- (1.) The challenge in the present writ petition is to an order passed by the respondent University on 21.1.2015, turning down the request of the petitioner to confirm her admission in Dayanand Girls PG College. This Court has heard Sri Gautam Baghel in support of the writ petition, learned standing counsel appearing for the State respondents, Sri Neeraj Tiwari who has appeared for the respondent Nos. 3 and 4 University and Sri Gaurav Pratap Singh who has appeared for the Institution.
(2.) The petition itself represents a second round of litigation inter parties and accordingly on 13.4.2015, the parties were asked to complete their instructions/file responses to this writ petition so that the matter may be finally disposed of. Pursuant to the above liberty granted, Sri Neeraj Tiwari and Sri Gaurav Pratap Singh have proceeded for final disposal of this writ petition on instructions. Accordingly and with the consent of parties, the petition has been finally heard.
(3.) Shorn of unnecessary details, it is relevant to note here that the respondent No. 3 University conducted a Joint Entrance Examination for the B.Ed session 2014-15 for all Institutions affiliated with the Universities in the State of U.P. The petitioner also applied and was issued an appropriate admit card, pursuant to which she appeared in the entrance examination. On declaration of the result, the petitioner was one of the successful candidates and her State Rank was declared as 50998. As per the terms and conditions mentioned and set out in the Brochure, the petitioner proceeded to deposit the requisite fee and appeared for counseling. During counseling, her testimonials and other documents were verified and during the said process, she indicated the following choice of Institutions: (i) Dayanand Girls College, Kanpur. (ii) Dayanand Women's Training College, Kanpur (iii) Manila Vidyalaya, Kanpur (iv) D.B.S. Collee, Kanpur (v) Saraswati Mahila Vidyalaya, Kanpur;