VARUN SINGH RAJPUT Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this common Judgment, both the Appeals are being disposed of together.

(2.) THESE Special Appeals are directed against Orders dated 23rd April, 2009 passed by the Learned Single Judge of this Court in Writ Petitions Nos. 579 of 2009 (M/S) & 586 of 2009 (M/S), whereby, in the pending Writ Petitions, the Learned Single Judge has declined to grant any interim relief to the Appellants.

(3.) SECTION 45 of the Uttar Pradesh State Universities Act, 1973 ("1973 Act" for short) relates to the subject matter of admission of students. Sub -section (1) of this Section prescribes the eligibility criterion. For ready reference, Sub -section (1) is reproduced hereunder which reads thus: