C/M Dr. B.R. Ambedkar Prathmik ... vs State Of U.P. And Others
2011 Latest Caselaw 6626 ALL

Citation : 2011 Latest Caselaw 6626 ALL
Judgement Date : 21 December, 2011

Allahabad High Court

C/M Dr. B.R. Ambedkar Prathmik ... vs State Of U.P. And Others on 21 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 75014 of 2011
 

 
Petitioner :- C/M Dr. B.R. Ambedkar Prathmik Pathshala
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- L.C. Srivastava,Neeraj Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Connect with Writ Petition No. 71312 of 2011.

Learned Standing Counsel states that the instruction has not been received today. Learned Standing Counsel may file counter affidavit within two weeks.

List in third week of January, 2012. Meanwhile, the Director, Samaj Kalyan Vibhag, U.P., Lucknow is directed to make necessary inquiry in this regard and submit the report before this Court. In case if it will be found in the inquiry that the colleges, who have been selected for lump sum grant-in-aid, are not eligible, the amount paid to them will be subject to the decision of the writ petition.

Order Date :- 21.12.2011