C/M Public Inter College vs State Of U.P. And 3 Others
2019 Latest Caselaw 5324 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 9465 of 2019
 

 
Petitioner :- C/M Public Inter College
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Uma Nath Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Apart from the other things, the challenge in this writ petition is to the notification dated 20.3.2018 published in the U.P. Gazette dated 24.3.2018 as violative of Article 30 (1) of the Constitution of India.

Several writ petitions on this score have already been entertained and notices have been issued to the Advocate General.

In view of the nature of challenge raised in the writ petition, issue notice to Advocate General, returnable at an early date.

List for admission/final disposal along-with Writ C No.23143 of 2018 (C/M M.D. Jain Uchattar Madhyamik Vidyalaya And another Vs. State Of U.P. And 5 others).

In the meantime, respondents may file their counter affidavit, if they so desire in this writ petition also.

Order Date :- 31.5.2019

Pramod Tripathi