HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 51236 of 2011 Petitioner :- Sanjeev Kumar Barswal And Others Respondent :- State Of U.P. Thru Secy. And Others Petitioner Counsel :- Satendra Kumar Upadhyay Respondent Counsel :- C.S.C.,Anurag Khanna Hon'ble V.K. Shukla,J.
Learned standing counsel has accepted notice on behalf of respondent No.1. Sri Anurag Khanna, Advocate, has entered appearance on behalf of respondent Nos.2 and 3. Issue notice to respondent No.4.
Each one of the respondents is granted four weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.
List thereafter.
In the present case contention of the petitioner is that illegal demand is being made by the College in question and for this purpose matter has already been represented to the Regional Higher Education Officer, and the Regional Higher Education in his turn on 18.05.2011 has referred the matter to the University concerned for looking into the matter and necessary action. Petitioner submits that till date no action has been taken in the matter. Learned counsel for the University informs that notice has already been issued in this regard by the University to the college concerned, but no reply has been received.
Consequently, in the facts of the case, the Vice Chancellor of Chaudhary Charan Singh University, Meerut is directed to look into the grievance of the petitioner, make enquiries, and submit report, which may be filed along with the counter affidavit before this Court on the next date fixed. It is also directed that in case any remedial measure, including permission to the petitioner for attending classes etc., can be taken, that may be taken by the Vice Chancellor.
Order Date :- 6.9.2011 SRY