C/M Prabhat Institute Of Para ... vs State Of U.P. And 2 Others
2016 Latest Caselaw 5469 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 39110 of 2016
 

 
Petitioner :- C/M Prabhat Institute Of Para Medical Sciences And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Prabhakar Awasthi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

The Committee of Management of Prabhat Institute of Para Medical Sciences has approached this Court seeking direction to the third respondent-Uttar Pradesh State Medical Faculty, Lucknow to constitute a Committee for the purposes of inspection of the petitioner-institution for registration with the State Medical Faculty.

The petitioner states that the requisite fee has already been deposited. However, the matter is pending before the third respondent and no decision has been taken.

Learned Standing Counsel would contend that appropriate order as per law has been passed by the third respondent.

Be that as it may, without entering into the merit and the contentions raised by the learned counsel for the petitioner it is provided that the third respondent shall consider the application of the petitioner for inspection of the institute as per law expeditiously, preferably within three months from the date of filing of certified copy of this order. It is made clear that this Court has not adjudicated the matter on merit.

The writ petition is disposed of.

No cost.

Order Date :- 23.8.2016

Ashish Pd.