S.N. Saxena, J. - (1.) The petitioner has prayed this court for issuance of an order, direction or writ in the nature of certiorari quashing the impugned order passed by the respondent No. 4, the Head of Department of B. Ed., Harish Chandra Post Graduate College, Varanasi, on her application dated 17-12-1991 as contained in Annexure-5 of the writ petition and also the verbal order passed by the respondent No. 2, the Registrar, Purvanchal University, Jaunpur, on the same application as contained in Annexure-6 of the writ petition. She also has prayed for issuance of an order, direction or writ in the nature of mandamus directing the respondents to admit the petitioner to B. Ed. class. She had along with the writ petition, moved an application for interim relief upon which this Court had passed the following order "In the mean time, the petitioner should be provisionally admitted in B. Ed. Course, provided the petitioner comes within the list of candidates who successfully competed for B. Ed. entrance examination. "
(2.) The petitioner passed B. Sc. Illrd year examination in 1991 for the session 1990-91 in Second Division from Purvanchal University, Jaunpur, hereinafter referred to as "University". She applied for participation in the B. Ed. Entrance Examination of the University in the month of June, 1991. At that time her result of B. Sc. Illrd year examination had not been declared and she had very clearly mentioned in her aforesaid application that she had appeared in the said examination. The University, issued admit card and permitted her to appear in the B. Ed. Entrance Examination. She was declared successful in the Entrance Examination. The Registrar, Purvanchal University, Jaunpur, respondent No. 2, informed her that she had qualified for admission in B. Ed. on the basis of the Entrance Examination and directed her to contact respondent No. 3, Principal, Harish Chandra Post Graduate College, Varanasi, for getting himself admitted by 21-12-1991. She, however, was not admitted and respondent No. 4, the Head of Department of B. Ed., Harish Chandra Post Graduate College, Varanasi, refused her 'admission in B. Ed. on 19-12-1991 on the ground that it was contrary to the condition mentioned in the information sheet as she did not hold the graduation degree up to 30-6-1991, vide Annexure-4 of the writ petition, which is a copy of the letter dated 17-12-1991.
(3.) The petitioner moved an application on 21-12-1991 to respondent No. 2, the Registrar of the University for admission in B. Ed. class but, he verbally refused the same due to the aforesaid reason. She had not concealed any material fact and the respondents in a wholly illegal manner refused admission to her in B. Ed. class after permitting her to appear in the Entrance Examination she had got no option left except to institute this writ petition for redress of her grievance.;