Lal Ji Singh Mahavidyalaya Thru. ... vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 2463 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- MISC. SINGLE No. - 3688 of 2021
 

 
Petitioner :- Lal Ji Singh Mahavidyalaya Thru. Manager Santosh K. Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Higher Education Lko. & Ors.
 
Counsel for Petitioner :- Ajay Pratap Singh
 
Counsel for Respondent :- C.S.C.,Prashant Kumar Tripathi
 

 
Hon'ble Jaspreet Singh,J.

Herd Shri Ajay Pratap Singh learned counsel for the petitioner and Shri Prashant Kumar Tripathi learned counsel for the respondents no.2 and 3.

This Court by means of order dated 09.02.2021 had required the learned counsel for the respondents no.2 and 3 to complete his instructions and in case if the same were not made available, the Registrar of University would appear in person.

Today Shri Prashant Kumar Tripathi learned counsel for the respondents no.2 and 3 has submitted that as per his oral instructions, it is informed that the matter has already been decided by this Court in the case of C/M Jagdish Singh Mahavidyalaya and another Vs. State of U.P. & others in Writ C- 42602 of 2019 decided on 05.02.2020 which has been followed by this Court in the case of Maa Tilsera Devi P.G. College and others Vs. State of U.P. & others, Misc. Case No.22621 of 2020 decided on 07.12.2020 and such an order if passed in the instant case, the University shall be bound and has no objection.

Considering the facts and circumstances and the consensus that the matter is covered by the aforesaid decisions,, the instant petition is also disposed of in terms of the aforesaid judgment of C/M Jagdish Singh. The petitioner shall also be entitled to the benefit of the same.

Order Date :- 17.2.2021

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