DHANANJAY SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri H.N. Singh, learned Senior Counsel assisted by Sri Girdhar Prasad Tripathi, learned counsel for the writ petitioner, Sri Saurabh, learned Standing Counsel who appears for respondents No. 1 to 5 and Sri Ashok Khare, learned Senior Counsel assisted by Sri Jigar Khare, learned counsel for the respondents.

(2.) Since affidavits have been exchanged between the parties and they do not propose to file any further affidavits thus with their consent the writ petition is being decided at the fresh stage.

(3.) The facts of the case as worded in the writ petition are that there is an institution by the name of Mathura P.G. College, Rasra, District Ballia which is affiliated to Jannayak Chandrashekhar University, Ballia (In short respondent University) and the first statute of Mahatama Ganhi Kashi Vidyapeeth (First amendment) Statue 2011 are applicable.