Allahabad High Court
C/M Karwal Devi Kanya Laghu Madhyamik ... vs State Of U.P. And 2 Others on 26 August, 2019
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 11919 of 2019 Petitioner :- C/M Karwal Devi Kanya Laghu Madhyamik Vidhayaaya Karwal Majhgawan, Gorakhpur And Another Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Indra Raj Singh,Adarsh Singh Counsel for Respondent :- C.S.C.,Arun Kumar Hon'ble Neeraj Tiwari,J.
Pursuant to the order of this Court dated 13.8.2019, personal affidavit of respondent no.3 has filed today, which is taken on record.
In the affidavit, it is stated that earlier vide impugned order dated 11.07.2019, proceeding has been stayed by the respondent no.3, but now, he shall consider and decide the same on merits for which learned counsel for the petitioner has no objection.
Accordingly, the writ petition is disposed of with a direction to respondent no.3 to consider and decide the case on merits maximum within one month from the date of production of certified copy of this order.
It is made clear that Court has not adjudicated the case on merits and it is upon the respondent no.3 to decide the case after considering the Rules and Government Orders occupying the field.
Order Date :- 26.8.2019 Arvind