MOHINI GUPTA Vs. ALLAHABAD UNIVERSITY

JUDGEMENT

(1.) Heard Sri V.B. Singh, counsel for the Petitioner and Sri S. J. Haidar, Counsel for the Allahabad University.

(2.) By means of the present petition under Article 226 of the Constitution the Petitioners challenge the validity of Rule 6 of the Admission Information Booklet 1992-93 and further pray for the issuance of a writ of mandamus directing the Allahabad University to admit them in B. A. Part I in the subjects, which they had offered.

(3.) The facts in brief are that the Petitioners had passed their Inter mediate examination of the year 1992. The subjects of the Petitioners were Hindi, English, Vocational Foundation subject and Vocational Photography. The vocational subjects are wood work, leather work, book binding. Spinning and Weaving Dying and Laundry work (all practical subjects).