- (1.) BY the Court. - Notice on behalf of respondent No. 1 has been accepted by the learned Chief Standing Counsel and on behalf of respondents No. 2 and 3, notice has been accepted by Sri Shashi Prakash Singh.
(2.) WITH the consent of the parties' counsel, the writ petition is being disposed of finally. This is a writ petition making a prayer that the students who have been admitted by the petitioner college for pursuing B.Ed, course be allowed to appear in the examination. The matter relates to the academic session 2007-08. Sri Shashi Prakash Singh who represents the University, to which the petitioner college is affiliated, save that since the admissions to the students as per the own case of the petitioner,/ere given some time after 12.8.2008 in pursuance to the directives issued in the go remnant order dated 12.8.2008, therefore, such students have not completed the attendance of 180 days or 200 days, as may be prescribed, therefore, they cannot be allowed to appear in the examination, which is presently scheduled. Learned counsel for the University also informed the Court that the presently scheduled examinations are being held with respect to the students who were admitted in pursuance of the first and second counselling and, therefore, the students of the pr under institution would not be affected by the present examinations and if they are found eligible and Complete all the formalities, they would be allowed to appear in the examination,, which will take place with respect to the students, who were admitted in the third counselling or would be admitted in the counselling, which is yet to take place in pursuance of the orders passed by the High Court at Allahabad in Writ Petition No. 59133 of 2008.
(3.) SRI S.P. Shukla appearing for the petitioner apprehends that the respondents may undertake the examinations even before the expiry of 180 days from the date when the government issued the order dated 12.8.2008 and, therefore, all such students, who have been admitted in pursuance of the said order in accordance with the interim orders passed by the Court, would not be eligible for appearing in the said examination for short of attendance. Sri Shashi Prakash Singh says that if admissions have been provided in pursuance of the directives of this Court, there is no likelihood that for such students who have been admitted on 12.8.2008 or thereafter or who will be admitted after the counselling, as directed by the High Court in Writ Petition N' 59133 of 2008, the examinations would be held without allowing the students to complete 180/200 days, as may be required.;