SRIJAN ANANT Vs. UNION OF INDIA AND 5 OTHERS
LAWS(ALL)-2017-11-178
HIGH COURT OF ALLAHABAD
Decided on November 29,2017

SRIJAN ANANT Appellant
VERSUS
Union Of India And 5 Others Respondents

JUDGEMENT

Sunita Agarwal, J. - (1.) Heard Shri Akhilesh Kumar Singh, learned counsel for the petitioner and Shri Bharat Pal Singh, holding brief of Shri Neeraj Tripathi, learned counsel for the respondent-University.
(2.) The controversy raised in the present petition is with regard to the result of Combined Research Entrance Test, 2017 (in short CRET-2017) in subject Commerce and Business Administration published on 16.10.2017 and approved by the Vice Chancellor of the University of Allahabad on 27.10.2017.
(3.) The short controversy raised is with regard to the preparation of final merit list wherein a reserved category candidate namely Kiran Saroj (respondent No.5) has been migrated to and placed against the seat of the General category (unreserved category).;


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