- (1.) Heard Sri Shesh Kumar, learned counsel for the petitioner and Sri Neeraj Tiwari, learned counsel appearing on behalf of the University.
(2.) By means of the present writ petition, the petitioner is seeking a direction to the respondents to grant the admission to the petitioner in M. Tech (Computer Science) Course. The petitioner is M.Sc. in Computer Science with 72% marks.
(3.) The contention of the petitioner is that in pursuance of the applications being invited by the respondents for the admission in M. Tech Course along with some other courses, the petitioner being eligible for admission for M. Tech course, submitted an application for admission along with certificates and mark-sheets. He has been called upon twice for counseling. He participated in the counseling, but he has not been granted admission in M. Tech course despite the fact that the candidates with lower percentage of marks than the petitioner has been granted admission in the said course.;