Allahabad High Court
Kunwar Bahadur Agrawal vs State Of U.P. And Others on 21 December, 2011
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 68753 of 2011 Petitioner :- Kunwar Bahadur Agrawal Respondent :- State Of U.P. And Others Petitioner Counsel :- M.K. Gupta Respondent Counsel :- C.S.C.,Prabhakar Awasthi Hon'ble Rajes Kumar,J.
Sri Prabhakar Awasthi, Advocate, appears on behalf of respondent no. 15. Learned Standing Counsel appears on behalf of respondent nos. 1 & 2. Issue notice to respondent nos. 3 to 14. The petitioner may take steps to serve the respondent nos. 3 to 14 by dasti summon as well as by registered post. All the respondents may file counter affidavit within two weeks.
List on 11.1.2012. Meanwhile, any order passed by the any authority recognizing the Committee of Management of the institution in pursuance of the impugned order dated 11.8.2011 shall be subject to the decision of the writ petition.
Order Date :- 21.12.2011 OP