Allahabad High Court: Petitioner-institution claimed before the Bench of Ajay Bhanot, J. that nine students, who were admitted directly in the D.El.Ed./B.T.C. course, were not to be permitted to appear in the examination.
Petitioner brought Court’s attention on the communication of the Examination Regulatory Authority. This communication was addressed to the Principal of District Institute of Education & Training (DIET), Mathura. According to the communication, DIET had to confirm to the Examination Regulatory Authority whether the names, particulars, and number of students were uploaded for on-line verification and were they on the website of the Examination Regulatory Authority. In reply, the nine students were mentioned to be admitted and their papers were received in the office of DIET, Mathura. Though, the reply mentioned nothing about the names being uploaded/locked on the website of the Examination Regulatory Authority. It was contended by petitioner that the future of students will be affected even though they had taken valid admission in the Institute.
High Court after hearing the contentions of the parties was of the view that this matter requires to be considered. [Maharaja College, Mathura v. State of U.P., 2019 SCC OnLine All 106, Order dated 25-01-2019]