Ashok Bhushan, J. - (1.) Heard Sri Anil Sharma, learned counsel appearing for the petitioner and Sri Neeraj Tiwari, learned counsel appearing for respondent No. 1.
(2.) Counter and rejoinder-affidavits have been exchanged. Both the parties have prayed that writ petition itself be finally disposed of.
(3.) By this writ petition, the petitioner has prayed for quashing the order dated 24th September, 2002 (Annexure-7 to the writ petition) by which the University communicated the college that since aggregate marks of the petitioner in physics, chemistry and maths of intermediate examinations are less than 50%, hence it is not possible to grant permission for his admission in B.Tech. 1st year.;