RAFAT ALI KHAN AND OTHERS Vs. STATE OF U.P.
LAWS(ALL)-1997-11-141
HIGH COURT OF ALLAHABAD
Decided on November 11,1997

Rafat Ali Khan And Others Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

J.C. Gupta, J. - (1.) HEARD petitioners' counsel and Sri D. Kackker counsel appearing for respondents No. 2 and 3. Respondents No. 1 and 4 are represented by Standing Counsel. The petitioners were working as Live Stock Extension Officers in different districts and under a Government Policy they were selected for admission in degree course of B.V.Sc. and A.H. in Govind Ballabh Pant University, Nainital under a yearly quota of five seats reserved for the Officers serving as Live Stock Extension Officers. It further that on account of delay caused on the part of respondent No. 1, the petitioners could not join the course in time. They were refused admission later on by respondents No. 2 and 3 on the ground that it would not be possible for the petitioners to complete first Semester course. By an interim order of this Court the petitioners were however given admission and they continued their studies in the said course.
(2.) LEARNED counsel for the petitioners stated before the Court that so far as the petitioners No. 3 and 4 are concerned, they discontinued their studies as they could not successfully complete the first year course, hence the writ petition as far as they are concerned has become infructuous. In respect to petitioners No. 1 and 2, it has been stated in the rejoinder affidavit that both the petitioners have successfully completed four years degree course and one year internship as required by the University and their results have been declared and they have passed the said degree course but the University Authorities are not issuing certificates and Mark sheets. Migration certificate etc. on account of the pendency of the writ petition. In the circumstances, this writ petition so far as it relates to petitioners No. 3 and 4, is dismissed as infructuous. The writ petition of petitioners No. 1 and 2 is allowed to the extent that if petitioners No. 1 and 2 have completed their regular course of degree of B.V.Sc. and A.H., successfully and are otherwise entitled to get the degree, the same shall be issued alongwith the Mark -sheets, Migration Certificates, Character Certificates, Internship Certificates etc. within two weeks from the date a certified copy of this order is produced before them. In the circumstances, no order as to costs is made.;


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