Diwakar Singh vs State Of U.P. & Others
2011 Latest Caselaw 6429 ALL

Citation : 2011 Latest Caselaw 6429 ALL
Judgement Date : 9 December, 2011

Allahabad High Court

Diwakar Singh vs State Of U.P. & Others on 9 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 49663 of 2011
 

 
Petitioner :- Diwakar Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- V. P. Singh,Pramendra Singh Rathor
 
Respondent Counsel :- C. S. C.,Neeraj Tiwari
 

 
Hon'ble Rajes Kumar,J.

The petitioner appeared in the entrance examination for the M.Ed. The contention of the petitioner is that his rank was 15. The University has issued a letter providing the password N0. PHGB4632TJ and sought preference of the College where the petitioner intends to take admission.

The contention of the petitioner is that when he opened the Computer against the aforesaid password number, he found that his preference was already filled and then he made a complaint.

The question for consideration is that when the password number was available with the petitioner who else can use such password giving the preference of the College.

Put up on 14.12.2011 as unlisted.

Order Date :- 9.12.2011