- (1.) BY The Court.- These are two writ petitions, which raise the same issues on facts and law and, therefore, with the consent of the parties' counsel, are being decided by a common order.
(2.) HEARD Sri Prashant Chandra, learned Senior Advocate for the petitioners and Sri D.K. Upadhyaya for the respondents. The petitioner's grievance is that despite they being entitled to take admissions on 200 seats in B.Ed. course for the academic session 2008-09, students much less in number could be provided and whatever students are provided in the counselling, many of them have not taken admission in the institution and, therefore, 95 seats are still lying vacant. His submission is that there are thousands of students on the merit list, who could not get admission in the counselling held earlier and, therefore, there would not be any difficulty in case students are further allotted to petitioner institutions.
(3.) SRI D.K. Upadhyaya, learned Chief Standing Counsel, was given time to seek instructions in the matter, who informs that in the presence of the directives issued by the High Court in Writ Petition No. 2675 (MB) of 2009 in which, in view of the undertaking given on behalf of the Secretary, Higher Education and Vice Chancellor, Dr. B.R. Ambedkar University, Agra, it was directed that the respondents shall complete the counselling for the academic session 2008-09, including the seats of N.R.I., before 10.6.09 so that the session may commence on 1.7.09, last counselling has been done and the session has started on 1.7.09 and, therefore, unless permission is granted by the Court, no further counselling can be done, though about 15,000 seats are still lying vacant in various educational institutions and the students, much more in number, who find their place in the select list, are still available, who still seek admission in the aforesaid course.;