POOJA MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) These matters have come up as urgent fresh filing. The Hon'ble Senior Judge had directed the Registry to place the matters alongwith urgency listing applications before me as the Court is otherwise not working due to Dashehra vacations. I had given permission for taking up these matters today because the students wish to appear in B.Ed. First Year Examination of Awadh University which is going to start with effect from 28.10.2020.

(2.) I have heard Shri Ajay Pratap Singh, appearing for the petitioners, Shri Kuldeep Pati Tripathi, appearing for the Ruhelkhand University, and Shri R.P. Singh Chauhan, appearing for the Ram Manohar Lohiya Awadh University, Ayodhya, and Shri Ranvijay Singh, appearing for the State-respondents.

(3.) It is the case of the petitioners that they had appeared in the Joint Entrance Examination conducted by the Ruhelkhand University for B.Ed. admission in Colleges affiliated to it. The petitioners also attended counseling but they were not allotted the College of Opposite Party No.6. It is not clear whether Ruhelkhand University allotted them any other College because there is no pleading on record to show that the Ruhelkhand University had allotted them some other College in the counseling by it after the Joint B.Ed. Examination.