AJAY KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) This intra-court appeal is against the judgment and order of the learned Single Judge dtd. 28/8/2024 passed in Writ-C No. 33767 of 2022, whereby the writ petition preferred by the appellant-writ petitioner challenging the orders dtd. 1/11/2021 and 4/1/2021 of the Registrar, Deen Dalay Upadhyay Gorakhpur University, Gorakhpur, second respondent and Executive Examination Controller, Deen Dayal Upadhyay Gorakhpur University, Gorakhpur, third respondent was dismissed.

(2.) The case of the appellant before the writ court was that there happens to be an institution by the name of Prabha Devi Bhagwati Prasad Vidhi Mahavidhayalay, Anantpur, Harpur-Budhahat, Gorakhpur, fourth respondent (in short 'Law College') affiliated to Deen Dayal Upadhyay Gorakhpur University, Gorakhpur (in short 'University').

(3.) A notification came to be published by the University on 15/10/2019 for the grant of admission in LLB three years course for the academic session 2019-20. As per the notification, the last date for submission of the application form was 23/10/2019. According to the appellant-writ petitioner in order to secure admission, the relevant documents were to be submitted before the Law College and therefrom, the same were to be transmitted to the University. As per the appellant-writ petitioner the required documents was though submitted before the last date i.e. 23/10/2019 before the Law College but the same stood transmitted to the University on 10/6/2020. Thereafter, an online examination form came to be issued. The appellant writ petitioner was accorded admission and he was allowed to appear in the first semester examination of the LLB course for the year 2019-20 and the results were declared on 26/5/2020. Since the marks for LLB first semester examination 2020 were not awarded as per the expectation of the appellant-writ petitioner so he preferred Writ-C No. 20136 of 2020 in which on 8/12/2020, the following orders were passed.-