- (1.) This case was taken up as fresh by me during Summer vacations on 22.6.2009. In view of the urgency of the matter learned Counsel for the respondent-University was directed to file counter affidavit immediately. Arguments were heard on two or three days and were concluded on 26.6.2009 and judgment was reserved. On 23.6.2009 the following order was passed on the order sheet: Put up tomorrow at 2 PM. Learned Counsel for the respondent university assures the court that by tomorrow all the necessary records would be available with him to show to the Court. In case it is found that petitioners are entitled to appear in the examination then Court will direct respondents to hold special examination for the petitioners. It may be mentioned that two papers are already over. Learned Counsel for the respondent University has also stated that in another similar matter direction was given to permit the petitioners of the said writ petition to appear in the examination. However, due to paucity of time those students could not be permitted to appear in the examination and an application in the said writ petition has been filed on behalf of the university to permit the university to take separate examination of those students.
(2.) Heard learned Counsel for the parties.
(3.) This writ petition has been filed by 10 students who claim to have been admitted in B.Ed. Course for the session 2005-06 by Sri Ghanshyam Dubey Degree College Suriava, Sant Ravidas Nagar (Bhadohi), respondent No. 4. The case of the respondent Nos. 2 and 3 Vice Chancellor and Registrar of Veer Bhadur Singh Purvanchal University with which the college in question is affiliated is that they were in fact not admitted in the session in question and only after concession made by the university before the Supreme Court (op cit) for taking the examination of B.Ed. Students of the Colleges affiliated with it, the petitioners falsely started asserting that they were in fact admitted in 2005-06 session.;