Association Of Management ... vs State Of U.P. Thru Princ.Secy. And ...
2011 Latest Caselaw 3197 ALL

Citation : 2011 Latest Caselaw 3197 ALL
Judgement Date : 28 July, 2011

Allahabad High Court

Association Of Management ... vs State Of U.P. Thru Princ.Secy. And ... on 28 July, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 42025 of 2011
 

 
Petitioner :- Association Of Management Studies And Others
 
Respondent :- State Of U.P. Thru Princ.Secy. And Others
 
Petitioner Counsel :- M.K. Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is granted six weeks' time to file counter affidavit.

List after six weeks on 05.09.2011.

On the next date fixed, the Principal Secretary, Professional and Technical Education Anubhag-1, U.P. Sachivalaya, Lucknow is directed to explain before this Court as to under what circumstances, the member as required to be nominated as per constitution of the Appellate Committee, has not been nominated, in consonance with the Government Order dated 14.10.2009.

Let a copy of this order be made available to the learned standing counsel.

Order Date :- 28.7.2011

SRY