D.K.UPADHYAYA,J. - (1.) This case concerns itself with the sanctity of admissions made by certain colleges in B.Ed course in the academic session 2013-2014 after 16.09.2013 and holding of examination of such students and declaration of their results. Hon'ble Single Judge in this case finding himself unable to agree with the judgment rendered on 03.12.2018 in a bunch of writ petitions, leading writ petition being Ankit Kumar and others vs. State of U.P. and others (hereinafter referred to as ''Ankit Kumar'), vide order dated 17.12.2018 has referred the following two questions for consideration by a larger bench. "(i). Whether it was open for the State Government or this Court to have relaxed the time schedule fixed under the orders of the Apex Court in College of Professional Education (Supra), as reiterated and re-inforced in Maa Vaishno Devi Mahila Mahavidyalaya (Supra), as also the order dated 25.11.2013 passed in I.A. No. 109 and 110 of 2013 in College of Professional Education, fixing 16th September, 2013, by permitting/directing declaration of results of students admitted in B.Ed Course in the Academic Session 2013-14 after 16.09.2013? (ii). Whether the instructions of the State Government dated 28th November, 2018 could be acted upon or that it amounts to an act in disobedience/derogation of the orders of the Apex Court, referred to above, rendering the responsible officers of the State liable to be proceeded with under contempt jurisdiction, in view of the observations contained in para 90.2 of the Supreme Court judgment in Maa Vaishno Devi Mahila Mahavidyalaya (supra)."
(2.) This larger bench has thus assembled to consider the aforesaid reference.
(3.) This petition by Smt Rinki has been filed with the prayer to issue a direction to the authorities of Chaudhary Charan Singh University, Meerut to declare her result of B.Ed examination for the academic session 2013-2014 in light of her admission made to the aforesaid course in pursuance of Government Orders dated 26.09.2013 and 08.10.2013.;