Shri Jeet Ram Smarak Institute Mof ... vs State Of U.P.Thru ...
2015 Latest Caselaw 4564 ALL

Citation : 2015 Latest Caselaw 4564 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Shri Jeet Ram Smarak Institute Mof ... vs State Of U.P.Thru ... on 24 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. SINGLE No. - 7106 of 2015
 

 
Petitioner :- Shri Jeet Ram Smarak Institute Mof Engineering & Technology
 
Respondent :- State Of U.P.Thru Prin.Secy.Social Welfare U.P. Shashan &Ors
 
Counsel for Petitioner :- Ranjana Agnihotri,Sandeep Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Counsel for the petitioner submits that there are 449 students of the Institutions who are entitled for scholarship under the Government Scheme but only 257 students have been allowed scholarship without any justification.

Standing Counsel is directed to seek instructions in the matter.

List this case on 2.12.2015.

Order Date :- 24.11.2015

MH/-

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