Allahabad High Court
Savitri Mahila Degree ... vs State Of U.P. Thru Prin.Secy. ... on 8 July, 2019
Bench: Irshad Ali
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Court No. - 24
Case :- MISC. SINGLE No. - 18568 of 2019
Petitioner :- Savitri Mahila Degree College,Thru Manager Akhand Veer Singh
Respondent :- State Of U.P. Thru Prin.Secy. Basic Education And Ors.
Counsel for Petitioner :- Ajay Pratap Singh
Counsel for Respondent :- C.S.C.
Hon'ble Irshad Ali,J.
Heard Sri Ajay Pratap Singh, learned counsel for the petitioner and to the learned Standing Counsel on behalf of respondent Nos.1 to 4.
The petitioner has rushed to this Court for issuance of writ of mandamus for issuance of direction to the respondent No.1 as well as respondent No.3 to make necessary correction in the order dated 19.09.2016 and order dated 27.09.2016 and to change the name of petitioner's institution as "Savitri Mahila Degree College", Plot No.318, Takpura, Darshan Nagar, District Ayodhya (Faizabad).
The institution- Savitri Mahila Degree College, Takpura, Darshan Nagar, District Ayodhya (Faizabad) is a recognized institution under the provisions of U.P. State Universities Act, 1973. The institution is affiliated with Dr. Ram Manohar Lohia Awadh University, District Ayodhya. Petitioner's institution was granted recognition by the National Council for Teachers Education (NCTE) to run D.El.Ed. (Diploma in Elementary Education) against 100 seats in two units from the session 2016-17. On the basis of recognition granted by the NCTE, the petitioner's institution applied through proper channel before the State Government for grant of affiliation to run the aforesaid course.
In processing the application, respondent Nos.1 and 3 endorsed the name of the petitioner's institution as "Shiv Savitri Mahila Degree College", in which the word "Shiv" has wrongly been inserted prior to name of the petitioner's institution and at the place of running of the institution i.e. "Takpura", has wrongly been incorporated as "Tukapur".
The application filed by the petitioner is lying pending consideration before the respondents and no order whatsoever has been passed till date. Feeling aggrieved, the petitioner has filed reminder on 10.04.2019 before the respondent No.3 but no action whatsoever was taken. Thus, the present writ petition has been filed before this Court.
Having heard the submissions advanced by learned counsel for the parties, I perused the material on record.
In view of the nature of controversy involved in the present writ petition, no purpose will be served in keeping the writ petition pending.
Accordingly, this writ petition is finally disposed of with a liberty to the petitioner to file a fresh comprehensive representation ventilating all his grievances before the respondent No.1 within one week from today. In case such a representation is filed within the aforesaid period, the same shall be considered and and appropriate reasoned and speaking order shall be passed on the application of the petitioner within a period of six weeks from the date of production of a certified copy of this order.
Order Date :- 8.7.2019
Adarsh K Singh
