Krishna Murari Singh Vs State of U.P. and Others
.... ate or Central Government or an autonomous Body constituted service of the State or Central Government or an autonomous Body constituted by the State or Central Government. The upper limit of Rs. 1250/- will be subject to alteration, from time to time, by the resolutions of the Board of Management o ...
Allahabad High Court (Lucknow Bench)
C.S. Azad Krishi Evam Prodyogiki Vishwavidyalaya Vs United Trades Congress and Another
.... Respondent No. 2 was appointed on daily- wages. The Industrial Court in passing the impugned award proceeded on the premise that Respondent No. 2 had been working for more than 240 days continuously from the date of his engagement. It is now trite that the same by itself does not confer any right u ...
Supreme Court of India
Triveni Prasad Dubey Vs Chancellor, Chandra Shekhar Azad University of Agriculture and Vinod Kumar Shukla
.... 9. In order to find out as to what proposal was accepted by the Board, it would be appropriate to reproduce the relevant part of the note submitted by the Estate and Administrative Officer with the approval of the Vice Chancellor: Jh Vh- ih- nwcs] dfu"B fyfid dh lsok;s rRdkyhu dqyifr egksn; ds vk ...
Allahabad High Court
Dr. Ranvir Singh Vs State of Uttaranchal and Others
.... , whichever is earlier. On 31st October 2003, Petitioner retired at the age of 60. He was re-deployed as a teacher till 30th June 2004. On his retirement as a Dean, he was re-deployed as a Teacher so that the student''s study is not disrupted. In fact he is conducting research after 31st October 200 ...
Uttarakhand High Court
Bharat Bhusan Vs G.B. Pant University of Agriculture and Technology and Another
.... 2nd semester 2000-2001 and 1st semester 2001-2002 with 21 + 18 = 39 credits and his C.G.P.A. is 4.527 and as per academic Regulation 44(a)(1) Chapter III, he-was dropped from the university on account of poor academic performances on the basis of his 1st two semesters stay in the University. 2nd ...
Uttarakhand High Court
Pranveer Singh Satvat Vs Chancellor, Chandra Shekhar Azad Krishi Evam Prodyogic Vishwavidyalaya and Others
.... oad based as was possible on the basis of qualification. Mr. Justice R.M. Sahai, who was a member of the Bench, took the view that the appellants are entitled to reliefs not as a matter of law but due to equitable considerations arising in peculiar facts of case. The case is, therefore, clearly dist ...
Allahabad High Court
Dr. Indrapal Singh Yadav Vs Chancellor, Chandra Shekhar Azad University of Agriculture and Technology and Another
.... ce and Sub-sections (2) and (4) of Section 11 if read together they clearly contain a contrary intention and the provisions of Section 16 of U.P. General Clauses Act cannot be attracted. Section 16 of the U.P. General Clauses Act, 1904 is pari materia of Section 16 of the Central General Clauses Act ...
Allahabad High Court
Dr. P. Rai Vs Chandra Shekhar Azad University and Others
.... . It has been urged by him that the Kuladhipati, by virtue of his office, envisaged under the First Statute, had inherent jurisdiction to issue a direction, which had the effect of deleting the proviso relied upon by the Petitioner. 10. Under the provisions of the Act, the powers with which the K ...
Allahabad High Court
Dr. B.G. Yadav Vs Vice-Chancellor, Chandra Shekhar Azad Krishi Evam Prodyogic Vishwavidyalaya and Others
.... Act only for such period as might be prescribed by the Statutes and so long as such period was not prescribed, Section 17(4) was incapable of being acted upon. Dr Bal Krishna Agarwal Vs. State of U.P. and Others, , promotion of Respondent Nos. 4 and 5 had been made to the post of Professor u/s 3 ...
Allahabad High Court
Jag Pal Singh and another Vs G.B. Pant University of Agriculture and Technology, Nainital and another
.... ubsequent grade shall be ignored. (4) A post-graduate student unable to . complete his courses as well as thesis within maximum permissible degree duration with a OGPA of 4.000 will be finally dropped from the University with no right to petition, (5) A post-graduate student whose petition was ...
Allahabad High Court
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