Km. Jyotsana Tiwari vs State Of U.P. And Others
2011 Latest Caselaw 3665 ALL

Citation : 2011 Latest Caselaw 3665 ALL
Judgement Date : 9 August, 2011

Allahabad High Court

Km. Jyotsana Tiwari vs State Of U.P. And Others on 9 August, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 6505 of 2011
 

 
Petitioner :- Km. Jyotsana Tiwari
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- H.P. Pandey,Pushpa Singh
 
Respondent Counsel :- C.S.C.,Anurag Khanna
 

 
Hon'ble V.K. Shukla,J.

Serious allegations of extracting money, more than the prescribed fees, have come forward for B.Ed. course as per Government Order. Notices had been issued to respondent Nos. 3 and 4, but till date appearance has not been entered. As factual investigation of facts is required in the present case and the institution is affiliated to Chaudhary Charan Singh University, Meerut, as such Vice Chancellor of the said University is directed to conduct an enquiry into the matter and submit report on the next date fixed.

List this case after four weeks.

Order Date :- 9.8.2011

SRY

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