Rajiv Sharma, J. - (1.) HEARD Mr. Ashish Verma, learned Counsel for the petitioner, Mr. Rajesh Chandra Misra, learned Counsel for University and Mr. Sanjay Sarin, learned State Counsel.
(2.) AGGRIEVED by the action of the authorities of Deen Dayal Upadhyay Gorakhpur University [in short referred to as the 'University'] in not conducting the examination of B.Ed. Course for the session 2009 -10 of the petitioner institution, this writ petition has been preferred by the Institution. Counsel for the petitioner has pointed out that on 15.10.2009, by amending para 7 of the U.P. State Universities (Regulation of Admission to Courses of Instruction for Degree in Education in Affiliated Associated Colleges) Order, 1987 the State Government has declared 2009 -10 session for B.Ed course as Zero Session.
(3.) THE said Government Order dated 15.10.2009 was assailed in writ petition bearing no. 11617 (MB) of 2009 by St. Andrews College, when the said order was being extended on the minority institution. A Division Bench of this Court passed an order on 21.12.2009 that the order will not come in the way in getting the examination conducted for the Academic Session 2009 -10 with regard to the minority institution. The Court further directed the State Counsel to provide details of other minority institutions, which may be entitled for same order, so that the multiplicity of the litigation be avoided. It has clearly been pointed out that the petitioner is also one of the minority institutions and as such the Government Order dated 15.10.2009, is not applicable.;