Allahabad High Court
C/M Shri Rameshwar Prasad College And ... vs Union Of India And Others on 5 July, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 38089 of 2010 Petitioner :- C/M Shri Rameshwar Prasad College And Another Respondent :- Union Of India And Others Petitioner Counsel :- Birendra Singh Respondent Counsel :- A.S.G.I.,R.A. Akhtar Hon'ble Dilip Gupta,J.
The sole relief pressed for by the learned counsel for the petitioners at the time of hearing of this petition is that the appeal filed by the petitioners before the Appellate Authority against the order dated 22nd December, 2009 passed by the Northern Regional Committee of the National Council for Teacher Education may be decided expeditiously.
Sri R.A. Akhtar, learned counsel appearing for respondent nos.2, 3 and 4 states that in case the appeal filed by the petitioners has not been decided, an appropriate order shall be passed expeditiously.
In view of the aforesaid, this petition is disposed of with a direction to the Appellate Authority to decide the appeal filed by the petitioners expeditiously, preferably within a period of six weeks from the date a certified copy of this order is filed by the petitioners.
It is made clear that the Court has not adjudicated upon the merits of the case which shall be examined by the Appellate Authority in accordance with law.
Order Date :- 5.7.2010 GS