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Dau Dayal Mahila (P G) College vs State Of Up on 1 December, 2014

Bench: V. Gopala Gowda, Rohinton Fali Nariman

     ITEM NO.56                               COURT NO.11                        SECTION XI

                                   S U P R E M E C O U R T O F            I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s). 29388/2014
     (Arising out of impugned final judgment and order dated 17/10/2014
     in WP No. 6761/2014 passed by the High Court Of Judicature at
     Allahabad, Lucknow Bench)

     DAU DAYAL MAHILA (P G) COLLEGE                                              Petitioner(s)

                                                       VERSUS

     STATE OF UP AND ORS                                                         Respondent(s)
     (with interim relief and office report)

     Date : 01/12/2014 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE V. GOPALA GOWDA
                           HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                  Mr.   Gopal   Jain,Sr.Adv.
                                        Mr.   Navin   Chawla,Adv.
                                        Mr.   Arpit   Maheshwari,Adv.
                                        Mr.   Ketan   Paul,Adv.

     For Respondent(s)                  Mr. Vikrant Yadav,Adv.
                                        Mr. M.R.Shamshad,Adv.

     For R.3                            Mr. Pawan Kumar Shukla,Adv.
                                        Mr. Pankaj Kumar Singh,Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Heard learned senior counsel for the petitioner and learned counsel for the respondents. Learned senior counsel has also given proposed new schedule to complete 200 working days of teaching classes excluding the period of examination. Copy served upon the respondents' counsel. Learned counsel for respondent no.3 seeks and is granted time to response the same by Friday.

List the matter on 8.12.2014.

                            (SUMAN WADHWA)                                (MALA KUMARI SHARMA)
                              AR-cum-PS                                      COURT MASTER