WELFARE ASSOCIATION OF SELF FINANCED INDUSTRIES 1 KNOWLEDGE PART PHASE II GREATER NOIDA Vs. STATE OF U P

JUDGEMENT

(1.) ARUN Tandon, J. Heard Sri V. B. Upadhyay Senior Advocate, assisted by Sri A. K. Goyal Advocate on behalf of the petitioners, Additional Advocate General Sri Sudhir Agrawal and Chief Standing Counsel Sri S. M. A. Kazmi on behalf of Respondent Nos. 1, 2 and 3 and Sri Neeraj Tiwari on behalf of Respondent No. 4.

(2.) WITH the consent of the parties, since counter affidavit and rejoinder affidavits have already been exchanged, the present writ petition is being disposed of at the admission stage itself.

(3.) BY means of the present writ petition the petitioners have prayed for a writ of certiorari for quashing the Government Order dated 26th July, 2004 and 29th July, 2004 (Annexures-10 and 11 to the writ petition respectively) and further for a direction upon the respondents not to interfere in the right of the petitioners to fill up the management quota seats as well as the lapsed seats of the Government quota in various programmes on merit to be judged on the basis of the marks obtained in the qualifying examination (i. e. Class-XII and other equivalent examination ).