Sarvesh Kumar Singh And Others vs State Of U.P. And Others
2011 Latest Caselaw 5539 ALL

Citation : 2011 Latest Caselaw 5539 ALL
Judgement Date : 3 November, 2011

Allahabad High Court

Sarvesh Kumar Singh And Others vs State Of U.P. And Others on 3 November, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 57252 of 2011
 

 
Petitioner :- Sarvesh Kumar Singh And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Gaurav Sisodia
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

On 29.09.2011 this Court passed an order on the assurance extended by the State that the District Magistrate shall ensure that the scholarship/fees reimbursement amount would be deposited with the institute within a period of one month from that day. Petitioner submits that the aforementioned order has not been complied with till date and net effect of the same is that in the absence of amount being there, the petitioners are not being permitted to pursue their course .

Two weeks further time is accorded to learned standing counsel to get the order dated 29.09.2011 complied with.

List on 21.11.2011.

Order Date :- 3.11.2011

SRY