C/M Of Bipin Bihari Mahavidyalaya ... vs Bundelkhand University And ...
2011 Latest Caselaw 5627 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 
Case :- WRIT - C No. - 63806 of 2011
 
Petitioner :- C/M Of Bipin Bihari Mahavidyalaya Jhansi And Another
 
Respondent :- Bundelkhand University And Another
 
Petitioner Counsel :- Gautam Baghel,P.S. Baghel
 
Respondent Counsel :- Vivek Varma
 

 
Hon'ble V.K. Shukla,J.

On the matter being taken up today, Sri Gautam Baghel, informs the Court that election has been disapproved by the Vice Chancellor, in exercise of authority under Section 2(13) of the U.P. State Universities Act, 1973, subsequent to passing of the aforesaid order, order to the similar effect has also been passed by Assistant Registrar, Firms Societies and Chits, Jhansi Region Jhansi. In this background learned counsel for the petitioner submits that said order is also required to be challenged before this Court, and requests that present writ petition be dismissed with liberty to file fresh writ petition on the same subject and for questioning the validity of the order passed by Assistant Registrar.

Request made is accepted. Present writ petition is dismissed with liberty to file fresh writ petition.

Aforesaid order has been passed in presence of Sri Neeraj Tiwari, Advocate.

Order Date :- 9.11.2011

Dhruv