Janardan Sahai, J. - (1.) HEARD Shri Ajay Rajendra learned counsel for the petitioner and learned standing counsel. With the consent of the parties the writ petition is being disposed of finally. It is submitted by the learned counsel for the petitioner that 2.7.2003 is the date fixed for counselling for admission in U.P. State Engineering Colleges. The petitioner is required to produce the original educational certificates at the time of counselling. Counsel for the petitioner states that if the original documents are submitted the respondents No. 2 and 3 retain the same and it would not be possible for the petitioner to appear with the original documents in another counselling which is to be held on 14/15.7.2003 for the All India Engineering Entrance Examination conducted by the CBSC Board, New Delhi. He submitted that the petitioner will produce the original certificate before the respondents No. 2 and 3 and also attested copies thereof and the respondents No. 2 and 3 may after examining the original certificates return then and retain the attested copies. It appears that in view of the fact that the petitioner has again to appear on 14/15.7.2003 for the counselling in All India Engineering Entrance Examination conducted by the CBSC Board, New Delhi, this course of action is proper. The respondents No. 2 and 3 are directed that if the petitioner produces the original educational certificates, the same may be considered and compared with the attested copy thereof alongwith photocopy of certificates and the original certificates be returned to the petitioner within a period of two days while retaining the attested photocopies of the certificates.
(2.) WITH the aforesaid direction, this writ petition is disposed of. Let a certified copy of this order be supplied to the learned counsel for the petitioner on payment of usual charges within 24 hours.;