Intermediate College ... vs State Of U.P. And 5 Others
2017 Latest Caselaw 2699 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 31690 of 2017
 

 
Petitioner :- Intermediate College Kaptanganj, Azamgarh
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Manish Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Misra,J.

Grievance of the petitioners is that excess amount has been deposited towards fees of the Board examination to the extent of Rs. 46,799/- and, therefore, a direction has been sought upon the respondent to refund the excess amount so deposited.

Learned standing counsel representing the respondents suggested that grievance can be examined by the Secretary U.P. Intermediate Education, Board and, therefore, a representation may be made to the 4th respondent.

In view of the above, this petition is disposed of with liberty to the petitioner to file representation in respect of its grievances to the 4th respondent (Secretary, U.P. Intermediate Education Board)

If any such representation is filed along with certified copy of this order as well as documents, the same shall be considered and decided by a speaking order preferably within one month from the date of filing of such representation. If any, amount is found refundable to the petitioner institution then the same shall be refunded in terms of the order.

Order Date :- 26.7.2017

Neeraj