LAWS(ALL)-2012-8-86

SHIV ANJALI SRIVASTAVA Vs. UNIVERSITY OF ALLAHABAD

Decided On August 28, 2012
Shiv Anjali Srivastava Appellant
V/S
UNIVERSITY OF ALLAHABAD Respondents

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel for the petitioner and Sri V.K. Singh, learned Senior Counsel for the respondent Nos. 1, 2 and 3 representing the Allahabad University.

(2.) This writ petition has been filed by the Ward of a teacher of a constituent college of the Allahabad University seeking admission in MBA Course. The petitioner's father is a Reader in Commerce in C.M.P. Degree College, which is admittedly one of the constituent colleges of the University of Allahabad.

(3.) The petitioner appeared in the entrance test for the M.B.A. Course of Allahabad University and was placed under the wait listed category, being the ward of an employee, at Serial No. 1 with the overall rank of 34. Three other candidates were also short listed whose names have been reflected in the said list, copy whereof is annexure 5 to the writ petition. These facts are undisputed.