C/M C.L. JAIN POST GRADUATE COLLEGE AND ANOTHER Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2011-12-406
HIGH COURT OF ALLAHABAD
Decided on December 13,2011

C/M C.L. Jain Post Graduate College And Another Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

- (1.) AN Amendment application has been filed today seeking correction in the description of array of parties arrayed as respondents no. 2, 3 and 4 for substitution of the word Allahabad by Agra.
(2.) THE application is allowed. Necessary amendment be incorporated during the course of the day. By means of the present writ petition, the petitioner has sought a writ order or direction in the nature of certiorari quashing the order dated 29.7.2011 passed by the Chancellor Dr. Bhim Rao Ambedkar University, Agra, filed as Annexure -13 to the writ petition as also a writ of mandamus commanding the respondents not to interfere in the peaceful functioning of the petitioners.
(3.) BRIEFLY stated the facts giving rise to the present writ petition are as follows:;


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