SATISH CHATURVEDI Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2006-11-320
HIGH COURT OF ALLAHABAD
Decided on November 13,2006

SATISH CHATURVEDI Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

- (1.) The University of Allahabad earlier a State University under the Provisions of U.P State Universities Act, 1973 became a Central University under the provisions of University of Allahabad Act, 2005 (hereinafter referred to as the Act') which came into force w.e.f 14th July, 2005.
(2.) Section 28(1) of the Act provides that the First Statutes shall be those as set out in the Schedule. Statute 30(4) of the First Statutes as set out in the Schedule provides that the Moti Lal Nehru College (hereinafter referred to as the 'MLNC') and Swarup Rani Nehru Hospital (hereinafter referred to as the 'SRNH') shall be the University Colleges.
(3.) The issue that has been raised by the State Government through these two applications is that Statute 30(4) of the First Statutes of the University should be amended by the Executive Council of the University so as to exclude the aforesaid MLNC and SRNH as University Colleges.;


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