LAWS(ALL)-2023-3-29

SUNEEL KUMAR Vs. STATE OF U.P.

Decided On March 16, 2023
SUNEEL KUMAR Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri Ashish Jaiswal, learned counsel for the petitioners and Ms. Shivi Mishra, learned Standing counsel for the respondent.

(2.) The present writ petition has been filed by two persons namely Sunil Kumar and Desh Deepak both sons of Sri Rameshwar Dayal with the prayer for direction to the respondent no.2 Principal, District Institute of Education Training, Bhogoan, Mainpuri to permit the petitioners to appear in the IInd and IIIrd Semester Examinations of B.T.C. Training Course-2012 and to continue their studies for the said course.

(3.) The record reflects that the petitioners passed their High School and Intermediate Examinations in Ist Division from the U.P. Board and subsequently obtained their Bachelor of Arts (B.A.) Degree in Ist Division from Chandra Mohan Jha University, Meghalya (for short 'CMJ University Meghalaya') which was duly recognized as per Sec. 2(f) of University Grants Commission Act, 1956.