COMMITTEE OF MANAGEMENT HANDIA POST GRADUATE COLLEGE Vs. STATE OF U P
LAWS(ALL)-2006-1-187
HIGH COURT OF ALLAHABAD
Decided on January 18,2006

COMMITTEE OF MANAGEMENT, HANDIA POST GRADUATE COLLEGE Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Ajoy Nath Ray, Ashok Bhushan, J. - (1.) Heard learned Counsel for the petitioners-appellants, learned Standing Counsel appearing for respondent Nos. 1 and 2. Sri Anil Tiwari, learned Counsel appearing for respondent No. 3 and Sri Vinod Kumar learned Counsel appearing for respondent No. 4.
(2.) Although for the details of the facts we respectfully refer to the judgment of the Hon'ble Single Judge passed against the writ petitioners-appellants on the 14th December, 2005, with the greatest of respect. We are unable to agree with his Lordship's findings.
(3.) The very short facts which are material are these. The appellant Handia College was originally affiliated to the Kanpur University; the location of the College is Allahabad, some 250 kms, away from Kanpur.;


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