Allahabad High Court
Rishi Pal Singh vs State Of U.P. & Another on 18 January, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 1950 of 2010 Petitioner :- Rishi Pal Singh Respondent :- State Of U.P. & Another Petitioner Counsel :- Vinod Kumar Singh Respondent Counsel :- C.S.C.,S.P. Singh Hon'ble Dilip Gupta,J.
This petition has been filed for a direction upon the Authorized Controller of the Nav Jeevan Inter College, Meerut to remove the objections pertaining to the said College.
The petitioner has annexed as Annexure-7 to the writ petition a communication dated 23rd October, 2009 sent by the Authorized Controller to the District Inspector of Schools wherein he has stated that he had written to the Ex-Manager for providing the relevant papers so that the objections could be removed but he is not providing the said papers and, therefore, the District Inspector of Schools may issue necessary orders to the Ex-Manager.
It is, therefore, clear that the Authorities are examining the matter and no direction is required. The present petition is misconceived. It is, accordingly, dismissed.
Order Date :- 18.1.2010 NSC