TANISHK SRIVASTAVA, LUCKNOW Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Satendra Kumar Singh, learned counsel for the appellant and Ms. Deepshikha learned Chief Standing Counsel for the State-respondents.

(2.) By means of instant special appeal filed under Chapter VIII Rule 5 of the Allahabad High Court Rules, the validity of the judgment and order dtd. 27/4/2022 passed by the learned Single Judge in Writ-C No.2378 of 2022, Tanishk Srivastava Vs. State of U.P. and Others, dismissing the writ petition holding the same as not maintainable has been assailed.

(3.) The precise facts and circumstances of the issue in question is that the son of the deponent of the writ petition, namely master Tanishk Srivastava appeared in the entrance test on 20/3/2022 held for the admission as Resident Scholar in the educational institution in question i.e. La Martiniere Collage, Lucknow for taking admission in Class-VIII. Result of the entrance test was declared on 25/3/2022 and such candidate, namely, Tanishk Srivastava bearing Form No.215 was declared successful to get admission in Class-VIII as Resident Scholar. His name finds place at serial no.5 of such list, which has been enclosed as Annexure No.3 to the writ petition.