Shikha Srivastava vs The Registrar, Mahatma Gandhi ...
2011 Latest Caselaw 6585 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 74007 of 2010
 

 
Petitioner :- Shikha Srivastava
 
Respondent :- The Registrar, Mahatma Gandhi Kashi Vidya Peeth And Anr.
 
Petitioner Counsel :- Radha Kant Ojha
 
Respondent Counsel :- Anil Tiwari
 

 
Hon'ble Rajes Kumar,J.

Heard Sri Radha Kant Ojha, learned counsel for the petitioner and Sri Anil Tiwari, learned counsel appearing on behalf of the University.

Sri Anil Tiwari, learned counsel appearing on behalf of the University states that the Vice-Chancellor is the highest authority to take the decision in these kinds of matter, therefore, it would be appropriate that the petitioner may approach to the Vice-Chancellor of the University for her grievances.

In view of the above, let the petitioner may file a fresh representation before the Vice-Chancellor within one week and the Vice-Chancellor of the University is directed to dispose of the same within another two weeks. The copy of the decision of the Vice-Chancellor shall be produced before this Court on the next date.

List on 11.1.2012.

Order Date :- 19.12.2011

OP