Allahabad High Court
Basmati Mahila Silai Kadhai Bunai ... vs State Of U.P. And 3 Others on 17 February, 2021
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 5088 of 2021 Petitioner :- Basmati Mahila Silai Kadhai Bunai Audyogik Prashikshan Kendra Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Bipin Kumar Tripathi Counsel for Respondent :- C.S.C. Hon'ble Yashwant Varma,J.
Heard learned counsel for the petitioner and the learned Standing Counsel for the State.
Learned Standing Counsel appearing for respondent Nos. 2 and 3 states that subject to verification of all facts and contentions on merits being kept open, the claim of the petitioner institution for extension of grant-in-aid benefits in term of the Government Order of 20 December 1998 or such subsequent order which may presently be in force, shall be duly evaluated and a final decision communicated with expedition and preferably within a period of four months from the date of presentation of a duly authenticated copy of this order.
Accordingly this petition shall stand disposed of in light of the statement noted above.
Order Date :- 17.2.2021 faraz