- (1.) Heard Sri Prashant Chandra, Senior Advocate, assisted by Sri Karunanidhi Yadav, learned Counsel for the petitioner, Mohd. Mansoor, learned Chief Standing Counsel and Sri Anurag Verma, learned Counsel for the University.
(2.) The writ petition No. 3969 (M/S) of 2011 has been filed by Dau Dayal Mahila (P.G.) College through its President under Article 226 of the Constitution of India against the Government orders dated 17.6.2011 and 2.7.2011 passed by the Secretary, Higher Education, Lucknow, whereby it has been held that admissions made by Dau Dayal Mahila (P.G.) College, Firozabad were not in accordance with law laid down by the Hon'ble Supreme Court in P.A. Inamdar and others Vs. Government of Maharashtra and others, 2005 6 SCC 537].
(3.) During the pendency of writ petition No. 3969 of 2011 (M/S), another writ petition, bearing No. 4253 of 2013 (M/S) was filed by Dau Dayal Mahila (P.G.) College, Firozabad through its President under Article 226 of the Constitution of India, praying therein that respondent-University be directed to ensure compliance of the order dated 11.5.2013 passed by the State Government, whereby the State Government directed the University to award the degree of B.Ed. to the students admitted by the institution in the academic session 2011-2012.;