PRADEEP KUMAR SRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of present petition, the petitioner is seeking a direction in the nature of mandamusto the respondents to grant admission to the petitioner in M. A. Course Mass Communication, 2007.

(2.) HEARD Sri Amit Sthalekar, learned Counsel for the petitioner and Sri A. B. L. Gaur, learned Senior Advocate, appearing on behalf of opposite party Nos. 1,2,3 and 4.

(3.) LEARNED Counsel for the petitioner submitted that the petitioner has passed the examination of B. Com. in the year 2004 and in continuation of the session 2004-05 the petitioner qualified entrance examination of LL. B. Course recognized by the University of Allahabad and took admission in C. M. P. Degree College as a LL. B. student in the academic year 2004-05. The course of bachelor of law was three years. The petitioner successfully passed final examination of the LL. B. for the academic session 2006-07 in the year 2007, the result of which was declared on 29. 6. 2007. Thereafter the petitioner applied for the entrance examination of M. A. Course in Mass Communication. After the scrutiny of the entrance application, the petitioner was allowed to appear in the entrance examination, the admit card was released. The petitioner appeared in the entrance examination. The petitioner secured 136 marks out of 200 which is cut off marks for admission in general category. He submitted that there were 30 seats and the petitioner position was thirtieth. Despite the aforesaid position, the petitioner has not been given admission.