Committee Of Management Jai ... vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 25879 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2023:AHC-LKO:61341
 
A.F.R.
 
Court No. - 30
 

 
(1)	Case :-WRIT - C No. - 4953 of 2023
 
	Petitioner :-Committee Of Management Jai Prakash Charitable 	Trust Thru. Admin Shri Rakesh Bahadur Singh
 
	Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of 	Technical Edu. Lko. And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

Connected with

(2) Case :-WRIT - C No. - 4954 of 2023

Petitioner :-C/M P.T. Deen Dayal Upadhyay Gramin Vikas Evam Jan Kalyan Sanstha,Thru. Manager/Secy.

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(3) Case :-WRIT - C No. - 4955 of 2023

Petitioner :-C/M Shyam Shiksha Samiti Trust, Thru. Trustee Shri Vivek Singh Yadav Sonbhadra, U.P.

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Technical Education, Govt. U.P. Lucknow And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(4) Case :-WRIT - C No. - 4956 of 2023

Petitioner :-C/M Amarnath Mahavidyalaya Samiti. Simau, Thru. Admin Shri Mahendra Kumar Unnao U.P.

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Tech. Education, Govt. U.P. Lko And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(5) Case :-WRIT - C No. - 4958 of 2023

Petitioner :-C/M Gayavati Shiskhan Sanstha , Thru. Its Manager Shri Yadunath Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(6) Case :-WRIT - C No. - 4960 of 2023

Petitioner :-C/M Maa Khandwari Devi Ucch Shikshan Trust, Thru. Its Manager Shri Rajendra Pratap Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. . Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(7) Case :-WRIT - C No. - 4962 of 2023

Petitioner :-C/M Devsundari Shikshan Seva Sansthan,Thru. Manager/ Secy. Shri Arvind Singh, And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Technical Education, U.P. Lucknow And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(8) Case :-WRIT - C No. - 4996 of 2023

Petitioner :-C/M, Ishani Charitable Trust, Ghazipur Thru. Manager/ Secy. Shri Ashok Kumar Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(9) Case :-WRIT - C No. - 5000 of 2023

Petitioner :-C/M, Shri Bharat Singh Shikshan Evam Prashikshan Sewa Trust, Thru. Manager Bharat Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./ Prin. Secy. Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(10) Case :-WRIT - C No. - 5001 of 2023

Petitioner :-C/M Ram Gulam Sewa Sansthan, Barabanki Thru. Manager Prashant Verma And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./ Prin. Secy. Deptt. Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(11) Case :-WRIT - C No. - 5002 of 2023

Petitioner :-C/M,Jai Chandra Shikshan Sewa Sansthan, Gonda Thru. Manager Shreyaskar Deo Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. /Prin. Secy. Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(12) Case :-WRIT - C No. - 5007 of 2023

Petitioner :-C/M Thakur Satya Narayan Chandra Pratap Singh Edu.Wel.Samiti, Thru. Shyam Prakash Singh And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Technical Education U.P. Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(13) Case :-WRIT - C No. - 5018 of 2023

Petitioner :-C/M, D.P.S. Institute, Gonda Thru. Manager, Amit Kumar Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./ Prin. Secy. Deptt. Of Technical Education , Lko. And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(14) Case :-WRIT - C No. - 5069 of 2023

Petitioner :-Yatish Chandra Memorial Trust, Thru. Its Authorized Signatory, Sri Narendra Kumar

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Parth Anand,Paavan Awasthi

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(15) Case :-WRIT - C No. - 5097 of 2023

Petitioner :-Shree Hari Education Welfare Society, Meerut Thru. Authorized Signatory, Sri Rajeev Kumar

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Parth Anand,Paavan Awasthi

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(16) Case :-WRIT - C No. - 5098 of 2023

Petitioner :-Shri Uma Raman Jan Kalyan Samiti, Amethi Thru. Authorized Signatory Sri Anil Kumar Singh

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(17) Case :-WRIT - C No. - 5134 of 2023

Petitioner :-C/M Nova Foundation Trust,Varanasi Thru. Manager Arvind Kumar Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(18) Case :-WRIT - C No. - 5153 of 2023

Petitioner :-C/M, Yadukul Siksha Sewa Samiti, Sitapur Thru. Manager/ Secy. Shri Lal Singh Yadav And Another

Respondent :- State Of U.P. Thru. Addil. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Amit Kr. Singh Bhadauriya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(19) Case :-WRIT - C No. - 5166 of 2023

Petitioner :-C/M Shri Durga Shaptashati Siksha Sansthan Aliha, Thru. Manager Subhash Chandra Jaiswal And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajeet Kumar

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(20) Case :-WRIT - C No. - 5167 of 2023

Petitioner :-C/M Sarvajan Kalyan Samiti,Sonbhadra Thru. Its Manager Shri Prabal Kumar

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Rajat Rajan Singh,Priya Vrat,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(21) Case :-WRIT - C No. - 5168 of 2023

Petitioner :-C/M Dav Sansthan,Varanasi Thru. Administrator Shri Rahul Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Priya Vrat,Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(22) Case :-WRIT - C No. - 5169 of 2023

Petitioner :-C/M, Dashrath Sansthan, Ghazipur Thru. Chairman Shri Gyanendra Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Priya Vrat,Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(23) Case :-WRIT - C No. - 5170 of 2023

Petitioner :-C/M Musafir Balgopal Mahavidyalaya,Sonbhadra Thru. Its Manager Shri Prabal Kumar

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Rajat Rajan Singh,Priya Vrat,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(24) Case :-WRIT - C No. - 5252 of 2023

Petitioner :-C/M, Mahanth Digvijaynath Shiksha Evam Samaj Kalyan Samiti, Mau Thru. Manager Tara Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(25) Case :-WRIT - C No. - 5254 of 2023

Petitioner :-C/M, Dr. Ram Manohar Lohia Ambedkar Shiksha Sansthan, Mau Thru. Manager Sudhakar Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(26) Case :-WRIT - C No. - 5255 of 2023

Petitioner :-C/M, Ram Awadh Singh Trust,Mau Thru. Chairman Ajeet Singh And 2 Others

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Govt. Of U.P. Lko And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(27) Case :-WRIT - C No. - 5258 of 2023

Petitioner :-C/M, Radhey Krishna Jan Seva Trust, Mau Thru. Chief Trustee Madhuri Pandey

Respondent :- State Of U.P Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(28) Case :-WRIT - C No. - 5265 of 2023

Petitioner :-C/M Akanksha Shodh Evam Parishan Sansthan Jafarpur,Ghazipur Thru. Trustee Ram Briksha Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Lucknow And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(29) Case :-WRIT - C No. - 5266 of 2023

Petitioner :-C/M Lalsar Krishak Jan Kalyan Trust,Mau Thru. Its President Suryabhan Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(30) Case :-WRIT - C No. - 5267 of 2023

Petitioner :-C/M Chandradev Smarak Educational Trust Ludahi Mau Thru. Trustee Amarnath Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(31) Case :-WRIT - C No. - 5269 of 2023

Petitioner :-C/M Of Baba Jagdev Das College Of Pharmacy,Mau Thru. Its Trustee Ram Soch Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(32) Case :-WRIT - C No. - 5270 of 2023

Petitioner :-C/M, Vansh Narayan Samajotthan Sansthan Trust, Mau Thru. Manager Mandhata Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(33) Case :-WRIT - C No. - 5271 of 2023

Petitioner :-C/M Maa Vindhyawasini Shikshan Seva Trust,Mau Thru. Its Chief Trustee Mrs Poonam Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(34) Case :-WRIT - C No. - 5272 of 2023

Petitioner :-C/M, Haripal Singh Smarak Shikshan Seva Sansthan, Mau Thru. Manager Ravi Bhushan Pratap Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(35) Case :-WRIT - C No. - 5273 of 2023

Petitioner :-C/M, Sugwanti Smarak Shikshan Seva Evam Social Welfare Trust, Mau Thru. Chairman Ajay Kumar Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(36) Case :-WRIT - C No. - 5274 of 2023

Petitioner :-C/M, Lalsar Krishak Jan Kalyan Trust, Mau Thru. President Suryabhan

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(37) Case :-WRIT - C No. - 5275 of 2023

Petitioner :-C/M, Srimati Gujrati Devi Shiksha Seva Samiti, Azamgarh Thru. Manager, Dev Nath Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(38) Case :-WRIT - C No. - 5277 of 2023

Petitioner :-C/M, Ram Khabar Shikshan Seva Sansthan, Azamgarh Thru. Manager Ashok Maurya

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(39) Case :-WRIT - C No. - 5278 of 2023

Petitioner :-C/M Hazi Munir Educational Welfare And Development Society,Mau Thru. Chairman Zakir Hussain Khan

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Govt. Of U.P. Lko. And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(40) Case :-WRIT - C No. - 5281 of 2023

Petitioner :-C/M Shyama Tiwari Educational Trust,Mau Thru. Its President Sandeep Kumar Tripathi

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(41) Case :-WRIT - C No. - 5283 of 2023

Petitioner :-C/M Ram Raj Educational Trust Thru. Its Chairman Hari Lal Yadav Azamgarh

Respondent :- State Of U.P Thru. Addl. Chief Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(42) Case :-WRIT - C No. - 5294 of 2023

Petitioner :-C/M Shobha Shiksha Samiti Thru. Its Manager Lal Bahadur Yadav Dist. Deoria

Respondent :- State Of U.P. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(43) Case :-WRIT - C No. - 5297 of 2023

Petitioner :-C/M Anupama Rai Smarak Janseva Sansthan/Trust Azamgarh Thru. Chairman, Alok Rai

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(44) Case :-WRIT - C No. - 5298 of 2023

Petitioner :-Committee Of Management Samarpan Sewa Trust Thru. Trusty Prakhar Pathak Azamgarh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(45) Case :-WRIT - C No. - 5311 of 2023

Petitioner :-Jai Bajrang Bali Educational Social Welfare And Cultural Trust Thru.Manager Dashrath Singh And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(46) Case :-WRIT - C No. - 5314 of 2023

Petitioner :-Late Kamla Prasad Shashtri Mahavidyalaya, Banda Thru. Manager Vijay Pandey And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./ Prin. Secy. Deptt. Of Technical Education, Lucknow And Ors.

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(47) Case :-WRIT - C No. - 5315 of 2023

Petitioner :-Indira Welfare Trust, Thru. Manager Chandra Shekhar And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. /Prin. Secy. Deptt. Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(48) Case :-WRIT - C No. - 5317 of 2023

Petitioner :-Ganga Ram Abhay Raj Balika Vidyalaya Samiti Thru. Manager Vijay Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Technical Education Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(49) Case :-WRIT - C No. - 5323 of 2023

Petitioner :-C/M Baba Ram Swaroop Shikshan Seva Sansthan Thru. Manager Gulab Chand Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education U.P. Secrett. Lko. And 2 Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(50) Case :-WRIT - C No. - 5334 of 2023

Petitioner :-C/M R B Ram Shikshan Prashikshan Sansthan Mau Thru. Trustee Anand Kumar

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(51) Case :-WRIT - C No. - 5338 of 2023

Petitioner :-Chaudhary Dharmrath Samiti Thru. Its Authorized Signatory Sri Rahul Singh

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education, Lko. And 3 Others

Counsel for Petitioner :-Parth Anand,Paavan Awasthi

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(52) Case :-WRIT - C No. - 5341 of 2023

Petitioner :-Shree Radheshyam Shree Krishna Educational Samiti,Shahjahanpur Thru. Auth.Sign. Sri Ajay Babu Gupta

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt., Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(53) Case :-WRIT - C No. - 5342 of 2023

Petitioner :-Banke Lal Memorial Montessori Vidyalaya Samiti Thru. Authorized Signatory Sri Pramod Kumar Sharma

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education Civil Secrett. Lko. And 3 Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(54) Case :-WRIT - C No. - 5344 of 2023

Petitioner :-Rukmani Shikshan Sansthan,Moradabad Thru. Authorized Signatory Sri Rohit Kumar

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education Civil Secrett. Lko. And 3 Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(55) Case :-WRIT - C No. - 5345 of 2023

Petitioner :-Smt. Shanti Devi Vidyalya Trust Thru. Its Authorized Signatory Sri Himanshu Gupta

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education,Lucknow And Others

Counsel for Petitioner :-Parth Anand,Paavan Awasthi

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(56) Case :-WRIT - C No. - 5346 of 2023

Petitioner :-New Moradabad Charitable Trust,Moradabad Thru. Authorized Signatory Sri Pramod Kumar Sharma

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education,Lucknow And Others

Counsel for Petitioner :-Parth Anand,Paavan Awasthi

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(57) Case :-WRIT - C No. - 5348 of 2023

Petitioner :-Sarla Manishi Education Trust,Lko. Thru. Its Authorized Signatory Sri Prakhar Tripathi

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education,Lucknow And Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.

with

(58) Case :-WRIT - C No. - 5352 of 2023

Petitioner :-Shri Tirupati Educational Welfare Trust, Meerut Thru. Authorized Signatory Sri Rajeev Kumar

Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(59) Case :-WRIT - C No. - 5354 of 2023

Petitioner :-Shri Ram Abhilash Shukla Memorial Trust, Amethi Thru. Authorized Signatory Dharmendra Kumar Shukla

Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Parth Anand,Paavan Awasthi

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(60) Case :-WRIT - C No. - 5357 of 2023

Petitioner :-Smt. Annapurna Devi Foundation Trust,Chandauli Thru. Its Chairman, Ajay Pratap Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(61) Case :-WRIT - C No. - 5361 of 2023

Petitioner :-Shree Bankay Bihari Educational And Charitable Trust, Thru. Authorized Signatory Sri Sachin Kumar

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education,Lucknow And Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(62) Case :-WRIT - C No. - 5363 of 2023

Petitioner :-Shri Ram Foundation Charitable Trust, Meerut Thru. Authorized Signatory Sri Avinash Singh

Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Techincal Education, Lucknow And Others

Counsel for Petitioner :-Parth Anand,Paavan Awasthi

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(63) Case :-WRIT - C No. - 5368 of 2023

Petitioner :-Seemawarti Mahavidyalaya Shiksha Samiti Thru. Manager Sarita Pandey And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Technical Education U.P. Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(64) Case :-WRIT - C No. - 5372 of 2023

Petitioner :-Markazu Ehzael Fikril Islami Society,Saharanpur Thru. Manager Mohammad Masood And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(65) Case :-WRIT - C No. - 5374 of 2023

Petitioner :-Sri Shailendra Krishna Charitable Trust, Firozabad Thru. Secy. Prerna Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(66) Case :-WRIT - C No. - 5380 of 2023

Petitioner :-Dharampal Singh Memorial Society,Moradabad Thru. Its Authorized Signatory, Sri. Mohd. Shakir

Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(67) Case :-WRIT - C No. - 5390 of 2023

Petitioner :-C/M Ramesh Chandra Yadav Memorial Trust,Amethi Thru. Manager Raj Kumar

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Rajesh Kumar

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(68) Case :-WRIT - C No. - 5393 of 2023

Petitioner :-C/M, Gyan Bharti Trust, Kushinagar Thru. Its Admin Shri Madhusudan Pandey

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(69) Case :-WRIT - C No. - 5394 of 2023

Petitioner :-C/M, Gyandarpan Educational Society, Hardoi Thru. Admin Shri Abhinav Pathak

Respondent :- State Of U.P. Thru Adll. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(70) Case :-WRIT - C No. - 5395 of 2023

Petitioner :-C/M Maa Champa Devi Charitable Trust, Azamgarh Thru. Admin Shri Abhinav Pathak

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(71) Case :-WRIT - C No. - 5397 of 2023

Petitioner :-C/M,Upkar Foundation, Amethi Thru. Its Manager Namely Bechoo Khan

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajesh Kumar

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(72) Case :-WRIT - C No. - 5399 of 2023

Petitioner :-C/M, Ramdhari Jan Seva Trust, Mau Thru. Manager Harishchandra Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(73) Case :-WRIT - C No. - 5409 of 2023

Petitioner :-Bajrang Singh Jan Kalyan Samiti, Amethi Thru. Suresh Pratap Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(74) Case :-WRIT - C No. - 5410 of 2023

Petitioner :-Sri Raghunandan Samarak Jan Kalyan Samiti Thru. Manager Nripendra Kumar And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(75) Case :-WRIT - C No. - 5412 of 2023

Petitioner :-Sri Ramesh Chandra Chandra Kala Devi Educational Society Thru. Manager Hari Om Agarwal And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin.Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(76) Case :-WRIT - C No. - 5413 of 2023

Petitioner :-Sunil Kumar Memorial Trust Thru. Manager Sujit Kumar Pandey And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. /Prin.Secy. Deptt. Of Technical Education And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(77) Case :-WRIT - C No. - 5414 of 2023

Petitioner :-Deo Raj Sewa Nyas,Varanasi Thru. President Pankaj Kumar Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin.Secy. Deptt. Of Technical Education And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(78) Case :-WRIT - C No. - 5415 of 2023

Petitioner :-C/M Shri Ram Janki Charitable Trust Thru. Chairman Satyavan Shukla Azamgarh And 3 Others

Respondent :- State Of U.P. Thru. Prin. Secy./Addl. Chief Secy. Technical Education U.P. Lko. And 2 Others

Counsel for Petitioner :-Lalendra Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(79) Case :-WRIT - C No. - 5437 of 2023

Petitioner :-Shiv Shikshan Charitable Trust Baurwa, Gajipur Thru. Manager, Mohan Singh Kuswaha And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin.Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(80) Case :-WRIT - C No. - 5440 of 2023

Petitioner :-Baba Sakhraj Vidya Trust, Balia Thru. Chief Founder, Munni Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief / Prin. Secy. Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(81) Case :-WRIT - C No. - 5456 of 2023

Petitioner :-C/M, Maa Dhanawati Mahavidyalaya, Azamgarh Thru. Admin Shri Lachhaman Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(82) Case :-WRIT - C No. - 5459 of 2023

Petitioner :-Serva Mangla Shiksha Prasar Samiti, Etah Thru. Secy. Kailash Chandra Sharma And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(83) Case :-WRIT - C No. - 5463 of 2023

Petitioner :-Rajesh Kumar Sadhana Devi Jan Kalyan Shiksha Sansthan,Etah Thru.Manager Rajesh Kumar Gupta And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(84) Case :-WRIT - C No. - 5464 of 2023

Petitioner :-C/M, Baba Baijnath Ji Shikshan Sewa Samiti, Azamgarh Thru. Admin Shri Narayan Rai

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(85) Case :-WRIT - C No. - 5466 of 2023

Petitioner :-C/M Col.Jagannath Singh Shikshan Sewa Sansthan Charitable Trust Thru. Manger Shri Rajiv Kumar Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Govt. Lko. And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(86) Case :-WRIT - C No. - 5467 of 2023

Petitioner :-Sri Radhey Lok Jan Kalyan Shiksha Prachar Evam Prasar Samiti Thru. Manager Kalyan Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(87) Case :-WRIT - C No. - 5468 of 2023

Petitioner :-Arjunganj Vidya Mandir, Lucknow Thru. Manager, Ajeet Kumar Singh Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Edcation, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(88) Case :-WRIT - C No. - 5487 of 2023

Petitioner :-Smt. Shanti Devi Shiksha Prasar Samiti Thru. Its Secy., Bansi Dhar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.

with

(89) Case :-WRIT - C No. - 5488 of 2023

Petitioner :-Sri Ghanshyam Mishra Charitable Trust Thru. Its Chief Trustee Chanchal Kumar Mishra And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(90) Case :-WRIT - C No. - 5489 of 2023

Petitioner :-Maa Prabhawati Balika Mahavidyalaya Trust Thru. Manager Awadesh Kumar Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(91) Case :-WRIT - C No. - 5503 of 2023

Petitioner :-Sri Durga Ji Hospital Seva Sansthan Sehda Azamgarh Thru. Chief Trustee Lal Ji Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Puttan Singh,Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(92) Case :-WRIT - C No. - 5505 of 2023

Petitioner :-Subhawati Murali Manohar Shikshan Trust Thru. Its President, Murali Dhar Yadav, Balia And Another

Respondent :- State Of U.P. Thru. Its Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(93) Case :-WRIT - C No. - 5509 of 2023

Petitioner :-C/M, Harsha College Of Education, Azamgarh Thru. Manager, Shri Rakesh Kumar Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy./ Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(94) Case :-WRIT - C No. - 5519 of 2023

Petitioner :-C/M, Sitaram Ramanand Smarak Shikshan Sewa Sansthan, Azamgarh Thru. Admin Shri. Dharmraj Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy./ Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(95) Case :-WRIT - C No. - 5520 of 2023

Petitioner :-C/M, Babu Ramanand Singh Mahala Mahvidyalaya, Azamgarh Thru. Member, Sarvendra Vikram Bahadur Singh

Respondent :- State Of U.P. Thru. Addil. Chief Secy./ Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(96) Case :-WRIT - C No. - 5521 of 2023

Petitioner :-Thakur Udayraj Singh Education And Welfare Society, Azamgarh Thru. Secy. And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Lalta Prasad Misra,Prafulla Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(97) Case :-WRIT - C No. - 5522 of 2023

Petitioner :-C/M, Baba Bhawarnath Basanti Devi Educational Jan Sewa Trust, Thru. Admin Shri Dharmraj Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(98) Case :-WRIT - C No. - 5523 of 2023

Petitioner :-C/M, Shri Kamalnath Singh Shiksha Sansthan, Azamgarh Thru. Member Sarvendra Vikram Bahadur Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(99) Case :-WRIT - C No. - 5530 of 2023

Petitioner :-C/M Chandradeep Dewaki Shikshan Shodh Evam Jankalyankaari Nyas Thru. Sarvendra Vikram Bahadur Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(100) Case :-WRIT - C No. - 5532 of 2023

Petitioner :-Maa Shardey Educational Society, Aligarh Thru. Manager Sri Sukhvir Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Prafulla Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(101) Case :-WRIT - C No. - 5533 of 2023

Petitioner :-Lala Ram Shri Devi Charitable Trust,Aligarh Thru. Managing Trustee Sri Ram Avtar Sharma And Another

Respondent :- State Of U.P. Thru. Its Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Prafulla Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(102) Case :-WRIT - C No. - 5542 of 2023

Petitioner :-C/M, Urvashi Ghanshyam Tech., Research And Devolopment Charitable Trust ,Thru. Manager Sunil Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(103) Case :-WRIT - C No. - 5544 of 2023

Petitioner :-Dr. Dinesh Kumar Yadav Pharmacy College Kirtapur, Jaunpur Thru. President Sarvesh Kumar Yadav

Respondent :- State Of U.P. Thru. Prin. Secy., Technical Education, Lucknow And Others

Counsel for Petitioner :-Gopal Pandey

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(104) Case :-WRIT - C No. - 5546 of 2023

Petitioner :-Bhardwaj Shiksha Prasar Samiti Thru. Secy. Rakesh Kumar Bhardwaj And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(105) Case :-WRIT - C No. - 5554 of 2023

Petitioner :-Gyan Shree College Of Pharmacy Thru. Secy. Vinay Kumar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.

with

(106) Case :-WRIT - C No. - 5556 of 2023

Petitioner :-V N B P Sewa Samiti, Gorakhpur Thru. Manager Gulab Chandra Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(107) Case :-WRIT - C No. - 5560 of 2023

Petitioner :-Rajnarayan Singh Memorial College Of Education Thru.Chief Trustee Sri Akhilesh Kumar Singh And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 3 Others

Counsel for Petitioner :-Prafulla Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(108) Case :-WRIT - C No. - 5561 of 2023

Petitioner :-Thakur Udayraj Singh Educational And Welfare Society Thru. Secy. Shanshank Shekhar Singh And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 3 Others

Counsel for Petitioner :-Prafulla Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(109) Case :-WRIT - C No. - 5566 of 2023

Petitioner :-Damodar College Of Pharmacy, Azamgarh Thru. Manager, Rahul Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(110) Case :-WRIT - C No. - 5581 of 2023

Petitioner :-D S Paliwal College Of Pharmacy, Azamgarh Thru. Manager Deepak Singh Sabhajeet Paliwal And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(111) Case :-WRIT - C No. - 5583 of 2023

Petitioner :-K P S Educational Society, Muzaffar Nagar Thru. Chairman Smt. Poonam And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(112) Case :-WRIT - C No. - 5585 of 2023

Petitioner :-Kamla Hari Group Of Institute Society, Kanpur Thru. Manager, Manoj Kumar Mishra And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(113) Case :-WRIT - C No. - 5587 of 2023

Petitioner :-Navyug Mahavidyalaya, Sultanpur Thru. Manager Raj Prasad Upadhyay And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(114) Case :-WRIT - C No. - 5589 of 2023

Petitioner :-Prakash College Of Pharmacy, Azamgarh Thru. Manager, Deo Prakash Rai And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(115) Case :-WRIT - C No. - 5601 of 2023

Petitioner :-G.D. Memorial Of Pharmacy, Mirzapur Thru. President, Rajkumar Rathaur

Respondent :- State Of U.P. Thru. Prin. Secy. Technical Education, Lucknow And Others

Counsel for Petitioner :-Gopal Pandey

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(116) Case :-WRIT - C No. - 5602 of 2023

Petitioner :-Sri Shyam Das Baba Shiksha Samiti, Mathura Thru. Manager, Chaturbhuj Sharma And Another

Respondent :- State Of U.P. Thru. Addil. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(117) Case :-WRIT - C No. - 5614 of 2023

Petitioner :-Sri Vinayak Shaikshik Evam Samajik Kalyan Nyas, Badaun Thru. Secy. Dwijendra Pal Sharma And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(118) Case :-WRIT - C No. - 5619 of 2023

Petitioner :-Asian N. R. L. Charitable Trust, Bareilly Thru. Authorized Signatory Sri. Nand Kishor

Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Parth Anand,Paavan Awasthi

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(119) Case :-WRIT - C No. - 5641 of 2023

Petitioner :-Sri Prakash College Of Pharmacy, Azamgarh Thru. Manager, Vinod Rama Rai And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy. Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(120) Case :-WRIT - C No. - 5643 of 2023

Petitioner :-Purvanchal Shiksha Evam Jan Sewa Nyas, Azamgarh Thru. Chief Trustee, Dr. Neelima Mishra And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Prafulla Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(121) Case :-WRIT - C No. - 5650 of 2023

Petitioner :-Swa. Rampal Singh Yadav Shikshan Sansthan,Lakhimpur Kheri Thru. Auth. Signatory,Sri Ajay Pal Singh

Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(122) Case :-WRIT - C No. - 5655 of 2023

Petitioner :-Sagar Pharmacy College, Barabanki Thru. Member, Manas Jhunjhunwala

Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Rajesh Kumar Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(123) Case :-WRIT - C No. - 5660 of 2023

Petitioner :-Dr. Ram Narayan Rai Foundation, Azamgarh Thru. Chairman And Another

Respondent :- State Of U.P. Thru. Its Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Anurag Kumar Singh,Atul Kumar Dwivedi,Ravi Singh

with

(124) Case :-WRIT - C No. - 5670 of 2023

Petitioner :-Sai College Of Pharmacy, Azamgarh Thru. Its Manager, Vinod Rama Rai And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(125) Case :-WRIT - C No. - 5672 of 2023

Petitioner :-Sneh Foundation, Lucknow Thru. Its Chairman, Neeraj Srivastava And Another

Respondent :- State Of U.P. Thru. Its Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(126) Case :-WRIT - C No. - 5674 of 2023

Petitioner :-Raj Rao Ram Bux Singh Shiksha Prasar Samiti, Raebareli Thru. Manager, Dal Bahadur Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin.Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(127) Case :-WRIT - C No. - 5678 of 2023

Petitioner :-Sri Hub Raj Jaiswal Samajik Sewa Samiti, Ambedkar Nagar Thru. Manager Amit Kumar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(128) Case :-WRIT - C No. - 5681 of 2023

Petitioner :-Rhm College Of Higher Education Trust, Moradabad Thru. Authorized Signatory, Sri. Rukshad Ali

Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Parth Anand,Paavan Awasthi

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(129) Case :-WRIT - C No. - 5683 of 2023

Petitioner :-Chandrawati Charitable Trust, Varanasi Thru. Chairman, Anil Kumar Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(130) Case :-WRIT - C No. - 5685 of 2023

Petitioner :-Pandit Kundan Lal Shukla Mahavidhyalaya, Kanpur Thru. Manager, Satish Kumar Shukla And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(131) Case :-WRIT - C No. - 5687 of 2023

Petitioner :-Maa Sringari Shikshan Sewa Sansthan, Azamgarh Thru. Manager, Bibhav Kumar Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(132) Case :-WRIT - C No. - 5688 of 2023

Petitioner :-Kundan Group Of Institutions, Kanpur Thru. Manager, Satish Kumar Shukla And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(133) Case :-WRIT - C No. - 5690 of 2023

Petitioner :-Sri Sita Ram Samajik Sewa Trust, Ambedkar Nagar Thru. Manager, Anil Kumar Jaiswal And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(134) Case :-WRIT - C No. - 5691 of 2023

Petitioner :-Kailashi Devi Educational Trust, Azamgarh Thru. Manager, Rakesh Kumar Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(135) Case :-WRIT - C No. - 5692 of 2023

Petitioner :-Shreya Foundation, Prakash Medical Agency, Mau Thru. Director Sri Manish Kumar Rai And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Prafulla Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(136) Case :-WRIT - C No. - 5693 of 2023

Petitioner :-All India Rehabilitation And Educational Society,Gzb. Thru. Auth. Sign. Khalid Ashrafaq Ahmad Khan

Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Parth Anand,Paavan Awasthi

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(137) Case :-WRIT - C No. - 5694 of 2023

Petitioner :-Rajeev Gramodyog Sansthan,Azamgarh Thru. Manager Chandra Shekhar Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(138) Case :-WRIT - C No. - 5695 of 2023

Petitioner :-Hoti Lal Shiksha Samiti,Agra Thru. President Mahesh Tyagi And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(139) Case :-WRIT - C No. - 5696 of 2023

Petitioner :-Rajpoot Sewa Trust, Rampur Thru. Its Authorized Signatory, Sri Vishal Kumar

Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(140) Case :-WRIT - C No. - 5697 of 2023

Petitioner :-Angoori Devi Educational And Charitable Trust,Bulandshahar Thru. Secy. Yogesh Kumar Sharma And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(141) Case :-WRIT - C No. - 5707 of 2023

Petitioner :-Ranjeet Singh Educational Society Thru. Manager Kamlesh Kumari And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(142) Case :-WRIT - C No. - 5726 of 2023

Petitioner :-Sushma Devi Educational Trust, Haryana Thru. Its Authorized Signatory,Sri Sahil Saroha

Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(143) Case :-WRIT - C No. - 5743 of 2023

Petitioner :-C/M Shri Krishna Gramodaya Shiksha Eyem Vikas Samiti Thru. Director Shri Avinash Kumar Saraswat

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(144) Case :-WRIT - C No. - 5753 of 2023

Petitioner :-Sri Krishna Educational And Social Trust,Firozabad Thru. Its Secy. Pramod Kumar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(145) Case :-WRIT - C No. - 5757 of 2023

Petitioner :-C/M, Ram Charitra Smarak Shikshan Seva Sansthan, Azamgarh Thru. Manager Alok Kumar Pandey

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(146) Case :-WRIT - C No. - 5759 of 2023

Petitioner :-C/M, Janta Lakshman Ambedkar Trust, Mau Thru. Chairman Trustee/ Manager, Shri Prince Chauhan

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(147) Case :-WRIT - C No. - 5760 of 2023

Petitioner :-C/M, Dr. Ram Naresh Educational Institute, Mau Thru. Manager, Shri Pramod Kumar Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(148) Case :-WRIT - C No. - 5761 of 2023

Petitioner :-C/M, Adarsh Educational And Welfare Trust, Azamgarh Thru. Manager, Shri Ajay Kumar Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(149) Case :-WRIT - C No. - 5762 of 2023

Petitioner :-C/M, Jyoti Shikshan Seva Niketan Samiti, Mau Thru. Manager, Shri Jaibhan Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(150) Case :-WRIT - C No. - 5774 of 2023

Petitioner :-Sagar College Of Pharmacy,Barabanki Thru. Member Manas Jhunjhunwala

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Rajesh Kumar Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(151) Case :-WRIT - C No. - 5778 of 2023

Petitioner :-G G Welfare Society Thru. Secy. Sunil Kumar And Another

Respondent :- State Of U.P. Thru. Prin.Secy. Prin.Secy.Deptt. Of Technical Education And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(152) Case :-WRIT - C No. - 5780 of 2023

Petitioner :-C/M Sadguru Saheb Adarsh Welfare And Edu. Trust, Thru. Manager Shri Durg Vijay Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Govt. Of U.P. Lko. And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(153) Case :-WRIT - C No. - 5789 of 2023

Petitioner :-Shri Mahesh Mohini Memorial Educational Foundation Trust Thru. Chairman Tej Bahadur Singh And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Anil Kumar,Dr.Surendra Singh Chauhan

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(154) Case :-WRIT - C No. - 5791 of 2023

Petitioner :-C/M Neel Kanth Sahadev Educational @ Welfare Society,Mainpuri Thru. Secy./Manager, Shri Anoop Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(155) Case :-WRIT - C No. - 5792 of 2023

Petitioner :-Sri Guru Har Govind Sahab Ji Charitable Trust, Meerut Thru. Secy. Sanjay Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(156) Case :-WRIT - C No. - 5796 of 2023

Petitioner :-Pandit Satya Narayan Dwivedi Shiksha Samiti, Sultanpur Thru. Manager Shakuntala Dubey And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(157) Case :-WRIT - C No. - 5811 of 2023

Petitioner :-Maa Vaisno Devi Social And Welfare Trust, Meerut Thru. Its Secy. Shikhar Tyagi And Another

Respondent :- State Of U.P. Thru. Addil. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(158) Case :-WRIT - C No. - 5827 of 2023

Petitioner :-H.D. College Of Pharmacy Sarehua Kala,Chandauli Thru. President Sanjay Kumar

Respondent :- State Of U.P. Thru. Prin. Secy. Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Gopal Pandey

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(159) Case :-WRIT - C No. - 5831 of 2023

Petitioner :-Sri Ram Ratan Shastri Seva Sansthan Thru. Its Manager Gaurav Sharma And Another

Respondent :- State Of U.P. Thru. Addl. Chief /Prin. Secy. Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Sandeep Kumar,Devi Prasad Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(160) Case :-WRIT - C No. - 5832 of 2023

Petitioner :-Ideal Education Society,Gaziabad Thru. Manager Bhola And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./ Prin Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(161) Case :-WRIT - C No. - 5859 of 2023

Petitioner :-Shail Foundation, Prayagraj Thru. Director, Ashish Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(162) Case :-WRIT - C No. - 5860 of 2023

Petitioner :-Sri Banke Bihari Educational Society, Etah Thru. Manager Sanjay Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin.Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(163) Case :-WRIT - C No. - 5862 of 2023

Petitioner :-Maa Sharda Educational Social And Environmental Development Trust,Thru. Smt. Malti Singh And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(164) Case :-WRIT - C No. - 5867 of 2023

Petitioner :-Shree Jee Baba Educational Society,Mathura Thru. Deputy Secretary Shri Madhu Sudan Goswami

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And Others

Counsel for Petitioner :-Rajesh Kumar

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(165) Case :-WRIT - C No. - 5888 of 2023

Petitioner :-Rafiqul Mulk Sri Mulayam Singh Yadav Shiksha Prasar,Thru. President Sharik Mohammad Khan And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(166) Case :-WRIT - C No. - 5889 of 2023

Petitioner :-Sri Marubai Gaon Devi Kanyashala Samiti, Agra Thru. Manager Abdul Jabbar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(167) Case :-WRIT - C No. - 5890 of 2023

Petitioner :-Ram Kishore Educationa Samiti, Azamgarh Thru. Manager Smt. Sudama Devi And Another

Respondent :- State Of U.P. Thru. Addl. Chief Prin. Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(168) Case :-WRIT - C No. - 5891 of 2023

Petitioner :-Panni Lal Memorial Welfare Society, Mathura Thru. Secy. Bhupendra Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(169) Case :-WRIT - C No. - 5892 of 2023

Petitioner :-C/M, Aaproopa Devi Memorial Trust, Varanasi Thru. Manager Shri Sanjay Kumar Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(170) Case :-WRIT - C No. - 5933 of 2023

Petitioner :-Maa Vinavadini Children School Samiti, Gajipur Thru. Its Chairman, Yogesh Bhardwaj And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(171) Case :-WRIT - C No. - 5935 of 2023

Petitioner :-Bhartiya Kalyan Samiti, Ayodhya Thru. Chairman, Monu Gupta And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(172) Case :-WRIT - C No. - 5952 of 2023

Petitioner :-Ram Krishna Vaibhav Manav Sansthan Vikas Trust,Azamgarh Thru. President/Manager And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education U.P. Lko. And 2 Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(173) Case :-WRIT - C No. - 5956 of 2023

Petitioner :-Adarsh Shiksha Samiti, Gazipur Thru. Manager, Ram Dashrath Singh Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(174) Case :-WRIT - C No. - 5957 of 2023

Petitioner :-Santoshiraj Sewa Samiti Thru. Its Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(175) Case :-WRIT - C No. - 5965 of 2023

Petitioner :-Doodh Nath Shikshan Sansthan, Gajipur Thru. Manager, Ram Kawal Singh Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(176) Case :-WRIT - C No. - 5969 of 2023

Petitioner :-Smt. Shakuntala Devi Shiksha Samiti Kharsela, Etah Thru. Manager, Dheer Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education. Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(177) Case :-WRIT - C No. - 5970 of 2023

Petitioner :-Babu Mahipati Singh Educational And Welfare Society, Amethi Thru. Chairman, Ram Sukh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(178) Case :-WRIT - C No. - 5971 of 2023

Petitioner :-Vardaan Foundation Bithoor, Kanpur Thru. Manager, Prasoon Dixit And Another

Respondent :- State Of U.P. Thru. Addl.Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(179) Case :-WRIT - C No. - 5972 of 2023

Petitioner :-Santosh Nirogdham Life Care Charitable Trust, Meerut Thru. President, Pawan Prakash And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(180) Case :-WRIT - C No. - 5975 of 2023

Petitioner :-B C Educational Trust, Azamgarh Thru. Its Manager Ishwar Chand Rajbhar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(181) Case :-WRIT - C No. - 5995 of 2023

Petitioner :-Rajnarayan Singh Memorial College Of Education,Thru. Chief Trustee Akhilesh Kumar Singh And Anr

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Prafulla Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(182) Case :-WRIT - C No. - 5996 of 2023

Petitioner :-Pt. Bal Govind Dixit Educational Society,Kanpur Thru. Manager Rajani Dixit And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,U.P. Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(183) Case :-WRIT - C No. - 5998 of 2023

Petitioner :-Sardar Sohan Singh Charitable Trust,Saharanpur Thru. Secy. Jagjeet Singh Salh And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. /Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(184) Case :-WRIT - C No. - 6000 of 2023

Petitioner :-Kanhaiya Lal Charitable Trust,Meerut Thru. Its Auth. Signatory Sri. Jitendra Singh Bora

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education, Civil Secrt. Lko. And 3 Others

Counsel for Petitioner :-Parth Anand,Paavan Awasthi

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(185) Case :-WRIT - C No. - 6001 of 2023

Petitioner :-Sri Anokhe Lal Memorial Trust Thru. Its President Natthu Lal Bareily And Another

Respondent :- State Of U.P. Thru. Addl. Chief /Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(186) Case :-WRIT - C No. - 6015 of 2023

Petitioner :-Shri Sai Sharda Seva Trust, Azamgarh Thru. Secy./ Chairman, Sri Vineet Rai And Anothers

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Prafulla Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(187) Case :-WRIT - C No. - 6056 of 2023

Petitioner :-C/M Amarnath Sona Devi Shiksha Samiti Trust,Ghazipur Thru. Manager Shri Saurabh Babu

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(188) Case :-WRIT - C No. - 6060 of 2023

Petitioner :-C/M Rehman Shikshan Seva Sansthan,Azamgarh Thru. Manager Mohd. Zahid

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(189) Case :-WRIT - C No. - 6062 of 2023

Petitioner :-C/M Bageshwari Mahavidyalay,Azamgarh Thru. Manager Shri Jwala Pratap Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education U.P. Lko. And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(190) Case :-WRIT - C No. - 6067 of 2023

Petitioner :-C/M Vidya Educational Institute,Ayodhya Thru. Chairman Rajesh Kumar Pandey

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Rajesh Kumar

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(191) Case :-WRIT - C No. - 6070 of 2023

Petitioner :-Sagar Institute Of Technology And Mgmt. ,Deptt. Of Pharmacy,Barabanki Thru. Member Naman Agarwal

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Rajesh Kumar Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(192) Case :-WRIT - C No. - 6072 of 2023

Petitioner :-C/M Jamiat-U-Shabab-Il Islam,Baraulia Tagore Marge,Lko. Thru. Manager,Mohammad Aslam Noor

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(193) Case :-WRIT - C No. - 6077 of 2023

Petitioner :-C/M Ramdev Shikshan Sansthan,Ghazipur Thru. Manager Sri Tilakdhari Yadav

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(194) Case :-WRIT - C No. - 6079 of 2023

Petitioner :-C/M Verma Educational Welfare Trust,Azamgarh Thru. Manager Sri Amit Om Prakash Verma

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(195) Case :-WRIT - C No. - 6096 of 2023

Petitioner :-Sri Badlu Ram Smarak Shiksha Evam Jan Kalyan Samiti,Ayodhya Thru. Manager, Ram Sahay Yadav And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(196) Case :-WRIT - C No. - 6099 of 2023

Petitioner :-Shiva Charitable Trust,Muzaffar Nagar Thru. President Sunita Chaudhary And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(197) Case :-WRIT - C No. - 6105 of 2023

Petitioner :-C/M, Banwari Devi Shiksha Prasar Samiti, Bahraich Thru. Manager Samay Prasad Mishra

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, U.P. Lucknow And 2 Others

Counsel for Petitioner :-Rajesh Kumar

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(198) Case :-WRIT - C No. - 6108 of 2023

Petitioner :-Singari Devi Educational And Welfare Trust,Ambedkar Nagar Thru. Manager Sunil Kumar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(199) Case :-WRIT - C No. - 6119 of 2023

Petitioner :-C/M Gramodyog Seva Sansthan, Amethi Thru. Its President Amit Dwivedi And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Rakesh Chandra Tewari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(200) Case :-WRIT - C No. - 6149 of 2023

Petitioner :-Shruti Stuti Shikshan Evam Samaj Kalyan Trust Thru. Manager Jyoti Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Technical Education, U.P. Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(201) Case :-WRIT - C No. - 6150 of 2023

Petitioner :-Dr. S.S. Chauhan Educational Trust,Jaunpur Thru. Chairman Sadhu And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(202) Case :-WRIT - C No. - 6152 of 2023

Petitioner :-Pandit Danpati Tiwari Shaikshik Evam Dharmarth Thru.Shetler Dr.Awadhesh Kumar Tripathi And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(203) Case :-WRIT - C No. - 6154 of 2023

Petitioner :-R B Sewa Shikshan Trust,Jaunpur Thru. Manager Manoj Kumar Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(204) Case :-WRIT - C No. - 6156 of 2023

Petitioner :-R R B Group Of Education Trust,Azamgarh Thru. Its Manager Amar Jeet Bharti And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. of Technical Educational, Lko. And 2 Others

Counsel for Petitioner :-Puttan Singh,Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(205) Case :-WRIT - C No. - 6157 of 2023

Petitioner :-Sri Sheitla Prasad Prajapati Educational Sewa Trust Thru. Manager Mangesh Kumar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(206) Case :-WRIT - C No. - 6158 of 2023

Petitioner :-Maa Shanti Educational Trust,Ambedkar Nagar Thru. Chairman Ram Siromani Verma And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Vinod Kumar Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(207) Case :-WRIT - C No. - 6159 of 2023

Petitioner :-Sri Pitambara Shiksha Samiti,Sitapur Thru. Its Manager Surendra Pratap Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Vinod Kumar Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(208) Case :-WRIT - C No. - 6163 of 2023

Petitioner :-Sri Thakur Ji Mahraj Siksha Samiti,Hardoi Thru. `\ Its Manager Vijnesh Kumar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Puttan Singh,Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(209) Case :-WRIT - C No. - 6164 of 2023

Petitioner :-Krishna Education Society,Kanpur Nagar, Thru. Its Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(210) Case :-WRIT - C No. - 6169 of 2023

Petitioner :-Shanti Sewa Trust, Mau Thru. Its Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Adarsh Kumar Maurya,Kanchan

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(211) Case :-WRIT - C No. - 6172 of 2023

Petitioner :-Samta Shiksha Vikas Samiti Thru. Chairman Diwakar Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Vinod Kumar Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(212) Case :-WRIT - C No. - 6173 of 2023

Petitioner :-Babu Durga Rai Jan Sewa Sansthan,Azamgarh Thru. Manager, Saket Rai And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Vinod Kumar Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(213) Case :-WRIT - C No. - 6191 of 2023

Petitioner :-C/M Gautam Research Educational Society,New Delhi Thru. Its Secy. Shyam Veer Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Govt. Of U.P. Lko. And 2 Others

Counsel for Petitioner :-Vineet Bihari Patel

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(214) Case :-WRIT - C No. - 6194 of 2023

Petitioner :-Shri Thakur Ji Maharaj Samiti Trust,Azamgarh Thru. Its Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education U.P. Lko. And 3 Others

Counsel for Petitioner :-Adarsh Kumar Maurya,Kanchan

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(215) Case :-WRIT - C No. - 6198 of 2023

Petitioner :-C/M Vedansh College Of Pharmacy,Hapur Thru. Its Chairman Dinesh Kumar

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education U.P. Lko. And 2 Others

Counsel for Petitioner :-Vineet Bihari Patel

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(216) Case :-WRIT - C No. - 6199 of 2023

Petitioner :-C/M Swargiya Ramvilash Singh Shikshan Sansthan,Varanasi Thru. Manager Shri Ashok Kumar Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Sectt. Lko And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(217) Case :-WRIT - C No. - 6201 of 2023

Petitioner :-Shri Thakur Ji Maharaj Samiti Trust,Azamgarh Thru. Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Adarsh Kumar Maurya,Kanchan

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(218) Case :-WRIT - C No. - 6205 of 2023

Petitioner :-Shri Thakur Ji Maharaj Samiti Trust, Azamgarh Thru. Its Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Adarsh Kumar Maurya,Kanchan

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(219) Case :-WRIT - C No. - 6215 of 2023

Petitioner :-C/M Shree Ram Krishna Educational Mission,Gorakhpur Thru. Admin. Shri Jata Shankar Pandey

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, U.P. Lucknow And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(220) Case :-WRIT - C No. - 6221 of 2023

Petitioner :-C/M, Shri Dharmpal Singh Chandraul Shiksha Samiti, Fatehpur Thru. Manager Shri Rajiv Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(221) Case :-WRIT - C No. - 6224 of 2023

Petitioner :-Sri Thakur Ji Mahraj Siksha Samiti,Hardoi Thru. Its Manager Vijnesh Kumar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(222) Case :-WRIT - C No. - 6228 of 2023

Petitioner :-Ganpati Foundation House,Lko. Thru. Its Chairman Rohit Verma And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Vinod Kumar Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(223) Case :-WRIT - C No. - 6237 of 2023

Petitioner :-Jan Sewak Gramodyog Sansthan Thru Its Manager Wazid Ali

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Prin. Secy. Deptt. Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(224) Case :-WRIT - C No. - 6252 of 2023

Petitioner :-C/M Shristi Samajik Evam Grameen Vikas Sansthan,Lko. Thru. Manager Dhirendra Kumar Mall

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(225) Case :-WRIT - C No. - 6253 of 2023

Petitioner :-Dr. Ram Narayan Rai Foundation, Azamgarh Thru. Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(226) Case :-WRIT - C No. - 6255 of 2023

Petitioner :-C/M, Ram Awadh Singh Trust, Mau Thru. President Shri Ajeet Kumar Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(227) Case :-WRIT - C No. - 6256 of 2023

Petitioner :-M.K. Rai Deep Adarsh Shikshan Sansthan Trust. Azamgarh Thru. Manager Sri Durga Rai And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Adarsh Kumar Maurya,Kanchan

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(228) Case :-WRIT - C No. - 6257 of 2023

Petitioner :-C/M, Shri Subedar Singh Memorial Seva Sansthan, Mau Thru. Its Manager Shri Ishdutt Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(229) Case :-WRIT - C No. - 6258 of 2023

Petitioner :-Murti Devi Trust, Talheri Bujurg, Saharanpur Thru. Its Manager Ramesh Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(230) Case :-WRIT - C No. - 6259 of 2023

Petitioner :-C/M Sukhram Singh Shivmangali Devi Shikshan/Prashikshan Sansthan Thru. Manager Ajeet Kumar Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(231) Case :-WRIT - C No. - 6264 of 2023

Petitioner :-Dr. Kashinath College Of Pharmacy,Gazipur Thru. President Kashinath Yadav

Respondent :- State Of U.P. Thru. Prin. Secy. Technical. Education, Lko. And 2 Others

Counsel for Petitioner :-Gopal Pandey

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(232) Case :-WRIT - C No. - 6266 of 2023

Petitioner :-Vivekanand Singh Smarak Nyas,Sameda, Sadar, Azamgarh Thru. Its Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(233) Case :-WRIT - C No. - 6277 of 2023

Petitioner :-Jainath Memorial Educational Jan Sewa Trust,Azamgarh Thru. Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education , Lko. And 3 Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(234) Case :-WRIT - C No. - 6279 of 2023

Petitioner :-Rana Pataru Singh Narendra Singh Shiksha Prasar Samiti Thru. Mgr. Rana Nagesh Pratap Singh And Anr

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(235) Case :-WRIT - C No. - 6281 of 2023

Petitioner :-Late Amarnath Anand Trust,Bareilly Thru. Authorized Signatory Sri Ish Kakkar

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :-Paavan Awasthi,Parth Anand

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(236) Case :-WRIT - C No. - 6286 of 2023

Petitioner :-Ajay Pal Singh Premvati Devi Educational Trust Thru. Its Manager Satpal Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(237) Case :-WRIT - C No. - 6287 of 2023

Petitioner :-Ramnaresh Nanhku Institute Of Shodh Evm Prashikshan Trust,Azamgarh Thru. Its Chairman And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, U.P. Lko. And 2 Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(238) Case :-WRIT - C No. - 6297 of 2023

Petitioner :-Saraswati Educational And Welfare Trust,Saharanpur Thru. Manager Deepak Kumar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(239) Case :-WRIT - C No. - 6299 of 2023

Petitioner :-Sadbhawana Vidhyapeeth Shiksha Samiti,Azamgarh Thru. Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, U.P. Lucknow And 2 Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(240) Case :-WRIT - C No. - 6305 of 2023

Petitioner :-Maa Kailashwati Vidyamandir Shiksha Samiti, Kasganj Thru. Secy. Manju Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(241) Case :-WRIT - C No. - 6306 of 2023

Petitioner :-C/M Jan Kalyan Seva Sansthan Trust,Mau Thru. Its Secy. Usha Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(242) Case :-WRIT - C No. - 6308 of 2023

Petitioner :-C/M Abdul Usman Muslim Alpsankhyak Trust,Mau Thru. Managing Trusty Mohd. Gufran

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(243) Case :-WRIT - C No. - 6311 of 2023

Petitioner :-Shanti Educational Society,Meerut Thru. Its Manager Vinay Kumar Kansal And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(244) Case :-WRIT - C No. - 6323 of 2023

Petitioner :-Dr. Rashmi Charitable Trust Lko. Thru. Its President Dr. Rashmi Mishra And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Lko. And 3 Others

Counsel for Petitioner :-Prafulla Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(245) Case :-WRIT - C No. - 6328 of 2023

Petitioner :-Gonard Kalyan Vahini Samiti, Gonda Thru. Its Chairman, Sudeep Bhusan Saran Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(246) Case :-WRIT - C No. - 6340 of 2023

Petitioner :-Shanti Educational Society,Meerut Thru. Its Secy. Vinay Kumar Kansal And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(247) Case :-WRIT - C No. - 6341 of 2023

Petitioner :-Dr. Rajendra Prasad Memorial Educational Society,Dehradoon Thru.Chairman Inder Singh Sanwan And Anr

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Technical Education Lko And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(248) Case :-WRIT - C No. - 6342 of 2023

Petitioner :-H B Educational Society,Etah Thru. Secy. Bhanu Khan And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(249) Case :-WRIT - C No. - 6344 of 2023

Petitioner :-Maa Foundation,Kasganj Thru. Its Manager/Chief Trustee, Manendra Kumar And Another

Respondent :- State Of U.P. Thru. Its Addl.Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(250) Case :-WRIT - C No. - 6345 of 2023

Petitioner :-Disha Educational Society, Meerut Thru. Its Secy. Himanshu Sharma And Another

Respondent :- State Of U.P. Thru. Its Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.

with

(251) Case :-WRIT - C No. - 6347 of 2023

Petitioner :-Rajrani Shiksha Prasar Evam Jan Kalyan Samiti,Etah Thru. Its Secy. Rishi Chauhan And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(252) Case :-WRIT - C No. - 6350 of 2023

Petitioner :-Maa Bhagwati Vidya Mandir Shiksha Samiti Thru. Its Manager Smt. Veena Devi And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(253) Case :-WRIT - C No. - 6353 of 2023

Petitioner :-Banda Educational Center,Banda Thru. Its Manager Arun Kumar Srivastava And Another

Respondent :- State Of U.P. Thru. Its Addl.Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(254) Case :-WRIT - C No. - 6359 of 2023

Petitioner :-Laxmi Memorial College Of Education,Gazipur Thru. Manager Sanjay Pal And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(255) Case :-WRIT - C No. - 6363 of 2023

Petitioner :-Dr. Rajendra Prasad Memorial Educational Society Thru. Chairman Inder Singh Sangwan And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Technical Education, U.P. Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(256) Case :-WRIT - C No. - 6365 of 2023

Petitioner :-C/M Kalindi Singh Siksha Samiti, Ghazipur Thru. Authorized Signatory Ambrish Pathak

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(257) Case :-WRIT - C No. - 6373 of 2023

Petitioner :-Shambhunath Narayan Mahavidhyalaya Trust,Ghazipur Thru. Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Adarsh Kumar Maurya,Kanchan

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(258) Case :-WRIT - C No. - 6375 of 2023

Petitioner :-B.R.D. College Of Education,Azamgarh Thru. Its Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Adarsh Kumar Maurya,Kanchan

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(259) Case :-WRIT - C No. - 6376 of 2023

Petitioner :-Baba Vishwanath Mahavidhyalay,Azamgarh Thru. Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education,Lko.And 3 Others

Counsel for Petitioner :-Adarsh Kumar Maurya,Kanchan,Shubham Yadav

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(260) Case :-WRIT - C No. - 6378 of 2023

Petitioner :-C/M, Maa Vaishno Welfare Trust, Mau Thru. Chief Trustee Akhilesh Kumar Tripathi

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Satyendra Kumar Tiwari,Jay Prakash Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(261) Case :-WRIT - C No. - 6379 of 2023

Petitioner :-Jai Maa Durga Shodh Evm Prashikshan Sansthan Thru. Chairman Party No. 2 And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Adarsh Kumar Maurya,Kanchan

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(262) Case :-WRIT - C No. - 6384 of 2023

Petitioner :-Hazi Nasrullah Khan Foundation,Gonda Thru. Its Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 3 Others

Counsel for Petitioner :-Kanchan,Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(263) Case :-WRIT - C No. - 6386 of 2023

Petitioner :-C/M Kapil Devi Rai Narangi Devi Seva Trust,Mau Thru. Chief Trusty Devendra Bahadur Rai

Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(264) Case :-WRIT - C No. - 6390 of 2023

Petitioner :-Dr. Rajendra Prasad Memorial Educational Society Thru. Chairman Inder Singh Sangwan And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(265) Case :-WRIT - C No. - 6391 of 2023

Petitioner :-C/M J.P. Trust,Mau Thru. Admin Ankit Singh

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(266) Case :-WRIT - C No. - 6394 of 2023

Petitioner :-Sri Tej Singh Kharsela Shiksha Samiti,Etah Thru. Its Secy. Uday Veer Singh And Another

Respondent :- State Of U.P. Thru. Its Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(267) Case :-WRIT - C No. - 6395 of 2023

Petitioner :-Janta Adarsh Shiksha Samiti,Aligarh Thru. Secy. Hundi Lal And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(268) Case :-WRIT - C No. - 6397 of 2023

Petitioner :-Bharat Singh Shiksha Samiti,Aligarh Thru. Its Secy. Meera Yadav And Another

Respondent :- State Of U.P. Thru. Its Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(269) Case :-WRIT - C No. - 6408 of 2023

Petitioner :-Girja Prasad Rajendra Prakash Kanya Vidyalaya Samiti Thru. Secy. Gyan Prakash Bajpai And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(270) Case :-WRIT - C No. - 6422 of 2023

Petitioner :-C/M, Vidyapeeth Seva Trust, Mau Thru. Chief Trusty Shri Padmesh Tiwari

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Jay Prakash Singh,Satyendra Kumar Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(271) Case :-WRIT - C No. - 6428 of 2023

Petitioner :-Sovaran Singh Educational Institute,Etah Thru. Its Manager, Sovaran Singh And Another

Respondent :- State Of U.P. Thru. Its Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(272) Case :-WRIT - C No. - 6468 of 2023

Petitioner :-Shri Harihar Ji Mahavidhyalaya Trust Thru. Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education U.P. Lko. And 3 Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(273) Case :-WRIT - C No. - 6489 of 2023

Petitioner :-Simbayosis Institute Of Computer Application Thru. President Vishwa Pal Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(274) Case :-WRIT - C No. - 6491 of 2023

Petitioner :-Sadguru Shree Seetadas Ambedkar Bal Jan Kalyan Samiti,Ghazipur Thru. Manager And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(275) Case :-WRIT - C No. - 6494 of 2023

Petitioner :-Maa Subhagi Jan Sewa Sansthan, Khana Patti, Sikrara, Jaunpur Thru. Manager Rajesh Nagar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(276) Case :-WRIT - C No. - 6516 of 2023

Petitioner :-Ayush Jan Sewa Sansthan,Jaunpur Thru. President Ashish Kumar And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(277) Case :-WRIT - C No. - 6518 of 2023

Petitioner :-A.B.M. Shiksha Samiti, Thru. Manager, Krishna Pal Gangwar And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(278) Case :-WRIT - C No. - 6527 of 2023

Petitioner :-Shree Prahlad Smarak Trust, Sonbhadra Thru. President Gautam Singh Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/ Prin. Secy., Deptt. Of Technical Education, Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(279) Case :-WRIT - C No. - 6538 of 2023

Petitioner :-Bhagwan Adarsh Mahavidhyalay Trust,Azamgarh Thru. Chairman And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education U.P. Lko. And 3 Others

Counsel for Petitioner :-Adarsh Kumar Maurya

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(280) Case :-WRIT - C No. - 6558 of 2023

Petitioner :-Vindhyachal Dropadi Devi Sewa Samiti,Gorakhpur Thru. Its Manager Brijesh Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(281) Case :-WRIT - C No. - 6559 of 2023

Petitioner :-Jahangirabad Educational Trust,New Delhi Thru. Secy. Safi Mohammad And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(282) Case :-WRIT - C No. - 6584 of 2023

Petitioner :-D.S. Memorial Educational Trust,Meerut Thru. Secy. Smt. Darshan Chauhan And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(283) Case :-WRIT - C No. - 6617 of 2023

Petitioner :-Roria Samiti, Chharra , Aligarh Thru. Its Secy. Sunil Kumar Roria And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.

with

(284) Case :-WRIT - C No. - 6620 of 2023

Petitioner :-Seth Late Faquir Chand Jindal Smarak Shakshik Trust,Meerut Thru. President Dinesh Jindal And Anr.

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(285) Case :-WRIT - C No. - 6647 of 2023

Petitioner :-Bihari Ji Sewa Samiti Dhumri Tehsil Aliganj Distt. Etah Thru. Secy. Deepak Chauhan And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,U.P. Lucknow And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(286) Case :-WRIT - C No. - 6660 of 2023

Petitioner :-C/M Dr. Satyendra Academy Education Trust,Ghazipur Thru. Manager Shri Satyendra Kumar Sinha

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Rajat Rajan Singh,Vidhu Bhushan Kalia

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(287) Case :-WRIT - C No. - 6696 of 2023

Petitioner :-C/M Ramujagir Seva Sansthan,Ayodhya,U.P. Thru. Manager Shri Om Prakash Upadhyay

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Vidhu Bhushan Kalia,Rajat Rajan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(288) Case :-WRIT - C No. - 6711 of 2023

Petitioner :-Sri Krishna Bhagwan Shiksha Samiti,Mathura Thru. Secy. Dharam Veer Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(289) Case :-WRIT - C No. - 6723 of 2023

Petitioner :-Shri Lokmani Sharma , College Of Pharmacy,Mathura Thru. Its Manager Yogesh Kumar Sharma

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Awaneesh Yadav

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(290) Case :-WRIT - C No. - 6732 of 2023

Petitioner :-Sri Durga Ji Education Trust,Azamgarh Thru. Its Manager Laljee Yadav And Another

Respondent :- State Of U.P. Thru. Its Addl. Chief Secy/Prin. Secy. Deptt. Of Technical Education, Lko. And Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(291) Case :-WRIT - C No. - 6757 of 2023

Petitioner :-Pt. Hukum Singh College Of Pharmacy Thru. Manager Triloki Nath Gautam

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Awaneesh Yadav

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(292) Case :-WRIT - C No. - 6776 of 2023

Petitioner :-Maa Vaishno Shikshan Evam Samaj Kalyan Trust Thru. Manager Rama Nand Yadav And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(293) Case :-WRIT - C No. - 6780 of 2023

Petitioner :-Ameer Hasan Faruqi Masodya Mubarka Society Thru. Its Manager Furkan And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education,Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(294) Case :-WRIT - C No. - 6845 of 2023

Petitioner :-Nirmala Foundation, Nirmala Nursing Home,Hardoi Thru. Its Secy. Dr. R.P. Gupta And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 3 Others

Counsel for Petitioner :-Prafulla Tiwari

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(295) Case :-WRIT - C No. - 6982 of 2023

Petitioner :-Pushpa Charitable Trust,Chandauli Thru. Chairman Pushpa Singh And Another

Respondent :- State Of U.P. Thru. Addl. Chief/Prin. Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(296) Case :-WRIT - C No. - 7086 of 2023

Petitioner :-C/M Jang Bahadur Smriti Jan Sewa Shikshan Sansthan,Azamgarh Thru. Chairman Vinay Kumar Rao And Anr.

Respondent :- State Of U.P. Thru. Prin. Secy./Addl. Chief Secy. Deptt. Of Technical Educaton,Lko. And 2 Others

Counsel for Petitioner :-Lalendra Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(297) Case :-WRIT - C No. - 7191 of 2023

Petitioner :-Jeevan Jyoti Charitable Trust Thru. Secy. Rajesh Kumar Pandey And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh,Puttan Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(298) Case :-WRIT - C No. - 7438 of 2023

Petitioner :-R.N.S. College Of Pharmacy Purshottampur,Bhadohi Thru. Its Manager Pankaj Kumar Singh And 33 Others

Respondent :- State Of U.P. Thru. Its Addl. Chief Secy. Deptt. Of Technical Education, Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(299) Case :-WRIT - C No. - 7464 of 2023

Petitioner :-Rajveer Singh Sikarwar Shiksha Samiti Thru. Manager Sri. Niwas And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Deptt. Of Technical Education Lko. And 2 Others

Counsel for Petitioner :-Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(300) Case :- WRIT - C No. - 7614 of 2023

Petitioner :- Rajesh Kumar Sadhana Devi Mahavidyalaya,Etah Thru. Its Manager Rajesh Kumar Gupta And Another

Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Technicl Education, Lko. And 3 Others

Counsel for Petitioner :- Ajay Pratap Singh

Counsel for Respondent :- C.S.C.,Ravi Singh

with

(301) Case :- WRIT - C No. - 7809 of 2023

Petitioner :- Banda Education Center, Banda Thru. Manager, Arun Kumar Srivastava And 9 Others

Respondent :- State Of U.P. Thru. Addl. Chief Secy., Deptt. Of Technical Education, Lucknow And 3 Others

Counsel for Petitioner :- Amit Kr. Singh Bhadauriya,Lalta Prasad Misra

Counsel for Respondent :- C.S.C.,D.K. Singh Chauhan,Ravi Singh

Hon'ble Om Prakash Shukla, J.

A. INTRODUCTION

(1) The above captioned writ petitions under Article 226 of the Constitution of India have been filed by the petitioners/ Institutions, challenging the legality and validity of the letter dated 18.05.2023 issued by the Secretary, Board of Technical Education, Uttar Pradesh, Lucknow (hereinafter referred to as 'Board'), whereby 'No Objection Certificate' (hereinafter referred to as 'NOC') granted by the Board to the respective petitioners/institutions for opening of new course, namely, Diploma in Pharmacy (in short, 'D. Phama') for the academic session 2022-23 has been cancelled with immediate effect.

(2) Since the above-captioned writ petitions arise out of a common factual matrix and impugned letter dated 18.05.203, this Court is disposing them of by this common judgment.

B. FACTUAL MATRIX

(3) To understand the issue involved in the above-captioned writ petitions, this Court takes Writ C No. 4953 of 2023 (Committee of Management, Jai Prakash Charitable Trust Vs. State of UP & Ors.) as leading writ petition for consideration.

(4) The record of Writ-C No. 4953 of 2023 reveals that pursuant to an interim order dated 31.05.2022 passed in Special Leave Petition (Civil) No. 4862 of 2022, the Pharmacy Council of India (hereinafter referred to as 'PCI') had issued a letter bearing reference No.14-56/22 (Approval Process for 2022-2023 as)/11621 dated 21.06.2022, whereby a portal, inviting the applications for setting up of new institutions for courses of Bachelor of Pharmacy (in short, 'B. Pharma' ) and D. Pharma, was opened from 03.07.2022 to 15.07.2022.

(5) In pursuance of the aforesaid letter dated 21.06.2022, the Board issued letter dated 27.06.2022 (Annexure No.1 to the counter affidavit), inviting applications for opening of new D. Pharma Courses from the Directors/Principals of the Institutions. Thereafter, on the request made by the Director Technical Education, the Secretary, Board of Technical Education, Uttar Pradesh issued order dated 14.07.2022, stating therein that due to paucity of time, the "No objection certificate" (NOC) as contemplated by PCI for starting a new institution, shall be issued on the basis of self-declaratory affidavits.

(6) In pursuant thereto, the PCI opened the portal for inviting application of second and third round from 04.08.2022 to 10.08.2022 and 01.09.2022 to 04.08.2022 and 30.08.2022, respectively. After that, the State Government issued orders dated 08.08.2022 and 05.09.2022 for issuance of NOC to the respective institutions after submitting the self-declaratory affidavits in the proforma provided along with application for issuance of NOC. In the said proforma affidavit as well as notification of PCI, it has also been mentioned that in case any discrepancies are found, the NOC shall stand revoked with immediate effect and that appropriate action would be taken against the erring institutions in accordance with law.

(7) Petitioners/Institutions and other Institutions of the State, in pursuance of the aforesaid, applied for grant of NOC to open D.Pharma Course in their Institutions by annexing the relevant documents as well as duly filled self-declaratory proforma affidavit. Subsequently, the Board had granted NOC for setting up D. Pharma Course to the petitioners/Institutions and other Institutions for the academic session 2022-23.

(8) Subsequently, on the basis of letters dated 24.03.2023 and 03.04.2023 issued by the office of Chief Minister, the District Magistrate of each district of the State of U.P. had formed a three members Committee comprising Tehsildar, Principal of the Government Inter College and one Assistant Engineer for scrutiny and re-verification of the respective Institutions as per the documents attached at the time of granting NOC on the basis of self-declaratory affidavits. The Committee, after scrutiny and re-verification, found certain discrepancies and short comings and reported the same to the District Magistrate, who, in turn, submitted its report to the State Government. On the basis of the said recommendation of the District Magistrate and the direction issued thereto by the State Government vide order dated 17.05.2023, the Board, vide letter dated 18.05.2023, informed the petitioners/institutions that the NOC granted to them stood cancelled with immediate effect. It is this letter dated 18.05.2023, which has been challenged in the present bunch of writ petitions.

C. SUBMISSIONS

(9) Heard learned Counsel for the petitioners, Shri Nishant Shukla, learned Additional Chief Standing Counsel representing the State and Shri Ravi Singh, learned Counsel representing the PCI.

(10) Assailing the impugned letter dated 18.05.2023 issued by the Secretary of the Board, learned Counsel for the petitioners/ institutions have argued that petitioners/Institutions are imparting education in Pharmacy by conducting D.Pharma Course, which is a professional, vocational and technical training Course and is fully covered by Entry No.66 of List-1 of Schedule-VII of the Constitution of India, therefore, the State Government/Board has no jurisdiction or authority to make inspection of the petitioners/Institutions conducting D.Pharma course, which is an 'approved course of study' under the Pharmacy Act, 1948. Hence the impugned exercise cancelling the NOC of the petitioners/institutions by the State Government is wholly unconstitutional.

(11) Learned Counsel for the petitioners/institutions has submitted that Pharmacy Act, 1948 is a special Act enacted to cover a particular field of study and thus, it has precedence over other laws in relation to that field. According to him, no institution or body is empowered to grant approval to any institution under the Pharmacy Act, 1948 or any other law for the time being in force, except the PCI itself and grant of approval by the PCI is a condition precedence to grant of affiliation by the examining body to an institute. Moreso, the requirements, which have been examined and the conditions, which have been imposed by the PCI shall prevail and cannot be altered, re-examined or infringed under the garb of the State action. The power of inspection exercisable by the Inspector appointed under Section 16 (1) (c) of the Pharmacy Act, 1948 by the Executive Committee of Pharmacy Council of India, is a statutory power which cannot at all be exercised by the State Government or by the Board. His submission is that after grant of approval by the PCI followed by the grant of affiliation by the Board and start of imparting education in the course of D.Pharma by the Institution and its continuance for a year, the State Government/Board has got no jurisdiction or authority at all to go into the question of lack of satisfaction of any parameter for running a D. Pharma Course and at the most, the State Government or the Board can communicate such shortcomings/discrepancy to the PCI and it is the PCI alone, who can examine such shortcomings/discrepancy in terms of the provisions of Pharmacy Act, 1948 and take decision according to law.

(12) Learned Counsel for the petitioners/institutions drawing attention to the impugned letter dated 18.05.2023 have contended that the impugned letter dated 18.05.2023 have been issued by the Secretary of the Board pursuant to the decision of the State Government dated 17.05.2023, without complying with the principles of natural justice as neither any show cause notice was issued to the petitioners/institutions nor any opportunity of hearing was accorded before cancelling the NOC granted for running D.Pharma Course. Moreso, no reasoning has been assigned in the impugned letter as to what is the nature of deficiency found by the Committee, which led to cancellation of NOC. Thus, the impugned letter dated 18.05.2023 is liable to be quashed on this ground also.

(13) Per contra, learned Additional Chief Standing Counsel representing the State has supported the impugned action of the State Government cancelling the NOC granted to the petitioners/institutions and has argued that the NOC, which was issued to the institutions including petitioners/institutions, clearly indicated the fact that in case any discrepancies are found, the NOC shall stand revoked with immediate effect and that appropriate action would be taken against the erring institutions in accordance with law. According to him, during the surprise inspection conducted by the Committee constituted under the District Magistrates pursuant to the direction of the State Government, the deficiencies were found in presence of the representatives of the petitioners/institutions and the declarations were found to be false and as such, on receipt of the report of the Committee, the State Government took decision to cancel the NOC of the Institutions including the petitioners/Institutions, in pursuance of which, the impugned letter dated 18.05.2023 has been issued by the Secretary of the Board cancelling the NOC of the petitioners institutions.

(14) Learned Additional Chief Standing Counsel submits that the law has been settled by this Court as well as by the Apex Court that fraud vitiates every solemn right and evidently the petitioners/institutions have submitted false affidavits, therefore, the impugned action of the State is perfectly justified.

(15) Placing reliance upon the judgment of the Apex Court in New Okhla Industrial Development Authority Vs. Ravindra Kumar Singhvi : 2022 SCC OnLine SC 186, learned Additional Chief Standing Counsel submits that mere allegation that the opportunity of hearing has not been afforded, the petitioners/institutions cannot claim benefit of their own wrong.

(16) So far as the argument that the State Government has no power to cancel the NOC granted to the petitioners/institutions is concerned, learned Additional Chief Standing Counsel drawing attention to Section 14 of the U.P. Pravidhik Shiksha Adhiniyam, 1962 to contend that a perusal of Section 14 of the U.P. Pravidhik Shiksha Adhiniyam, 1962 reveals that there is no ambiguity with respect to vast power and control which the State Government can exercise in such matters. Thus, according to him, the submission of the learned Counsel representing the petitioners/institutions have no substance and the action taken by the State Government is perfectly justified.

D. ANALYSIS

(17) Having regard to the submissions advanced by the learned Counsel for the parties and going through the record available before this Court in the above-captioned writ petitions, the following questions emerges for consideration in the above-captioned writ petitions before this Court:-

"(a) Whether the State Government or the Board has power to cancel the NOC granted earlier by them for running the D.Pharma course to the institution ? ;

(b) Whether the impugned letter dated 18.05.2023 issued by the Secretary of the Board on the decision of the State Government dated 17.05.2023, cancelling the NOC granted to the petitioners/Institution is violative of principle of natural justice."

(18) It is required to be noted herein that while answering the question no. (a) involved in the above-captioned writ petitions, first of all, what is required to be considered is whether the Pharmacy Act can be said to be a special Act with special provisions in the field of Pharmacy or not ?. In this regard, this Court deem it apt to reproduce the Statement of Objects and Reasons for the Pharmacy Act, which is as under:

"It is desirable that, as in most other countries, only persons who have attained a minimum standard of professional education should be permitted to practice the Profession of Pharmacy. It is accordingly proposed to establish a Central Council of Pharmacy, which will prescribe the minimum standards of education and approve courses of study and examinations for Pharmacists, and Provincial Pharmacy Councils, which will be responsible for the maintenance of provincial registers of qualified pharmacists. It is further proposed to empower Provincial Governments to prohibit the dispensing of medicine on the prescription of a medical practitioner otherwise than by, or under the direct and personal supervision of, a registered pharmacist."

(19) As per the Preamble of the Pharmacy Act, 1948, the Pharmacy Act has been enacted to make better provision for the regulation of the profession and practice of Pharmacy and for that purpose to constitute Pharmacy Councils. This Court, on perusal of the relevant provisions of the Pharmacy Act, finds that it covers all aspects of pharmacy education, including approval of courses, laying down course content, eligibility conditions for students as well as teachers, evaluation of standards of examination, grant of registration, entry of higher qualification, taking action for any infamous conduct etc. The relevant provisions in the Pharmacy Act, 1948 are Sections 10, 12, 13, 16, 29, 32, 35, 36 and 42.

(20) Section 10 of the Pharmacy Act empowers the PCI to frame Education Regulations prescribing the minimum standard of education required for qualification as a pharmacist. As per sub-section (2) of Section 10, such Education Regulations may prescribe : -

"a) the nature and period of study and of practical training to be undertaken before admission to an examination;

b) the equipment and facilities to be provided for students undergoing approved courses of study;

c) the subjects of examination and the standards therein to be attained;

d) any other conditions of admission to examinations."

(21) As per Section 12 of the Pharmacy Act, any "authority" in a State that is empowered to conduct a course of study in pharmacy may apply to the Central Council for approval of the course in accordance with the Education Regulations. Likewise, any authority which conducts an examination of a State for pharmacy may apply to the PCI for approval of such examination. A student, who has passed/completed an approved course and passed an approved examination can only be registered as a pharmacist subject to meeting other requirements. Section 13 of the Pharmacy Act empowers the Central Council to withdraw approval accorded to the 'course of study' and 'examination' for failure to comply with the prescribed norms. Section 16 of the Pharmacy Act empowers the Executive Committee to appoint inspectors to inspect any institution which provides an approved course of study or those institutions which apply for approval of course of study or examination. Section 29 deals with preparation and maintenance of a register of pharmacists. Section 35 provides for entry of additional qualifications in the register in relation to any registered pharmacist. Section 36 provides for the removal of any person from the register, either permanently or for a temporary period. As per Section 42 of the Pharmacy Act, a person may not practice the profession of pharmacy unless he or she is registered as a pharmacist in accordance with the Pharmacy Act. Sub-section (2) of Section 42 is a penal provision which states that any person who is not a registered pharmacist and contravenes subsection (1) of Section 42 shall be punishable with imprisonment for a term which may extend to six months, or with fine not exceeding one thousand rupees or with both.

(22) At this juncture, it would be apt to mention that PCI, in exercise of powers vested in the Pharmacy Act, has framed a number of Regulations for prescribing minimum standards of education as well as regulating the subject of pharmacy in India, including :-

" a. Education Regulations, 1991;

b. Pharm. D Regulations, 2008;

c. Minimum Qualifications for Teachers in Pharmacy Institutions Regulations, 2014;

d. Bachelor of Pharmacy (B.Pharm) Course Regulations, 2014;

e. Master of Pharmacy (M.Pharm) Course Regulations, 2014;

f. Bachelor of Pharmacy (Practice) Regulations, 2014;

g. Pharmacy Practice Regulations, 2015."

(23) Thus, considering the various provisions of the Pharmacy Act, 1948 and the regulations made therein, it can be said that the Pharmacy Act is a complete Code in itself in the subject of pharmacy. The PCI has been constituted as a body empowered to regulate the education and profession of pharmacy in India. It cannot be disputed that the subject of pharmacy is a special and not a general subject.

(24) From the relevant provisions of the Pharmacy Act, more particularly, the provisions referred to hereinabove, the Pharmacy Act exclusively covers all areas inclusive of approval of courses, laying down course content, eligibility conditions for students as well as teachers, evaluation standards of examination, grant of registration, entry of higher qualifications in the same discipline, taking action for infamous conduct etc. It also contains a penal provision. Thus, the legislative intent in enacting the Pharmacy Act seems to be to ensure that there is seamless regulation of the profession.

(25) To carry out the objective and purpose for enacting the Pharmacy Act, the Legislature has established under the Statute the autonomous statutory authority i.e. Pharmacy Council of India. Thus it can be said that in the field of pharmacy, the Pharmacy Act is a special law.

(26) It would also be relevant to add herein that the Constitution and Composition of Central Council under the Pharmacy Council of India is as under :

"3. Constitution and composition of Central Council.-The Central Government shall, as soon as may be, constitute a Central Council consisting of the following members, namely :-

(a) Six members, among whom there shall be at least one teacher of each of the subjects, pharmaceutical chemistry, pharmacy, pharmacology and pharmacognosy elected by the University Grants Commission from among persons on the teaching staff of an Indian University or college affiliated thereto which grants a degree or diploma in pharmacy ;

(b) Six members, of whom at least four shall be persons possessing a degree or diploma in, and practicing pharmacy or pharmaceutical chemistry nominated by the Central Government ;

(c) One member elected from amongst themselves by the members of the Medical Council of India.

(d) the Director General, Health Services, ex officio or if he is unable to attend any Meeting, a person authorized by him in writing to do so; The Drugs Controller, India, ex officio or if he is unable to attend any meeting, a person authorized by him in writing to do so;

(e) the Director of the Central Drugs Laboratory, ex officio ;

(f) a representative of the University Grants Commission and a representative of the all India Council for Technical Education ;

(g) one member to represent each State elected from amongst themselves by the members of each State Council, who shall be a registered pharmacist ;

(h) One member to represent each State nominated by the State Government, who shall be a registered pharmacist :"

(27) Therefore, PCI consists of experts in the field of pharmacy and related subjects connected with the education of pharmacy. Therefore, under the statute, specialized persons in the field of pharmaceutical, pharmacy etc. shall be the members of the PCI.

(28) On the other hand, so far as U.P. Pravidhik Shiksha Adhiniyam, 1962 is concerned, it reveals that the State Government has power to communicate its views to the Board on any work done or conducted by the Board or in respect of any matter with which the Board is concerned and the Board shall thereupon report to the State Government the action taken or proposed to be taken by it in regard thereto. This does not appear to mean that the Board, on the views/opinion of the State Government, can exercise the power as envisaged under Pharmacy Act, 1948 as the PCI is the body of experts connected with the subject of pharmacy and related subjects and therefore it will be in the larger interest and more particularly in the interest of education of pharmacy that PCI shall alone have the jurisdiction in the field of pharmacy, rather than State Government or the Board. Thus, this Court is of the view that PCI constituted under the provisions of the Pharmacy Act which is consisting of the experts in the field of pharmacy and/or related subjects shall prevail. Consequently, the norms and regulations set by the PCI and other specified authorities under the Pharmacy Act would have to be followed by an institution imparting education for D. Pharma. This Court finds support in the aforesaid analogy drawn from the judgment of the Apex Court rendered in State of Tamil Nadu vs Adhiyaman Educational and Research Institute and others : (1995) 4 SCC 104, wherein the Apex Court was dealing with a case of an Engineering College and determining as to whether after the coming into force of the All India Council for Technical Education Act, 1987 ( a "Central Act") the State Government has power to grant and withdraw permission to start a technical institution as defined in the Central Act. The Hon'ble Supreme Court after a detailed discussion on the issue and after comparing both the prevailing Central Act and State Act as well as the provisions of Constitution of India, observed that the High Powered Committee so constituted by the State Government to inspect the Engineering College was void.

(29) Similarly, the same principle has been reiterated by the Hon'ble Supreme Court in the case of State of Maharashtra vs Sant Dnyaneshwar Shikshan Shastra Mahavidyalaya and others: (2006) 9 SCC 1 wherein it has been held that it is not open for the State Government to encroach upon the said field. Although, in Sant Dnyaneshwar Shikshan Shastra Mahavidyalaya : (2006) 9 SCC 1, the view of the Apex Court was that the State Government has no role whatsoever. However, in Bhartia Education Society Vs. State of H.P. : (2011) 4 SCC 527 it was observed by the Apex Court that the role of the State Government was limited to the manner of admission, eligibility criteria, etc. without interfering with the conditions of recognition prescribed by NCTE. The exercise of discretion by the State Government and affiliating body has to be within the framework of the Act, the Regulations and conditions of recognition. Even in St. Johns Teachers Training Institute v. National Council for Teacher Education :(2003) 3 SCC 321, the Apex Court has observed that the State Government or the Union Territory has to necessarily confine itself to the guidelines issued by NCTE while considering the application for grant of "no-objection certificate".

(30) Further, in State of Maharashtra vs Sant Dnyaneshwar Shikshan Shastra Mahavidyalaya and others : (2013) 2 SCC 617, the Apex Court examined the power of the NCTE under the National Council of Teachers Education Act, 1993 vis-à-vis the State Government and has held at paragraph No. 78 as under :

"78. Now, we may deal with another aspect of this very facet of the case. It is a very pertinent issue as to what the role of the State should be after the affiliation is granted by the affiliating body. We have already discussed that the State opinion, as contemplated under Section 37 of the University Act, to the extent it admits to overreach, is reconcilable and its results are not in its orientation to the directives of NCTE are void and inoperative to the extent they can be resolved in which case clear precedence is to be given to the directives of NCTE during such resolution. The opinion of the State, therefore, has to be read and construed to mean that it would keep the factors determined by NCTE intact and then examine the matter for grant of affiliation. The role of the State Government is minimised at this stage which, in fact, is a second stage. It should primarily be for the university to determine the grant or refusal of affiliation and role of the State should be the bare minimum, non-interfering and non-infringing."

(31) Thus, the State Government or the Board, at the most, can make views/opinion/report to the PCI and in such a situation, the PCI is only the statutory authority, which can take decision on the report of the State Government or the Board. Thus, the question no.(a), referred to hereinabove, is answered in favour of the petitioners/institutions that the State Government or the Board has no power to cancel the NOC granted earlier as the power to cancel the NOC is vested with PCI.

(32) Now, so far as question no. (b) is concerned, apparently the fulcrum of the argument addressed by the learned Counsels for the petitioners/institutions, is that the impugned letter dated 18.05.2023 has been passed without complying with the principles of natural justice. It has also been argued that the petitioners were not issued any show cause notice nor any opportunity was accorded to them before cancelling the NOC granted to them by the Board. Challenging the impugned letter, the learned Counsels have further argued that the said order was absolutely bald for no reasons have been assigned in the impugned order by the Board for cancellation of NOC.

(33) It is trite law that the underlying principle of natural justice, evolved under the common law, is to check arbitrary exercise of power by the State or its functionaries. Therefore, the principle implies a duty to act fairly i.e. fair play in action. Furthermore, before affecting civil rights of a person adversely, the State is required to adhere to the principles of natural justice.

(34) As per the scheme for opening of new institution for pharmacy, NOC from the State Government is a mandatory requirement. Apparently, in the present bunch of writ petitions, due to paucity of time, the State Government has solicited issuance of NOC on the basis of self-declaration affidavit given by the respective Institution, which was subject to its verification. Admittedly, the State Government re-verified the existing infrastructure in the first instance and did not find any discrepancy. It was only on a surprise inspection of a Committee constituted by the State Government, some discrepancy was found and NOC granted earlier to the petitioners/institutions have been cancelled with immediate effect vide impugned letter dated 18.05.2023, which reads as under :-

"प्रेषक,

सचिव,

प्राविधिक शिक्षा परिषद,

उत्तर प्रदेश लखनऊ।

सेवा में,

अध्यक्ष/सचिव,

अमरनाथ महाविद्यालय समिति सीमऊ औरास उन्नाव,

संस्था का नाम- अमरनाथ कालेज ऑफ फार्मेसी ग्राम सीमऊ, औरास उन्नाव उ०प्र०

पत्रांकः- प्राशिप/परिषद/2023/50/412 लखनऊः- दिनांक-18-5-23

विषयः- सत्र 2022-23 हेतु संस्थान को निर्गत अनापत्ति प्रमाण पत्र निरस्त किये जाने के संबंध में।

महोदय,

उपरोक्त विषयक फार्मेसी काउन्सिल ऑफ इण्डिया (पी०सी०आई०) के पत्रांक 14-56/2022 (Approval Process for 2022-2023 as)/11942- 46, Online Application for 2021-2022 (DS) Online Application for 2021-2022 (AS) दिनांक- 03-07-2022, 14-56/2022 (Approval Process for 2022-2023as(/1261-63 Online Application for 2022- 2023 (DS) Online Application for 2022-2023 (AS) दिनांक 04-08- 2022 एवं 14-56/2022-PCI(B)(Moratorium)/ 13220-22,14-56/2022 (Approval Process for 2022-23 as) (New Insit) Online Application for 2021-2022 (DS), Online Application for 2022-2023 (AS) दिनांक 30 अगस्त 2022 को संदर्भित करने का कष्ट करें, जिसके अनुक्रम में सत्र 2022-23 हेतु डिप्लोमा इन फार्मेसी पाठ्यक्रम संचालित किये जाने हेतु आप द्वारा सहमति/अनापत्ति निर्गत किये जाने के संबंध में अनुरोध किया गया।

शासनादेश संख्या 261/सोलह-3-2022-16-3099/9/2022 टीसी-1 दिनांक 14-07-2022, 288/ सोलह-3-2022-16-3099/9/2022 टीसी-1 दिनांक 08 अगस्त 2022 एवं 317/ सोलह-3-2022-16-3099/9/2022 टीसी- 1 दिनांक 05 सितम्बर 2022 द्वारा दिए गए निर्देशों एवं राज्य स्तरीय समिति द्वारा दी गयी संस्तुति के आधार पर संस्थान को सहमति/अनापत्ति पत्र रु० 100/- का इस आशय का शपथपत्र प्राप्त करते हुए निर्गत की गयी थी की " आवेदक संस्थान द्वारा यदि दी गयी जानकारी एवं अभिलेख/दस्तावेज फर्जी, कूटरचित अथवा त्रुटिपूर्ण पाए जाते हैं तो उनके विरुद्ध परिषद द्वारा नियमानुसार कानून संगत कार्यवाही की जाएगी। ऐसी की गयी विधिक कार्यवाही हेतु संस्तान स्वयं उत्तरदायी होंगे।"

मा० मुख्यमंत्री कार्यालय के पत्र संख्या 647/ACS/CM/23 दिनांक 18-04-2023 द्वारा दिये गये निर्देशों के अनुक्रम में डी०फार्मा० पाठ्यक्रम प्रारंभ करने हेतु निर्गत की गई एन०ओ०सी० की जाँच संबंधित जनपद के जिलाधिकारी द्वारा करायी गयी। जिलाधिकारी द्वारा उपलब्ध कराई गयी जाँच आख्या के परीक्षणोंपरांत जिलाधिकारी स्तर से आपके संस्थान को असंस्तुति (Not Recommended) प्रदान की गयी है। जिलाधिकारी द्वारा उपलब्ध कराई गई जांच आख्या एवं तत्क्रम में शासन के पत्र संख्या 313/16-3099/9/2022- Part-(2) दिनांक 17-05-2023 द्वारा दिए गए निर्देशों के अनुक्रम में आपके संस्थान को सत्र 2022-23 हेतु निर्गत प्रमाण पत्र तत्काल प्रभाव से निरस्त की जाती है।

भवदीय

(एफ०आर०खान)

सचिव"

(35) A bare reading of the aforesaid impugned letter reveals that the manner in which the impugned action has been taken by the State Government/Board, is violative of principle of natural justice as the impugned letter gives rises to civil consequences for the reason that on the direction of the State Government, the district authorities have conducted a surprise inspection of these pharmacy institutions and have also submitted an inspection report of discrepancy /shortcomings arose in the these institutions to the State Government and on the basis of the said report, the State Government took decision to cancel the NOC granted earlier to these institutions and thereafter on the decision of the State Government, the Board issued the impugned letter cancelling the NOC of the petitioners/ institution, however, no opportunity whatsoever has been granted to the petitioners/institutions to putforth their version in respect of the said discrepancy/shortcomings to the petitioners/ institutions before taking impugned action cancelling the NOC of these institutions.

(36) Thus, this Court is of the view that since neither any show cause notice nor any opportunity of explanation has been sought from these institutions by the the State/Board and mechanical impugned letter for cancellation of NOC has been issued by them without assigning any reasoning, the impugned order cannot be sustained in the eyes of law. The importance of a show cause notice as has been reiterated by Apex Court in the case of Umanath Pandey v. State of U.P.: (2009) 12 SCC 40 is as under:

"Notice is the first limb of this principle. It must be precise and unambiguous. It should appraise the party determinatively the case he has to meet. Time given for the purpose should be adequate so as to enable him to make his representation. In the absence of a notice of the kind and such reasonable opportunity, the order passed becomes wholly vitiated. Thus, it is but essential that a party should be put on notice of the case before any adverse order is passed against him."

(37) It is pertinent to mention here that had any show cause notice been issued to these institutions by the State/Board, the matter would had ended there and then as apparently in most of the cases, these petitioners have a plausible answer/reasoning for the deficiency pointed out by the State/Board. In any case, the law stands settled that a party to whose prejudice an order is intended to be passed is entitled to a hearing applies even to authorities, who adjudicate upon matters involving civil consequences.

(38) Before parting, this Court may observe that there could indeed be a necessity to impose certain restrictions so as to prevent mushrooming growth of pharmacy colleges. Such restrictions may be in the larger general public interest. However, if that has to be done, it has to be done strictly in accordance with law and not in the manner has purportedly has been sought to be adopted by the State Government. In any case, if and when such restrictions are imposed by an authority competent to do so, the validity of the same can always be scrutinized on the touchstone of law.

(39) It is further to be noted that the applications seeking approval for D. Pharma or B. Pharma courses, as the case may be, are required to be accompanied by a "No Objection Certificate" ("NOC") from the State Government and consent of affiliation from the affiliating bodies i.e. PCI. While scrutinizing such applications, the Council can always take into consideration various factors, including the reservation/comment of the State Government, if any, before deciding to allow or reject such applications.

E. CONCLUSION

(40) For all the aforesaid reasons, the above-captioned writ petitions are disposed of with the following directions :-

i. Impugned letter dated 18.05.2023 issued by the Secretary of the Board and consequential order, if any, in reference to the impugned letter dated 18.05.2023 are hereby quashed.

ii. Liberty is granted to the State Government/Board to take action on the issue, in accordance with law, if so desires.

iii. If the State Government/Board refers any issue in respect of the petitioners/institutions to the PCI, this Court hope and trust that the PCI shall make an earnest endeavour to consider and decide the same, in accordance with law, after affording opportunity to the aggrieved person(s) expeditiously.

(41) All pending applications also stands disposed of in terms of the above final order.

(42) Needless to say, this Court has not expressed any opinion on the merits of any individual cases, which shall be guided by their own individual facts and circumstances.

(43) There shall be no order as to costs.

(Om Prakash Shukla, J.)

Order Date : 22nd September, 2023

Ajit/-