Allahabad High Court
Dr. Anuradha Tripathi Memorial Balika ... vs State Of U.P. And 2 Others on 23 October, 2019
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 54 Case :- WRIT - C No. - 34410 of 2019 Petitioner :- Dr. Anuradha Tripathi Memorial Balika P.G. College And Another Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Anshu Chaudhary Counsel for Respondent :- C.S.C.,Dhananjay Awasthi,Rohit Pandey Hon'ble Saral Srivastava,J.
Order on Order Sheet.
The petitioners are permitted to implead State Nodal Officer J.E.E. U.P. B.Ed., 2019 M.J.P. Rohil Khand University, Bareilly as respondent no.4 in the writ petition during the course of the day.
Order on Writ Petition.
Heard Sri Anshu Chaudhary, learned counsel for the petitioners and Sri Rohit Pandey, learned counsel for respondent nos.2 and newly impleaded respondent no.4.
The petitioners have been granted recognition to run B.Ed. courses by the respondent no.3 by order dated 12.05.2017 and the petitioners are permitted to admit 100 students in the said course. For the session 2019-21, the University, who has conducted the entrance examination, recommended the list of 100 students to the petitioners for admission in the said course. Out of 100 students, 96 students have taken admission and four students for certain reasons have not taken admission.
Consequently, the petitioners submitted a representation to the Vice Chancellor, M.J.P. Rohil Khand University, Bareilly informing that there are four seats vacant in the said course in the institution and fresh candidates be recommended for admission.
The grievance of the petitioners is that said representation of the petitioners is pending and the respondent no.2 Vice Chancellor has failed to take any decision on it.
Learned counsel for the University submits that proper and appropriate authority is State Nodal Officer- respondent no.4 to look into the grievance raised by the petitioners and if, petitioners approaches respondent no.4, he will consider the same in accordance with law.
Considering the facts and circumstances of the case, without going into the merits of the case and with the consent of the parties, the writ petition is disposed of granting liberty to the petitioners to submit a detailed representation before the respondent no.4 State Nodal Officer, M.J.P. Rohil Khand University, Bareilly within a period of two weeks from today.
In case any such representation is filed by the petitioners, the respondent no.4 shall take appropriate decision on it in accordance with law after affording opportunity of hearing to the petitioner within a period of one month thereafter by reasoned and speaking order.
With the aforesaid observations, the writ petition is disposed of.
Order Date :- 23.10.2019 Sattyarth