MAHBOOB HUSSAIN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri S.K. Mandal, Advocate for the petitioner and Standing Counsel for the respondents.

(2.) BY the present writ petition, the petitioner has prayed for a writ of mandamus directing and commanding the respondents to give admission to the petitioner in the Special B.T.C. for the session 2005 -2006 and after completing the course, give him posting on the basis of certificate without any technical objection.

(3.) AT the time of admission, following order was passed on 20.05.2005 : "Heard learned counsel for the petitioner. Admit. Issue notice. The Standing counsel on behalf of the respondents has accepted notices. He prays for and is granted three weeks time to file counter affidavit. One weeks time thereafter is allowed to file rejoinder affidavit. List thereafter. Meanwhile the candidature of the petitioner shall not be rejected if the degree passed by the petitioner is recognized by the University Grant Commission."