Anamika Singh vs State Of U.P. & 3 Others
2015 Latest Caselaw 201 ALL

Citation : 2015 Latest Caselaw 201 ALL
Judgement Date : 28 April, 2015

Allahabad High Court

Anamika Singh vs State Of U.P. & 3 Others on 28 April, 2015

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 23223 of 2015
 

 
Petitioner :- Anamika Singh
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Pankaj Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Supplementary Affidavit filed today is taken on record.

Learned Standing Counsel points out that the petitioner had obtained admission against the paid seat as would be evident from the Application Form appearing at page 16 of the writ petition. He further submits that the petitioner was not entitled to be granted scholarship in light of her family income.

Let these facts be brought on record by means of an Affidavit to be filed within three weeks. The petitioner shall have a week thereafter to file his Rejoinder Affidavit.

List this petition on the expiry of the aforesaid period.

Order Date :- 28.4.2015

Arun K. Singh

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