ARUN TANDON, J. - (1.) HEARD Sri Rakesh Pandey Advocate on behalf of the petitioner, Learned Standing Counsel on behalf of respondent No. 1 and Sri Ajit Kumar Advocate on behalf of respondent Nos. 2 and 3.
(2.) SRI Radha Raman Mahavidhyalaya, Adarah Vidhyapith, Ruhipur, District Ghazipur through its Manager has filed this writ petition for a writ of mandamus directing the respondent University to permit the regular students of the petitioner institution to appear in B.A. Part -I Examination for the academic session 2003 -2004 and for the said purpose, if necessary, to conduct supplementary examination. Sri Radha Raman Mahavidhyalaya, Adarah Vidhyapith, Ruhipur, District Ghazipur applied for being granted affiliation in the subjects of Hindi, Geography, Medieval History, Political Science, Education and Social Science under the self financing scheme with Sri Veer Bahadur Singh Purvanchal University, Jaunpur. After obtaining prior approval from the Chancellor of the University, the petitioner institution was granted temporary affiliation on certain conditions in the aforesaid subjects under self financing scheme for a period of three years, commencing from 1st July, 2000, the period whereof would expire on 30th June, 2003.
(3.) ACCORDING to petitioner, students were admitted in the institution after such affiliation and said students have also been permitted to appear in the examination conducted by the University in the aforesaid subjects at under graduate level. After expiry of the term as mentioned in the letter of the Chancellor, referred to above, i.e. 30th June, 2003, the University forwarded a letter dated 25.11.2003, Annexure 27 to the writ petition, wherein it was mentioned that the petitioner may complete all the formalities, as were directed earlier, before the end of the academic session 2003 -2004 and to inform the University about the actions so taken. It was further directed that in case the institution does not carry out the aforesaid directions, the students will not be permitted to be admitted in the academic session 2004 -2005 and further the University shall not be obliged to undertake examination of such candidates.;