Allahabad High Court
Sri Nerheji Mahavidyalaya Narhin ... vs State Of U.P. And Anr. on 9 August, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 21 Case :- WRIT - C No. - 46766 of 2010 Petitioner :- Sri Nerheji Mahavidyalaya Narhin Rasara Thr V.K.Singh And Ar Respondent :- State Of U.P. And Anr. Petitioner Counsel :- J.P.N. Singh Respondent Counsel :- C.S.C.,Rajiv Joshi Hon'ble Arun Tandon,J.
Heard learned counsel for the petitioners, Sri Rajeev Joshi, learned counsel for respondent no.4 and learned Standing Counsel for the State-respondents.
The Committee of Management of Sri Nerheji Mahavidyalaya, Narhin, Rasara, Ballia and its Manager have filed this petition for a direction upon the respondents to grant necessary affiliation to the petitioner-Institution and ensure allotment of the requisite number of students for two years BTC Course.
It is the contention of learned counsel for the petitioner that in view of the judgment and order dated 31st July, 2009 rendered by this Court in Special Appeal No. 1639 of 2007 and in other similar Special Appeals the Institution run by the petitioner-Committee of Management is required to be granted affiliation.
Learned counsel for the respondents- State Government submits that the case of the petitioner shall be examined and appropriate order in the light of the judgment referred to above shall be passed without delay.
In view of the aforesaid, this petition is disposed of with a direction to the State Government to examine the representation submitted by the petitioner on 23rd January, 2010 (Annexure-6 to the writ petition) and to take a decision in light of the judgment referred to above by a reasoned order expeditiously, preferably within a period of three weeks from the date a certified copy of this order is filed by the petitioner.
It is made clear that the Court has not adjudicated upon the merits of the case which shall be examined by the State Government in accordance with law.
(Arun Tandon, J.) Order Date :- 9.8.2010 Sushil/-