RAJESH SINGHS Vs. PURVANCHAL VISHWAVIDYALAYA JAUNPUR AND ANOTHER

JUDGEMENT

(1.) These are three connected writ petitions filed separately by Rajesh Singh. Anil Kumar Gupta and Hausila Prasad Yadav who admittedly had appeared in the entrance examination test for admission to B.Ed, course for the session 1996-97 conducted by Purvanchal University, Jaunpur. The result of the entrance test was declared and published on 17.11.1996. The Registrar of the University issued letters to the petitioners in November/December. 1996 directing them to report before the Principal. Sant Kinaram Post Graduate College, Kaimoor Pecth. Robertsganj, Sonebhadra for admission to the B.Ed, course after depositing the required fees. All the three petitioners accordingly reported and after depositing the requisite fee joined the classes on different dates in December, 1996, Subsequently, the admissions of the three petitioners and one Sant Lal Yadav were cancelled by the Registrar of the University who communicated his decision by letter dated 24th January, 1997 to the Principal of the College. Accordingly, the petitioners were forced to discontinue their studies. The final examinations of B.Ed. were to commence from 26.7.1997.

(2.) By means of these three writ petitions, the order dated 24.1.1997 passed by the Registrar of the University has been challenged and it is prayed that it may be quashed and the petitioners be allowed to appear in the final examinations which were to commence from 26.7.3997. Under the interim order of this Court, the petitioners were allowed to pursue their further studies and to appear in the final examinations. Their results have not yet been declared.

(3.) Counter and rejoinder affidavits have been exchanged.