Allahabad High Court
C/M Pt. Ram Pyare Pandey Shiksha Prasar ... vs State Of U.P. And 2 Ors. on 27 March, 2015
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 14600 of 2015 Petitioner :- C/M Pt. Ram Pyare Pandey Shiksha Prasar Samiti And Anr. Respondent :- State Of U.P. And 2 Ors. Counsel for Petitioner :- T.B. Pandey Counsel for Respondent :- C.S.C. Hon'ble Yashwant Varma,J.
The only contention advanced on this writ petition that there are two rival claims which have been placed by the respondent No. 2 asserting to be the validly elected Committee of Management. Apart from the claim laid by the petitioner, the other claim is said to have been furnished by the respondent Nos. 3. In the opinion of the Court, no final order can be passed unless the said respondents are also heard.
Accordingly and in view of the above, the petitioner are directed to take steps for service upon respondent Nos. 3 returnable within two weeks from today. Steps to be taken within three days. The notices shall indicate that this petition will be included in the list of fresh cases of 17.04.2015.
The learned counsel for the petitioner shall file an Affidavit of Service when the matter is listed next.
Order Date :- 27.3.2015 Arun K. Singh