DAYANAND SHIKSHA SANSTHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition was dismissed for non-prosecution on 9/5/2019. Now a restoration application (MCC No. 461 of 2019) has been filed by the petitioner for recalling the order dtd. 9/5/2019.

(2.) On the grounds urged and in the interest of justice, the restoration application is allowed. The order dtd. 9/5/2019 is hereby recalled. The writ petition is restored to its original number.

(3.) The petitioners before this Court are committees of management of three different degree colleges who simply seek implementation of the Government Order dtd. 23/6/2010.