Allahabad High Court
Gajraj Singh Yadav K.P.S.Yadav College ... vs State Of U.P. Thru Prin.Secy.Social ... on 2 December, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 31873 of 2019 Petitioner :- Gajraj Singh Yadav K.P.S.Yadav College Of Pharma.Thr.V.P&Ors Respondent :- State Of U.P. Thru Prin.Secy.Social Welfare Dept.And Ors. Counsel for Petitioner :- Shiv S.E. Chitambar Counsel for Respondent :- C.S.C.,Lalit Shukla Hon'ble Vivek Chaudhary,J.
Heard learned counsels for the parties.
Learned counsel for the petitioners prays to correct the prayer no. 1 of the writ petition as he submits that the dispute is not with regard to scholarship of the students, but, it is only with regard to entering the names petitioners' institution, which is now recognized in the Master Data of the state government.
Learned counsel for the petitioners is permitted to make necessary corrections during course of the day.
Present writ petition is filed by the petitioners for the following primary reliefs :-
"(I) Issue a writ, order or direction in the nature of Mandamus thereby commanding and directing the opposite party no. 1 for petitioners student in on-line submission to master data for the petitioners students as stated in circular/notification, in the interest of justice.
(II) Issue a writ, order or direction in the nature of Mandamus thereby commanding and directing the opposite party no. 1 to decide the representation of petitioners pending before the opposite party no. 1, in the interest of justice, during the pendency of the present writ petition."
Learned counsel for the petitioners states that grievance of the petitioners would be sufficiently met in case, their representation is considered and decided by respondent no. 1 in a time bound manner.
Learned counsels for the respondents have no objection to the said prayer of the petitioners.
In view thereof, petitioner is permitted to make a fresh representation to Respondent no. 1, Principal Secretary, Social Welfare Department, Government of U.P., Civil Secretariat, Lucknow alongwith certified copy of this order within a period of two weeks from today. In case, such a representation is made by petitioners, respondent no. 1, shall consider and decide the same in accordance with law by a speaking and reasoned order within a period of six weeks from the date a certified copy of this order is placed before him.
With the aforesaid, writ petition is disposed of.
Order Date :- 2.12.2019 AKS (Vivek Chaudhary,J.)