SACHIN ARORA Vs. STATE OF U.P

JUDGEMENT

(1.) These cases remind us to the famous word "Eureka" proclaimed by the renowned ancient Greek scholar Archimedes when he stepped into a bath tub and noticed that the water level rose and he suddenly understood that the volume displaced must be equal to the part of his body he had submerged. This meant that the volume of irregular objects could be measured with precision which was previously an intractable problem. He was so eager to share his realisation that he leapt out of his bathtub and ran through the streets of Syracuse naked. This incident occurred sometimes in third century B.C.. The same still holds good in the present 21st century when students belonging to the rural area of our country particularly in the State of Uttar Pradesh where the problem of unemployment amongst graduates is alarming. The ecstasy is reflected as the students having got admission in pre teaching course who without noticing the fine prints in the allotment letter issued to them intimating that they have been provisionally admitted in the respective colleges subject to fulfilling the formalities mentioned therein and instead rushed to the colleges for admission. Special Appeal Defective No. 460 of 2011 filed by Sachin Arora and Nitesh Kumar is against the order dated 31st January, 2011 passed by the learned single Judge, whereby the writ petition preferred by them challenging their cancellation of admission in B.Ed. Course 2010 by the Lucknow University has been dismissed.

(2.) Special Appeal No. 251 of 2011 has been filed by Anurag Mishra and Sudhir Kumar Chaurasia is against the order dated 18th January, 2011; Special Appeal No. 839 of 2011 has been filed by Ravi Prakash and. Susheel Kumar Chaurasia is against the order dated 6th April, 2010; Special Appeal No. 383 of 2011 has been filed by Dinesh Chandra Mishra is against the order dated 17th January, 2011; Special Appeal No. 539 of 2011 has been filed by Kuldeep Kumar and four others is against the order dated 7th March, 2011; Special Appeal No. 620 of 2011 has been filed by Dinesh Singh is against the order dated 7th March, 2011; Special Appeal No. 767 of 2011 has been filed by Indu is against the order dated 11th April, 2011; Special Appeal No. 768 of 2011 has been filed by Maithali Sharan and three others is against the order dated 11th April, 2011; Special Appeal No. 473 of 2011 has been filed by Sudhakar Verma and six others is against the order dated 21st February, 2011; Special Appeal Defective No. 379 of 2011 has been filed by Kishore Kumar and four others is against the order dated 10th March, 2011; Special Appeal Defective No. 380 of 2011 has been filed by Akhilesh Kumar Singh and seven others is against the order dated 7th March, 2011; Special Appeal Defective No. 382 of 2011 has been filed by Prem Narayan Tiwari and thirty others is against the order dated 7th March, 2011; Special Appeal Defective No. 388 of 2011 has been filed by Suresh Ram is against the order dated 31st January, 2011 and special Appeal No. 957 of 2011 has been filed by Shikha Tyagi is against the order dated 13th April, 2011 passed by the learned single Judge.

(3.) Special Appeal No. 588 of 2011 has been filed by Ritu Raj P.G. College, Johina Road, Fatehpur challenging the order dated 13th March, 2011 passed by the learned single Judge disposing of the writ petition filed by the respondent Nos. 7 to 12 allowing them to pursue their course.