C/M Harish Chandra Post Graduate ... vs State Of U.P. And Others
2011 Latest Caselaw 6681 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 75969 of 2011
 

 
Petitioner :- C/M Harish Chandra Post Graduate College
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rohit Agarwal
 
Respondent Counsel :- C.S.C.,Ajit Kr. Singh
 

 
Hon'ble Rajes Kumar,J.

The petitioner is challenging the Government Order dated 23.8.2011 by which the petitioner has been asked to pay 75% to 80% salary out of the gross income which includes other receipt apart from students fees. The earlier direction was to pay 75% to 80% salary out of the fees received from the students. The submission of the petitioner is that asking to pay the salary out of the other receipt, which has nothing to do with the education fee, is wholly arbitrary.

Learned Standing Counsel appears on behalf of respondent nos. 1, 2 and 3 and Sri Ajit Kumar Singh, Advocate appears on behalf of respondent nos. 4 and 5. All the respondents may file counter affidavit within three weeks. Rejoinder affidavit may be filed within one week thereafter.

List in the week commencing 23.1.2012.

Order Date :- 23.12.2011

OP