C/M Pt. Jawahar Lal Nehru Inter ... vs State Of U.P. And Others
2011 Latest Caselaw 2320 ALL

Citation : 2011 Latest Caselaw 2320 ALL
Judgement Date : 13 June, 2011

Allahabad High Court

C/M Pt. Jawahar Lal Nehru Inter ... vs State Of U.P. And Others on 13 June, 2011

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 33805 of 2011
 

 
Petitioner :- C/M Pt. Jawahar Lal Nehru Inter College And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Saroj Yadav
 
Respondent Counsel :- C.S.C.,Balwant Singh
 

 
Hon'ble Abhinava Upadhya,J.

Supplementary affidavit filed today, is taken on record.

Heard Shri Saroj Yadav, learned counsel for the petitioner, learned Standing Counsel and Shri Balwant Singh appearing for respondent no. 5.

The respondents may file counter affidavit within three weeks.

List this matter immediately after expiry of the aforesaid period.

The writ petition has been filed challenging the order by which it has been directed to hold the election of the Committee of Management of the institution namely Pt. Jawahar Lal Nehru Inter College, Jaitpur, District Gorakhpur and the date of election has been scheduled as 19th of this month.

As interim measure, it is provided that the election may be held and the result may also be declared. However, the same shall not be given effect till the next date of listing.

Order Date :- 13.6.2011

Puspendra