Madhya Pradesh High Court
Adhra Ram Ran Mishra Shiksha Evam ... vs National Council For Teacher Education on 24 February, 2016
---1---
W.P.No.12453 of 2015
W.P. No.12456 of 2015
W.P. No.12461 of 2015
24.2.2016
Shri S.K.Singh, Advocate for the petitioners.
Shri Harpreet Ruprah and Shri Himanshu Mishra,
Advocates for the respondents Board in their respective
petitions.
Shri K.K.Singh, Advocate for the respondents NCTE. W.P.No.12453 of 2015 :
The averments made by the respondents No.3 and 4 in the reply affidavit while denying the existence of Annexure- P/7, in our opinion, is a serious matter.
The petitioner on its own should have filed response thereto through authorized officer. In absence of any explanation or stand taken by the petitioner in that behalf, the Court will be left with no other option, but, to proceed on the basis that it is a case of perjury and fabrication of record by the petitioner and of using such fabricated record in the present proceedings, which cannot be countenanced.
Realizing this position, counsel for the petitioner prays for time to examine the issue and also file rejoinder to the petitioner, if any.
Be listed on 16.3.2016.
---2---
W.P. No.12456 of 2015 & W.P. No.12461 of 2015 :
By way of indulgence and last opportunity, the respondents are granted time to file reply.
List on 16.3.2016 along with W.P. No.12453/2015.
(A.M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
Khan*