PEOPLE UNIVERSITY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against order dated 28.3.2012 passed by the learned Single Judge of the Madhya Pradesh High Court whereby he allowed the review petition filed by respondent No.1, recalled order dated 6.1.2012 passed in Writ Petition No.22021/2011 and issued direction for listing of the same before the Division Bench.

(3.) The appellant was established under Section 9 of the Madhya Pradesh Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007 (for short, 'the Act') as amended by the Madhya Pradesh Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Sanshodhan Adhiniyam, 2011. In terms of Section 9(2) of the Act, the appellant is deemed to have been incorporated with effect from 4.5.2011 i.e. the date on which the Amendment Act was published in the official gazette.