Smt. Shakuntala Educational & ... vs State Of U.P. And Others
2011 Latest Caselaw 4745 ALL

Citation : 2011 Latest Caselaw 4745 ALL
Judgement Date : 20 September, 2011

Allahabad High Court

Smt. Shakuntala Educational & ... vs State Of U.P. And Others on 20 September, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 54660 of 2011
 

 
Petitioner :- Smt. Shakuntala Educational & Welfare Society & Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- M.K. Gupta,A.K. Goyal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Hali,J.

The case set out by the petitioner is that while constituting the Appellate Committee under Section 11 of the Uttar Pradesh Private Professional Educational Institutions (Regulation of Admission & Fixation of Fee) Act, 2006, what is provided is that such Appellate Forum is headed by a retired Judge of the High Court. This has been interpreted by the respondents to mean more than one member.

Issue notice to the respondents returnable at an early date. They may file counter affidavit within two weeks.

Put up on 11th October, 2011 as fresh.

Order Date :- 20.9.2011

(Justice Sunil Hali)