ANSHU KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Anil Tiwari, learned counsel for the petitioner applicant in this review petition and Sri V.K. Singh, learned senior counsel assisted by Sri Gautam Baghel, learned counsel for respondents, 2 to 5, Allahabad University and its authorities.

(2.) Petitioner was denied admission in Ph.D. Course in Law by the Allahabad University in the year 2008, hence he filed this writ petition. Petitioner argued the writ petition in person. It was dismissed by me on 05.07.2011. As the petitioner had not engaged any counsel hence while arguing the writ petition he could not place the things in proper perspective. The main thing to be decided in this review petition is as to whether Doctoral Programme Committee (D.P.C.), which interviewed 21 candidates for admission in Ph.D. including the petitioner on 02.07.2008 was competent to decide in its meeting held one day before (on 01.07.2008) to prescribe 55% cut off marks.

(3.) As admitted in the counter affidavit to the writ petition, "11 candidates out of 21 appeared candidates were selected", (as they in the interview obtained more than 55% marks.) [Para-16(VIII).]