KUMAR GANDHRVA Vs. PRINCIPAL M M M ENGG COLLEGE GORAKHPUR
LAWS(ALL)-2002-12-91
HIGH COURT OF ALLAHABAD
Decided on December 04,2002

Kumar Gandhrva Appellant
VERSUS
Principal M M M Engg College Gorakhpur Respondents

JUDGEMENT

S.K.SINGH, J. - (1.) THE prayer in this petition is for issuance of writ in the nature of mandamus commanding the respondents to permit the petitioners to appear in the examination of II Semester of B. Tech Ist year which has already commenced and further to permit the petitioners to appear in the examinations of those subjects/papers of the aforesaid Semester in which they could not appear. There is another prayer for issuance of writ in the nature of certiorari quashing the notice dated 7 -7 -2002 (Annexure No. 1 to the writ petition) so far as it relates to the petitioners.
(2.) AS the pleading between the parties is complete, as prayed, matter has been heard and is being decided on merits. Pleading as has been set forth in the writ petition, counter -affidavit, rejoinder affidavit, supplementary affidavit and supplementary counter -affidavits have been examined.
(3.) HEARD Sri H.R. Mishra, learned Advocate who appeared for the petitioners, Sri Ramesh Upadhyaya, learned Advocate who appeared for the Respondents 1/2 and Sri Neeraj Tiwari, learned Advocate who appeared for the Respondent No. 3.;


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