- (1.) Heard Sri R.K. Ojha, learned Senior Advocate appearing on behalf of the petitioner, Sri Pankaj Rai, learned Additional Chief Standing Counsel appearing on behalf of the State and Smt. Archana Singh, Advocate appearing on behalf of the Commission.
(2.) Parties have exchanged their affidavits. With the consent of the learned counsel for the parties, the writ petition is being finally disposed of at the admission stage itself.
(3.) The present writ petition has been filed by the petitioner with following prayers:- (i) Issue a writ, order or direction in the nature of mandamus directing the respondent No. 3 to consider the claim of the petitioner against the vacant seats for the O.B.C. Category. (ii) Issue a writ, order or direction in the nature of mandamus directing the respondent No. 3 to decide the representation of the petitioner dated 31.03.2011 (Annexure No. 5 of the writ petition). (iii) Issue any other writ, order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the case. (iv) Award cost of the petition to the petitioner.;