Allahabad High Court
Zafruddin Khan vs State Of U.P. And Others on 21 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 41967 of 2010 Petitioner :- Zafruddin Khan Respondent :- State Of U.P. And Others Petitioner Counsel :- Siddharth Khare,Sri. Ashok Khare Respondent Counsel :- C. S. C. Hon'ble Arun Tandon,J.
Standing Counsel accepts notice on behalf of respondent nos. 1 to 4. Issue notice to respondent no. 5 fixing 31st August, 2010 as the date. Petitioner to take steps within one week. All the respondents may file counter affidavit by the next date fixed.
List on the date fixed.
In the counter affidavit to be filed by the State Government it shall be indicated as to how the institution is to be treated as minority institution. The issue, as to whether 50% quota provided for promotion under Regulation 5 of Chapter-II of the Regulations framed under the Intermediate Education Act would be applicable to the minority institutions or not, has already been referred to for adjudication to a Larger Bench under order of the Hon'ble Single Judge vide order dated 29.10.2009 passed in Writ Petition No. 56673 of 2009 (Committee of Management Swami Lila Shah Adarsh Sindhi Inter College, Agra and another vs. State of U.P. and others). In view of the aforesaid, the only interim order this Court proposes to pass is that any appointment made shall be subject to the orders to be passed in the present writ petition.
Order Date :- 21.7.2010 Pkb/