VIVEKANAND MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and Shri Savitra Vardhan Singh who has accepted notices on behalf of the opposite parties no.1 to 5.

(2.) The grievance of the petitioners is that though they are domiciled in the State of U.P. and they have also obtained their education in the State of U.P. However, as far as the graduation is concerned, they have obtained the degree from the Awadhesh Pratap Singh University Rewa, Madhya Pradesh. It has further been submitted that in terms of the counselling wherein they were permitted to participate. However, thereafter they have been orally refused that they shall not be granted any seat on account of the fact that they have obtained their bachelor's degree from out of State of U.P.

(3.) Learned Counsel for the petitioners has also drawn the attention of the Court to the order dated 16.09.2019 passed by a Co-ordinate Bench of this Court wherein similar controversy is engaging the attention of the Court which reads as under:-