ANURADHA Vs. KARAN NARENDRA AGRICULTURE UNIVERSITY

JUDGEMENT

(1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming the following reliefs: SBCWP No.14669/2023 : "It is, therefore, most humbly and respectfully prayed that this writ petition may kindly be allowed and by an appropriate writ order or direction:

(2.) Since all the instant petitions involve a common controversy though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts are being taken from the above-numbered S.B. Civil Writ Petition No. 14731/2023, while treating the same as a lead case; rival submissions of the parties and the observations of the Court, in the present judgment, would also be based, particularly, on the factual matrix of the lead case.

(3.) As the pleaded facts would reveal, the petitioner was admitted to pursue Post Graduation Degree [M.Sc Ag. (Agronomy)] from Sam Higginbottom University of Agriculture, Technology and Sciences Prayagraj (U.P.) (hereinafter referred to as "SHUATS"), through National Level Entrance Test for the academic session 2021-22 as per the admission prospectus of SHUATS, which she duly completed in August, 2023.