Dr.Ram Murti Yadav And Ors. vs Chancellor Chandra Shekhar Azad ...
2011 Latest Caselaw 1905 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- SERVICE BENCH No. - 957 of 2011
 

 
Petitioner :- Dr.Ram Murti Yadav And Ors.
 
Respondent :- Chancellor Chandra Shekhar Azad University Of Agriculture
 
Petitioner Counsel :- Vidhu Bhushan Kalia
 
Respondent Counsel :- C.S.C.,D.K.Upadhyay,Kuldeep Rai
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Heard learned counsel for the parties and perused the record.

The petitioner has already approached the Chancellor, under Section 23 of the U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958 (in short the Act).

Since the matter is already pending with the Chancellor, there appears no good ground to interfere with the controversy in question. 

Accordingly, we dispose of the writ petition directing the competent authority to consider and decide the petitioner's claim under Section 23 of the Act expeditiously, say within a period of two months from the date of production of certified copy of this order.

Subject to above, the writ petition stands disposed of.

Order Date :- 23.5.2011

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