Allahabad High Court
Nand Lal Sarojini Devi Charitable Trust ... vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 1 December, 2022
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- WRIT - C No. - 8664 of 2022 Petitioner :- Nand Lal Sarojini Devi Charitable Trust Thru. Authorized Signatory Vidhan Singhal Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Technical Education Lko. And 3 Others Counsel for Petitioner :- Paavan Awasthi,Parth Anand Counsel for Respondent :- C.S.C.,Alok Kumar Pandey,Ravi Singh Hon'ble Neeraj Tiwari,J.
Heard learned counsel for petitioners, learned standing counsel for respondent No. 1, Sri Utsav Mishra, learned counsel for respondent Nos. 2 & 3 and Sri Ravi Singh, learned counsel for respondent No. 4.
Sri Utsav Mishra, learned counsel for respondent Nos. 2 & 3 has produced the instruction dated 1.12.2022, which is taken on record, On the basis of instruction, he submitted that considering the mandate of Apex Court in its order dated 26.8.2022 & 19.9.2022 in C.A. No. 9048 of 2012 (Parshavanath Charitable Trust & Others Vs. AICTE & others), University has taken decision to hold the meeting of affiliation committee on 3.12.2022 and consider all such cases in which P.C.I.-respondent no.4 has granted approval upto 30.11.2022 i.e. date fixed by the Apex Court. Immediately, thereafter, University shall send its recommendation to State Government for prior permission of affiliation under Section 23(2) of UPTU, Act, therefore, this petition may be disposed of in terms of instruction dated 1.12.2022.
Learned counsel for the petitioner submitted that in case positive recommendation made by the University, direction may be issued to State Government and University to complete all affiliation process prior to 10.12.2022 i.e. date fixed by the Apex Court.
Considering the facts and circumstances of the case, the writ petition is disposed of with direction to respondent nos. 1 & 2 to complete the affiliation process prior to 10.12.2022 i.e. date fixed by the Apex Court, Further, petitioner's Institution shall not be deprived from any consequential reliefs, which is to be extended to other Institutions such as pre-registration/enrollment for admission, which is going to be commence from 01.12.2022 to 10.12.2022.
Order Date :- 1.12.2022 Arvind