C/M Janta Gramin Sewa Sansthan vs State Of U.P. And Others
2011 Latest Caselaw 6452 ALL

Citation : 2011 Latest Caselaw 6452 ALL
Judgement Date : 12 December, 2011

Allahabad High Court

C/M Janta Gramin Sewa Sansthan vs State Of U.P. And Others on 12 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 71312 of 2011
 

 
Petitioner :- C/M Janta Gramin Sewa Sansthan
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- L.C. Srivastava,Neeraj Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that some of the Institutions have been granted lump sum grant-in-aid, who are not eligible. The names of the some of the colleges are mentioned in paragraph-7 of the writ petition. Further the petitioner's school has been ignored though the name of the petitioner's school has been recommended by the District Level Committee. In respect of the various irregularities committed in lump sum grant-in-aid, the Deputy Secretary, U.P. Government has also wrote a letter to the Director, Samaj Kalyan Vibhag, U.P., Lucknow to make necessary inquiry in this regard.

The matter requires consideration.

Learned Standing Counsel represents all the respondents. The respondents are directed to file counter affidavit within one week particularly respondent no. 3 is directed to file counter affidavit in respect of paragraph-7 of the writ petition.

Put up on 21.12.2011 as fresh.

Order Date :- 12.12.2011