RAKESH TIWARI, J. - (1.) HEARD Sri Ashok Khare, learned Counsel for the petitioner and Sri Vivek Verma, learned Counsel for the respondents.
(2.) THIS writ petition has been filed for commanding the respondents to forth­with grant admission to the petitioner in Bachelor of Education (B.Ed.) Course in any of the affiliated colleges of the respondent University and to permit him to pursue and complete the said training course by treating the petitioner as fully eligible candidate for admission to the aforesaid B.Ed, Course. The grounds on which basis the aforesaid direction has been sought are that there exists no justifiable reason for denying admission to the petitioner as candidates with lower ranking than the petitioner have already been granted ad­mission in the aforesaid B.Ed, course rendering the action of the respondent arbitrary, discriminatory and violative of Articled of the Constitution.
(3.) THE facts of the case are that the petitioner passed the first and second year of Bachelor of Arts examination with Hindi Literature, Hindi Language, Soci­ology and Vocal Music as the subjects of study in 1988-89 and 1989-90. The petitioner passed the third year i.e. -final year of Bachelor of Arts examination with Hindi Literature and Vocal Music as subjects. Thereafter the petitioner has again appeared in B.A. examination with Sanskrit as an additional subject and passed the same in the year 2006-07.;