D.K. Upadhyay, J. - (1.) Heard Sri H.G.S. Parihar, learned Senior Advocate, assisted by Ms. Meenakshi Singh, learned counsel for the petitioner, Sri Mohd. Mansoor Ahmad, learned Chief Standing Counsel for the State -respondents and Sri Mohiuddin Khan, learned counsel appearing for the respondent Nos. 5 to 10.
(2.) The petitioner, who appeared as a candidate in the entrance examination conducted for giving admission to M.D.(Ayurved) course in the State Ayurvedic College, Lucknow, has challenged the allotment order dated 21.11.2015, passed by the Joint Director, Ayurvedic Services/Chairman, U.P.P.G. (Ayurved), Entrance Examination 2015 -2016 whereby ten other candidates have been given admission to the course in question.
(3.) Challenge to the impugned action on the part of the respondents has been made by the learned counsel for the petitioner on two counts. Firstly, it has been submitted by the learned counsel for the petitioner that while applying the rule of reservation, respondents have erred in law, inasmuch as number of candidates selected for reserved categories has exceeded the prescribed quota meant for candidates of the said categories in terms of the rules applicable for providing reservation, and secondly, he has submitted that the information regarding result of the entrance examination was not displayed in terms of the provisions contained in the Information Brochure issued to the candidates, which has resulted in depriving the petitioner of her right of admission in the course in question, though on merit she is entitled to be admitted.;