JANHIT DEGREE COLLEGE Vs. STATE OF U.P. AND 5 OTHERS
LAWS(ALL)-2017-11-328
HIGH COURT OF ALLAHABAD
Decided on November 06,2017

Janhit Degree College Appellant
VERSUS
State of U.P. and 5 Others Respondents

JUDGEMENT

SUNITA AGARWAL,J. - (1.) In this bunch of writ petitions various private institutions imparting B.Ed course in the State of U.P. and the candidates seeking admission to the said course are raising a common controversy with regard to the distribution of seats by the Counselling University namely the University of Lucknow in Arts and Science group in the ratio of 70:30, for the purpose of admission based on common admission test, on account of which, the admissions taken by the institution against the vacant seats (as per the approved intake) were cancelled.
(2.) Heard Sri Sujeet Kumar, Sri Nipun Singh, Sri Prateek Chandra, Sri Rohit Pandey, Ms. Chhaya Gupta, Sri Avadhesh Kumar Malviya, and Sri Ramesh Chandra Tiwari, learned Counsels for the petitioners in the present bunch and Sri Mangla Prasad Rai and Sri Avaneesh Tripathi, learned Counsels appearing for respondent Chaudhary Charan Singh University, Meerut.
(3.) Ms. Rashmi Tripathi, Bharat Pratap Singh appearing on behalf of respondent N.C.T.E, Sri Ravi Agarwal said to have filed Vakalatnama on behalf of NCTE in some connected matters. Sri Saumitra Singh and Sri Mohit Singh, learned Counsels appear on behalf of Counselling University namely the University of Lucknow. Learned Standing Counsel appears for respondent No. 1.;


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