Allahabad High Court
C/M, Dr. Murli Manohar Joshi Inter ... vs State Of U.P. & Others on 27 January, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 3766 of 2010 Petitioner :- C/M, Dr. Murli Manohar Joshi Inter College Respondent :- State Of U.P. & Others Petitioner Counsel :- Sumati Rani Gupta Respondent Counsel :- C.S.C. Hon'ble Dilip Gupta,J.
The petitioner is aggrieved by the decision taken by the District Level Committee not to allot the petitioner-Institution a centre for the 2010 Examinations to be conducted by the Board of High School and Intermediate Education, U.P. Learned Standing Counsel appearing for the respondents states that against the aforesaid decision taken by the District Level Committee, the petitioner can approach the Regional Level Committee for redressal of the grievance in terms of the Government Order dated 27th August, 2009.
In view of the aforesaid, the Court declines to entertain this petition but leaves it open to the petitioner to approach the Regional Level Committee for redressal of the grievance. The Court has no reason to doubt that in case such a representation is filed before the Regional Level Committee, the same shall be decided expeditiously, preferably within two weeks from the date of filing of the representation.
The writ petition is dismissed subject to the observations made above.
Order Date :- 27.1.2010 GS