Allahabad High Court
Dr. Savindra Kumar Singh vs State Of U.P. & Others on 8 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 26613 of 2010 Petitioner :- Dr. Savindra Kumar Singh Respondent :- State Of U.P. & Others Petitioner Counsel :- Indal Singh,Ashok Khare Respondent Counsel :- C.S.C.,J.N. Maurya Hon'ble Arun Tandon,J.
Notice on behalf of respondents no. 1, 3 and 4 has been accepted by the learned Standing Counsel. Respondent no. 2 is represented by Shri J.N. Maurya, Advocate. Respondent no. 6 is represented by Shri K. Sahi, Advocate. Issue notice to respondent no. 5 fixing 17.08.2010 as the date.
Steps may be taken within a week.
All the respondents may file counter affidavit by the next date fixed.
List on the date fixed.
It is stated that the District Inspector of Schools has already attested the signatures of the present petitioner as Officiating Principal of the institution, all consequential action be taken accordingly.
In view of the aforesaid no further orders are required. Dated : 08.07.2010 VR/26613/10