Babu Ranjeet Singh Educational ... vs State Of U.P. Thru. Addl. Chief Secy. ... on 1 September, 2025

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Allahabad High Court

Babu Ranjeet Singh Educational ... vs State Of U.P. Thru. Addl. Chief Secy. ... on 1 September, 2025

Bench: Pankaj Bhatia





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:51570
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
WRIT - C No. - 8180 of 2025   
 
   Babu Ranjeet Singh Educational Institute Thru. Manager,Shri Arvind Kumar Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Tech. Eedu. Lko And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Satyendra Kumar Tiwari, Jay Prakash   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Atul Kumar Dwivedi, Ravi Singh   
 
     
 
 Court No. - 6
 
   
 
 HON'BLE PANKAJ BHATIA, J.

Order on I.A. No.NIL, Dated 29.08.2025 - Amendment application.

1. Present application has been filed today in Court, which is taken on record, stating that after filing of the writ petition, fresh order was passed on 25.08.2025 which is required to be challenged.

2. The application is allowed.

3. Let necessary amendment be carried out during the course of the day.

Order on Writ Petition:

4. Heard learned counsel for the petitioner; learned Standing Counsel for the State; Shri Ravi Singh, learned counsel for respondent no.3 and Shri Atul Dwivedi, learned counsel for respondent no.4.

5. Present petition has been filed by the petitioner challenging an order whereby the request of the petitioner for approval was rejected by respondent no.3 solely on the ground that the NOC of the State Government was not produced.

6. Contention of learned counsel for the petitioner that the said issue was considered in detailed by this Court in the case of M/s CM Karmyog Sewa Samiti v. State of U.P. & Ors.; 2025:AHC-LKO:48314.

7. The issue raised by the present petition is squarely covered by the said judgement.

8. In view thereof, present petition is allowed.

9. Order dated 25.08.2025 in respect of B.Pharma Course is set aside.

10. Matter is remanded to the appellate authority to pass a fresh order.

11. While doing so, the appellate authority shall consider the mandate issued by this Court in the case of M/s CM Karmyog Sewa Samiti (supra) which shall apply to the present case also.

12. The decision shall be re-taken by the appellate authority within the time as laid down by the Supreme Court in M.A. No.711 of 2025 in Civil Appeal No.9048 of 2012 (Parshvanath Charitable Trust and Ors. v. All India Council for Technical Education and Ors.)

13. It is made clear that while doing so, the judgement of this Court in M/s CM Karmyog Sewa Samiti (supra) shall prevail over the guidelines that may have been issued by the PCI. (Pankaj Bhatia,J.) September 1, 2025 nishant

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