Satish Chandra, C.J. - (1.) This writ petition questions the validity of an order of the Chancellor, Allahabad University, passed on Sept. 17, 1981, allowing a representation of Sri Shailendra Kumar, respondent No. 4. Sri Shailendra Kumar filed a representation against the decision of the Allahabad University cancelling his result of B. Com. (Part II) Examination held in 1981 on the ground of use of unfair means. In the impugned order the Chancellor held that Sri Shailendra Kumar cannot be held guilty of having used or attempted to use unfair means. His representation was allowed and the decision of the University cancelling his examination was quashed. The petitioners submit that the Chancellor's order is erroneous on its face and is based on a misapprehension of the relevant ordinances of the University.
(2.) The respondents have raised a preliminary objection that this petition is not maintainable. The petitioners are not persons aggrieved at the Chancellor's order. They have no locus standi to come to Court under Article 226 of the Constitution,
(3.) It will be appropriate to consider the maintainability of the writ petition before entering into its merits.;