- (1.) Vakalatnama filed on behalf of opposite parties Nos. 1 to 3 by Mr. Ravi Singh Sisodiya, Advocate, is taken on record.
(2.) Heard Mr. Rajendra Pratap Singh, learned Counsel for the petitioner and Mr. Ravi Singh Sisodiya, learned Counsel for the opposite parties Nos. 1 to 3.
(3.) Petitioner has approached this Court under Article 226 of the Constitution of India, challenging the entrance test held by Dr. Shakuntala Mishra National Rehabilitation University, Lucknow on 30.6.2016 so far as it relates to Ph.D. course in Hindi and also it relates to 100% blind students. Petitioner is also seeking a writ of mandamus directing the opposite parties to hold fresh entrance test in Hindi Ph.D. course providing writer by the candidates himself and not by the University.;