Allahabad High Court
Ram Teerath Pandey And Ors vs State Of U.P. Through Secy. Secondary ... on 14 December, 2015
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- SERVICE SINGLE No. - 2846 of 1992 Petitioner :- Ram Teerath Pandey And Ors Respondent :- State Of U.P. Through Secy. Secondary Education Lko And Ors Counsel for Petitioner :- Jagdish Singh,Aditya Tiwari,C.B. Chaubey Counsel for Respondent :- J.C. Srivastava,J C Srivastava,S.P.Singh,Shobh Nath Pandey Hon'ble Dr. Devendra Kumar Arora,J.
The District Magistrate and the District Inspector of Schools, Ambedkar Nagar, who are present in Court, have also filed applications tendering conditional apology for delay in filing counter affidavit.
Both the application are allowed. The aforesaid officers need not appear again unless specifically called for.
Counter affidavit filed on behalf of the respondents is taken on record. Petitioner may filed rejoinder affidavit in next two weeks.
List in the week commencing 18th January,2016.
Order Date :- 14.12.2015 MH/-