission of the petitioner cannot be impugned by a writ petition inasmuch as the action of respondents 2 and 3 is not in breach of any statutory rule or regulation. Counsel for the petitioner has not been able to point out any rule, regulation or ordinance on the subject on the basis of which the statement made by Shri Bharti may be doubted. In this view of the matter the writ petition is not maintainable and is accordingly dismissed. Petition dismissed.;