Sri Ram Educational Society vs State Of U.P. And 2 Others
2013 Latest Caselaw 7040 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 62489 of 2013
 

 
Petitioner :- Sri Ram Educational Society
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Suyash Agarwal
 
Counsel for Respondent :- C.S.C.,Anurag Khanna
 

 
Hon'ble Dilip Gupta,J.

Sri Ram Educational Society, Hapur has filed this petition for a direction upon the Principal Secretary (Higher Education) to grant affiliation to the petitioner-Society for running the BA.LLB. Five Years Course from the Academic Session 2013-14. Further relief that has been sought is that a direction should also be issued to the Chaudhary Charan Singh University, Meerut (hereinafter referred to as the 'University') to expedite the process.

It is stated that the Inspection report was submitted to the University on 17th September, 2013 but till date University has not sent the papers to the State Government for taking a decision.

Learned Standing Counsel appears for respondent no.1. Sri Anurag Khanna appears for respondent nos.2 and 3.

It is stated by Sri Anurag Khanna, learned counsel appearing for the respondent-University that the University shall complete the process of examination of the papers expeditiously so that it can send the papers to the State Government for taking an appropriate decision.

This petition is, accordingly, disposed of with a direction to the respondent-University to scrutinize the papers and then forward them to the State Government with its comments expeditiously, preferably within a period of four weeks from the date a certified copy of this order is filed by the petitioner before the Registrar of the University.

It is made clear that the Court has not adjudicated on the merits of the case which shall be examined by the respondent-University in accordance with law.

Order Date :- 20.11.2013

SK