Shri Jeet Ram Smarak Institute Of ... vs State Of U.P. Thru. ...
2015 Latest Caselaw 4890 ALL

Citation : 2015 Latest Caselaw 4890 ALL
Judgement Date : 1 December, 2015

Allahabad High Court

Shri Jeet Ram Smarak Institute Of ... vs State Of U.P. Thru. ... on 1 December, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. SINGLE No. - 7253 of 2015
 

 
Petitioner :- Shri Jeet Ram Smarak Institute Of Polytechinic Thru.Chairman
 
Respondent :- State Of U.P. Thru. Prin.Secy.,Social Welfare & 4 Others
 
Counsel for Petitioner :- Ranjana Agnihotri
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned Counsel for the respondents states that the writ petition filed by the Institution is not maintainable in view of the Office Memorandum dated 20.9.2014 as it is the student of the institution whose detail is verified for the grant of scholarsship. He further pointed out that the Scheme is available to SC & ST students.

Learned Counsel for the petitioner prays for and is granted a week's time to file supplementary affidavit as to how the writ petition at the instance of the Institution is not maintainable.

List thereafter.

Order Date :- 1.12.2015

MH/-