Kamal Kant Sejwal vs Chaudhari Charan Singh ...
2014 Latest Caselaw 9395 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 63173 of 2014
 

 
Petitioner :- Kamal Kant Sejwal
 
Respondent :- Chaudhari Charan Singh University Thru' Registrar & Another
 
Counsel for Petitioner :- S.P. Singh,B.B. Singh
 
Counsel for Respondent :- Anurag Khanna
 

 
Hon'ble Ashwani Kumar Mishra,J.

Sri S. Tandon, holding brief of Sri Anurag Khanna, learned counsel  for the respondent, on the basis of the instructions received, submits that the candidature of the petitioner was shown at Sl. No. 427 in General list and at Sl. No.171 of the OBC list, whereas, only 50 seats is available in the college, therefore, petitioner could not be offered admission.  There is nothing on record to show that any student, with lower merit,  has been admitted.

Considering the above, this court finds that the action of the respondent is not illegal or arbitrary, in any manner, so as to warrant interference of this court,  and consequently, writ petition fails and is hereby dismissed.

Order Date :- 1.12.2014

n.u.