ANJUMAN UPADHYAY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri V. Singh and Sri K.K. Pandey, learned counsel for the appellant, learned Standing Counsel appearing for respondent Nos. 2 to 5 and Sri Arun Kumar, learned counsel appearing for respondent No. 6.

(2.) By way of present special appeal, appellant is assailing the common order of learned Single Judge dated 26.04.2010 passed in Civil Misc. Writ Petition No. 50029 of 2009 (Km. Anjuman Upadhyay Vs. Principal, District Institute of Education and Training, Jaunpur and Ors.) along with Civil Misc. Writ Petition No. 57384 of 2009 (Ms. Guru Priya Singh Vs. State of U.P. and Ors.) by which learned Single Judge has dismissed the petition filed by Km. Anjuman Upadhyay and allowed the writ petition filed by Ms. Guru Priya Singh.

(3.) Brief facts of the case are that both the petitioner and contensting respondent are claiming admission in BTC-2004 Course against one seat of Sports Quota. So far as the case of Petitioner Km. Anjuman Upadhyay is concerned, according to her, she has taken admission pursuant to the letter dated 12.02.2009 sent by Principal, District Institute of Education and Training, Jaunpur (Principal DIET) but later on, she had not been issued admit card, therefore, she approached this Court by filing the Civil Misc. Writ Petition No. 50029 of 2009 (Km. Anjuman Upadhyay Vs. Principal, District Institute of Education and Training, Jaunpur and Ors.) in which under an interim order of this Court, she had been permitted to appear in the examination.