SAURAV KHARAYAT & ANR Vs. STATE OF U P
LAWS(ALL)-2016-7-258
HIGH COURT OF ALLAHABAD
Decided on July 21,2016

Saurav Kharayat And Anr Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Heard Sri G.K. Pandey, learned Counsel for petitioners as well as learned Standing Counsel for opposite party no.1 and Sri Anupras Singh, learned Counsel for opposite party no.3.
(2.) By means of instant writ petition, petitioners have prayed for a writ of mandamus commanding the opposite parties to give admission to petitioners in M.Sc. Nuclear Medicine after conducting second round of counselling as per Prospectus as contained in Annexure-1 to the writ petition.
(3.) Submission of learned Counsel for petitioners is that Dr. Ram Manohar Lohia Institute of Medical Sciences, Gomti Nagar, Lucknow (in short the 'Institution) is authorized by Lucknow University, Lucknow (opposite party no.2) to admit ten students in M.Sc. Nuclear Medicine course. As per the entrance examination result declared by opposite party no.3 on 26.06.2016, 21 candidates were declared successful. In the first round of counselling, 7 persons were offered admission, out of which, two candidates placed at Sl. No.2 and 4 left the course. There should have been two seats belonging to Other Backward Caste Category but despite the fact that seats are lying vacant, the Institution is not proceeding with the second round of counselling causing serious prejudice to petitioners, who are fully eligible to be admitted in the course in which they are willing to take admission.;


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