Punjab-Haryana High Court
Amar Shaheed Baba Ajit Singh Jujhar ... vs State Of Punjab And Another on 16 October, 2008
Author: Ashutosh Mohunta
Bench: Ashutosh Mohunta, Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CWP No. 17903 of 2008
Date of decision: October 16, 2008
Amar Shaheed Baba Ajit Singh Jujhar Singh Memorial College
--- Petitioner
Versus
State of Punjab and another ---- Respondents
CORAM: Hon'ble Mr. Justice Ashutosh Mohunta
Hon'ble Mr. Justice Rajan Gupta
Present: Mr. Vivek Sharma, Advocate, for the petitioner.
Ashutosh Mohunta, J.
The prayer in the instant petition is for issuance of a direction to the respondents to release 95% grant-in-aid to the petitioner-college.
Counsel submits that the petitioner College has not been released the grant-in-aid for the last many years. Counsel further submits that the petitioner has already submitted representation ( Annexure P-16), which has not been decided as yet.
After hearing the counsel, we dispose of the present writ petition with a direction to respondent No. 2 to decide the representation (Annexure P-16) of the petitioner in accordance with law within six months from the date f receipt of a certified copy of this order.
[Ashutosh Mohunta] Judge [Rajan Gupta] Judge October 16, 2008 `ask'