PRIYA TANDON Vs. LUCKNOW UNIVERSITY LUCKNOW THRU. REGISTRAR

JUDGEMENT

(1.) Upon urgency being mentioned before the Senior Judge (Vacation), whereafter the aforesaid matter was nominated to this Court. On prior notice, this matter has been taken up at 01:15 p.m. in the Chamber, today.

(2.) The petitioner has approached this Court being aggrieved against the arbitrary decision of the opposite party Nos.1 to 3 in nominating the opposite party No.4 for four gold medals in the convocation, which is scheduled to be held on 15th of October, 2019, whereas a press release has also been issued indicating that the rehearsal of the same shall take place on 14.10.2019 at 11:00 a.m.

(3.) Sri Girish Chandra Sinha, learned counsel for the petitioner has drawn the attention of the Court to Annexure-4 to the writ petition, which is the list of the candidates, who were awarded gold medals in the convocation, held in the years 2015, 2016, 2017 and 2018 and from the chart, it has been pointed out that the person who has secured the highest marks in the stream of commerce, is so awarded the said medals.