Allahabad High Court
Anshuman Singh Rathore vs Union Of India Thru. Secy. Ministry Of ... on 21 July, 2023
Bench: Vivek Chaudhary, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:48090-DB Court No. - 3 Case :- WRIT - C No. - 6049 of 2023 Petitioner :- Anshuman Singh Rathore Respondent :- Union Of India Thru. Secy. Ministry Of Edu. New Delhi And 3 Others Counsel for Petitioner :- In Person Counsel for Respondent :- A.S.G.I.,C.S.C. Hon'ble Vivek Chaudhary,J.
Hon'ble Manish Kumar,J.
Heard learned counsel for the petitioner.
The petitioner has challenge the vires of U.P. Board of Madarsa Education Act, 2004 and provisions of Right of Children to Free And Compulsory Education (Amendment) Act, 2012.
Similar issues are referred to a larger Bench in Writ-A No.29324 of 2019, which are already nominated by Hon'ble Chief Justice to the Bench Comprising Hon'ble Vivek Chaudhary, J. and Hon'ble Subhash Vidyarthi, J.
Let the matter be placed before Hon'ble the Chief Justice / Senior Judge for nomination of Bench.
Meanwhile, notice be served upon Shri Barun Pandey for Respondent Nos.1 and 2, learned Standing Counsel for the State, who shall also inform the Advocate General and Shri Afzal Siddiqui for Respondent No.4 (UP Madarsa Education Board (Uttar Pradesh Madarsa shiksha Parishad).
[Manish Kumar,J.] [Vivek Chaudhary,J.] Order Date :- 21.7.2023 S. Kumar