MAYANK SRIVASTAVA Vs. INDIAN INSTITUTE OF INFORMATION TECHNOLOGY
LAWS(ALL)-2002-8-111
HIGH COURT OF ALLAHABAD
Decided on August 08,2002

MAYANK SRIVASTAVA Appellant
VERSUS
INDIAN INSTITUTE OF INFORMATION TECHNOLOGY Respondents

JUDGEMENT

- (1.) Prayer in this petition is for a direction to the respondents to hold counselling for the petitioner and to consider his candidature for admission in the course of B. Tech. Information Technology (I.T.), 2001.
(2.) As pleadings between the parties are complete, on the request of counsel for the parties the matter is being heard on merits and is being finally decided and counsel appearing on both sides have been heard at length.
(3.) Pleadings in this petition appears to be in bulk, as it consists of writ petition, counter affidavit, four supplementary counter affidavits, rejoinder affidavit and supplementary rejoinder affidavit, which all have been perused.;


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