COMMITTEE OF MANAGEMENT Vs. STATE OF UP

JUDGEMENT

(1.) Notice on behalf of respondent No. 1 has been accepted by the learned Chief Standing Counsel, on behalf of respondent No. 2 by Dr. Ravi Kumar Misra and on behalf of respondent No. 3 by Sri D.K. Upadhyaya.

(2.) With the consent of the parties' counsel, the petition is being disposed of finally at the admission stage.

(3.) The petitioner institution was granted due affiliation by the University on 10.8.2005 for three academic sessions. Before the said period could expire, the petitioner applied for permanent affiliation. The course in question is B.A. (Art Faculty).