Arun Tandon, J. - (1.) Heard Sri P. S. Baghel on behalf of petitioners and learned standing counsel on behalf of respondents.
(2.) The Committee of Management of K.A. Post Graduate College, Kasganj, Etah, through its Manager Sri Vinay Kumar Jain, has filed this writ petition against the order dated 2.7.2004 whereby the Committee of Management of the said institution has been suspended in exercise of powers under Section 58 (2) of the State Universities Act, 1973 (hereinafter referred to as the Act). A copy of the said order has been enclosed as Annexure-1 to the writ petition.
(3.) On behalf of the petitioner it is contended that although the order under Section 58 (2) of the Act has been issued by the State Government on 2.7.2004 but till date the petitioner has not been issued any notice under Section 57 of the Act. Therefore, the impugned order of the State Government passed in exercise of power under Section 58 (2) of the Act cannot be sustained.;