Vivek Vishal Singh vs U.P.T.U. And 4 Others
2014 Latest Caselaw 6421 ALL

Citation : 2014 Latest Caselaw 6421 ALL
Judgement Date : 12 September, 2014

Allahabad High Court

Vivek Vishal Singh vs U.P.T.U. And 4 Others on 12 September, 2014

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 48983 of 2014
 

 
Petitioner :- Vivek Vishal Singh
 
Respondent :- U.P.T.U. And 4 Others
 
Counsel for Petitioner :- Rakesh Kumar,R.C. Singh
 
Counsel for Respondent :- Neeraj Tiwari
 

 
Hon'ble Manoj Misra,J.

Sri Neeraj Tiwari who has appeared on behalf of UP Technical University, has submitted that notice dated 3.8.2014 was in respect of Government aided institutions only because for the private institutions there is a separate procedure provided which they follow for taking admission, whereas for Government aided institutions admission can be made only on the basis of rank secured by the students in the entrance test.

Sri Neeraj Tiwari prays for and is allowed a week's time to produce the relevant record in respect of the above.

Put up as fresh case on 19.9.2014.

Order Date :- 12.9.2014

SKS

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