Smt. Babita Singh vs Vice Chancellor, Deen Dayal ...
2013 Latest Caselaw 5870 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 50386 of 2013
 

 
Petitioner :- Smt. Babita Singh
 
Respondent :- Vice Chancellor, Deen Dayal Upadhyay Gorakhpur Univ.& 3 Ors.
 
Counsel for Petitioner :- Awadhesh Kumar Mishra
 
Counsel for Respondent :- B.D. Pandey
 

 
Hon'ble Dilip Gupta,J.

The sole relief claimed by learned counsel for the petitioner at the time of hearing of this petition is that the Registrar of the Deen Dayal Upadhyay, Gorakhpur University, Gorakhpur (hereinafter referred to as the 'University'), which conducted the B.Ed. 2013 counselling, may decide the representation filed by the petitioner regarding change of College for admission to the B.Ed. Course.

Learned counsel appearing for the respondent University states that the representation filed by the petitioner shall be decided expeditiously.

This writ petition is, accordingly, disposed of with a direction to the Registrar of the University to decide the representation filed by the petitioner expeditiously, preferably within a period of two 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 Registrar of the University in accordance with law.

Order Date :- 17.9.2013

SK