HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 46336 of 2011 Petitioner :- Jang Bahadur Respondent :- State Of U.P. And Others Petitioner Counsel :- Gajendra Singh,Suresh Kumar Singh Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
Learned counsel for the petitioner is permitted to implead Chaudhary Charan Singh University, Meerut, through its Registrar, as respondent No. 4. Said incorporation be carried out forthwith.
Learned standing counsel has accepted notice on behalf of respondent No.1. Sri Vivek Verma, Advocate has entered appearance on behalf of respondent No.2. Petitioner is directed to serve a copy of writ petition on Sri Anurag Khanna, who represents Chaudhary Charan Singh University, Meerut before this Court. Issue notice to respondent No.3.
Each one of the respondents is granted four weeks' time to file counter affidavit.
List after four weeks on 21.09.2011.
It has been stated by the petitioner that he undertook competitive entrance examination for admission to B.Ed- course-2011. On merit he had been called for counseling, and therein he was recommended for admission to the Institute of Teacher Education, Delhi-Meerut Road, Kadrabad, Modinagar, Ghaziabad. Petitioner has stated that when he visited the institution concerned on 02.08.2011, for admission a demand of Rs.50,000/- had been made from him. Under the Government Order dated 07.07.2011 in case any incumbent has been selected in counsel and recommended for admission to any institution and the said institution for any reason is denying admission, then in that event, the incumbent concerned has a right to make complaint before the affiliating University, and the affiliating University has been vested with the power to make enquiry and take action against the erring institution. In the present case complaint made by the petitioner is serious in nature and requires enquiry at the level of the affiliating University. Consequently, the Registrar, Chaudhary Charan Singh University, Meerut is directed to conduct an enquiry into the matter and submit report, which may be appended along with the counter affidavit before this Court, on the date fixed.
Order Date :- 16.8.2011 SRY