KALI CHARAN VIDYALAYA ENDOWMENT TRUST Vs. STATE OF U.P. THROUGH SECY. (HIGHER EDUCATION ) CIVIL SECTT.
LAWS(ALL)-2017-9-95
HIGH COURT OF ALLAHABAD
Decided on September 01,2017

Kali Charan Vidyalaya Endowment Trust Appellant
VERSUS
State Of U.P. Through Secy. (Higher Education ) Civil Sectt. Respondents

JUDGEMENT

DEVENDRA KUMAR UPADHYAYA,J. - (1.) Heard Sri Ashish Chaturvedy, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) The petitioner is a trust known as 'Kalicharan Vidyalaya Endowment Trust' and runs educational institutions, including Kalicharan Post Graduate College, situate at Hardoi Road, Lucknow (hereinafter referred to as 'College'). The College runs various courses leading to award of Bachelor's degree as well as award of Post Graduate degree and is affiliated with University of Lucknow.
(3.) Initial prayer made in this petition was that a direction be issued to the respondents-State authorities to extend grant-in-aid to the College so far as the B.Com classes in the Commerce faculty of the College are concerned. It was also prayed that the State-respondents be directed to sanction certain number of posts of Lecturers, Stenographers, Clerical cadre and certain Class-IV posts as per the norms available in the Government Orders dated 24.02.1986 and 14.03.1984.;


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