C/M Maharshi Dayanand Saraswati ... vs State Of U.P. And 3 Others
2019 Latest Caselaw 6651 ALL

Citation : 2019 Latest Caselaw 6651 ALL
Judgement Date : 19 September, 2019

Allahabad High Court

C/M Maharshi Dayanand Saraswati ... vs State Of U.P. And 3 Others on 19 September, 2019

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 14565 of 2019
 

 
Petitioner :- C/M Maharshi Dayanand Saraswati Sanskrit Uchchatar Madhyamik Shikshan Sansthan
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Awadhesh Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

By means of this writ petition the petitioner, which is a Committee of Management of a recognized Sanskrit College, has prayed for creation of certain post which has to be considered and decided by respondent no. 2 where the papers are pending.

The writ petition is disposed of with the direction that in case the papers have been duly forwarded and the norms for creation of post have been met, the claim of the petitioner be considered and decided, as far as possible, within a period of four months from the date a certified copy of this order is presented before respondent no. 2.

Order Date :- 19.9.2019

Sunil Kr. Gupta