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C/M, Dr. Ambedkar Primary ... vs State Of U.P. And 3 Others
2014 Latest Caselaw 1842 ALL

Citation : 2014 Latest Caselaw 1842 ALL
Judgement Date : 19 May, 2014

Allahabad High Court
C/M, Dr. Ambedkar Primary ... vs State Of U.P. And 3 Others on 19 May, 2014
Bench: Abhinava Upadhya



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 27701 of 2014
 

 
Petitioner :- C/M, Dr. Ambedkar Primary Pathshala And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vashistha Tiwari
 
Counsel for Respondent :- C.S.C.,M.A. Ausaf
 

 
Hon'ble Abhinava Upadhya,J.

Heard Sri Vashistha Tiwari, learned counsel for the petitioners and Sri M.A.Ausaf and Sri K.S.Kushwaha, learned counsel appearing for respondent no.4. Learned Standing Counsel represents respondents no.1,2  and 3.

By means of this writ petition the petitioners have come up to this Court raising a grievance with regard to the  institution being brought under the grant-in-aid list.

Learned counsel for the petitioners submits that the petitioners' institution has been taken under the grant-in-aid list whereas Sri K.S.Kushwaha, learned counsel appearing for respondent no.4 submits that the institution of the respondent no.4  was brought under the grant-in-aid list  and not the institution of the petitioners.

Sri Kushwaha, learned counsel has relied upon the registration certificate issued by the Registrar, Societies and submitted that both the registrations are different in number. It is further submitted by Sri Kushwaha, learned counsel that the registration of the petitioners' society is from 2.9.1994 whereas the institution of respondent no.4 was registered on 20.1.1981. The institution of respondent no.4 having been in the grant in aid list in the year 1989, therefore, on such date the petitioners' institution was not even registered. As such, it cannot be held that the petitioners' institution has been brought under the grant-in-aid list.

Both the parties are claiming grant-in-aid on the basis of similarity of the name of both the institutions.

The matter requires consideration.

The respondents may file counter affidavit within one month. 

List thereafter.

Connect this writ petition with Writ Petition No. 7060 of 2014 (Savesh Kumar Singh and another Vs. State of U.P. & others).

Order Date :- 19.5.2014

SKM

 

 

 
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