SANDEEP KUMAR VERMA Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2013-8-224
HIGH COURT OF ALLAHABAD
Decided on August 07,2013

Sandeep Kumar Verma Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

- (1.) The petitioner had sought admission in the Diploma in Engineering Course for the Academic Session 2012-13. The counselling was held in August 2012 in which the petitioner was denied admission for the reason that he had not passed the Intermediate Examination with Mathematics.
(2.) The Session 2012-13 must have been completed by now and even the admission for the Session 2013-13 must have been completed. In such circumstances, no relief can be granted to the petitioner at this stage.
(3.) The writ petition is, accordingly, dismissed.;


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