Allahabad High Court
Milestone Institute Of Professional ... vs State Of U.P.Throu. The Secy. Higher ... on 4 August, 2010
Bench: Pradeep Kant, Ritu Raj Awasthi
Court No. - 1 Case :- MISC. BENCH No. - 7515 of 2010 Petitioner :- Milestone Institute Of Professional Studies Duhai Through Respondent :- State Of U.P.Throu. The Secy. Higher Education Civil Sectt. Petitioner Counsel :- Sandeep Dixit Respondent Counsel :- C.S.C,S.P.Shukla,W.U.Ahmad Hon'ble Pradeep Kant,J.
Hon'ble Ritu Raj Awasthi,J.
Notices on behalf of the respondents have been accepted by their respective counsel.
With the consent of the parties' counsel, the petition is being disposed of finally at the admission stage.
The petitioner's matter regarding extension of approval for permanent affiliation for the academic session 2010-11 is pending consideration before the State Government.
On the request of the parties' counsel, we dispose of the writ petition finally with the direction that the pending matter of the petitioner be considered and disposed of, by the State Government, expeditiously, in accordance with law, say within a maximum period of two weeks from the date of receipt of a certified copy of this order.
Order Date :- 4.8.2010 Prajapati