Banshi Dhar vs State Of U.P. Thru The Chief Secy. ...
2011 Latest Caselaw 6292 ALL

Citation : 2011 Latest Caselaw 6292 ALL
Judgement Date : 2 December, 2011

Allahabad High Court

Banshi Dhar vs State Of U.P. Thru The Chief Secy. ... on 2 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 69477 of 2011
 

 
Petitioner :- Banshi Dhar
 
Respondent :- State Of U.P. Thru The Chief Secy. And Others
 
Petitioner Counsel :- D.C. Dwivedi
 
Respondent Counsel :- C.S.C.,Neeraj Tiwari
 

 
Hon'ble Rajes Kumar,J.

The petitioner is challenging the order dated 28.9.2010.

It appears that for the Examination, 2007, the petitioner appeared both in M.Sc. previous mathematics examination as well as B.Ed. examination. By the aforesaid order it has been informed by the Vice-Chancellor that as per the Ordinance the petitioner could not appear in more than one subject for Master's Degree in one and the same year, therefore, the petitioner has been asked to inform that which examination may be cancelled.

Sri Neeraj Tiwari, learned counsel for the University is directed to seek instruction in the matter whether the order dated 28.9.2010 has been acted upon.

Put up on 8.12.2011 as fresh.

Order Date :- 2.12.2011