VINEET Saran, J. - (1.) Heard learned counsel for the petitioners as well as learned Standing Counsel appearing for the State- respondents and Sri Neeraj Tiwari, learned counsel appearing for the respondent-Chhatrapati Sahu Jee Maharaj University, Kanpur and have perused the record. With consent of the learned counsel for the parties, this writ petition is being disposed of at this stage. The case of the petitioners is that they have due recognition from the N. C. T. E. and affiliation from the concerned University for an intake of B. Ed. students but the respondents are not conducting counselling for filling the seats allotted to the petitioner-institution. Learned counsel for the parties agree that on similar facts Writ Petition No. 59113 of 2008, Forte Institute of Technology Versus State of U. P. and another has been allowed with certain directions and this writ petition may also be disposed of in the same terms. Accordingly, with consent of the learned counsel for the parties and for the reasons given in the judgment and order dated 20. 11. 2008 passed in Writ Petition No. 59113 of 2008, Forte Institute of Technology Versus State of U. P. and another, this writ petition is also allowed with the directions given below: (i) The State Government shall, within two weeks from today, intimate the respondent-Chhatrapati Sahu Jee Maharaj University, Kanpur, of the seats which remain unfilled in the petitioner college for which counselling is to be conducted by the respondent - Chhatrapati Sahu Jee Maharaj University, Kanpur. Besides this, within the same period, the State Government will also provide information to the University regarding the other eligible colleges with the number of seats to be filled in such colleges. (ii) The respondent - Chhatrapati Sahu Jee Maharaj University, Kanpur shall ensure that the special counselling for allotment of colleges to the students be held preferably within one month from today but not later than 31st December, 2008. (iii) The candidates appearing in the counselling to be held from 20. 11. 2008 to 23. 11. 2008 shall be given option that even if they be allotted college from amongst the 5 or 7 colleges for which counselling is going on, they would also have an option of appearing in the next counselling, and in case if subsequently they get admission in the college of their choice (out of the one for which fresh counselling is to be conducted), they will be permitted to take admission in such college. No costs. .;