Allahabad High Court
Ravindra Singh Verma vs State Of U.P. And Others on 14 July, 2010
Author: Sanjay Misra
Bench: Sanjay Misra
Court No. - 3 Case :- WRIT - A No. - 19393 of 2010 Petitioner :- Ravindra Singh Verma Respondent :- State Of U.P. And Others Petitioner Counsel :- Dr. Neel Kamal Respondent Counsel :- C. S. C. Hon'ble Sanjay Misra,J.
As a consequence of the order dated 26.04.2010 (order-sheet) passed by this Court the District Inspector of Schools, Ghaziabad, appears to have passed an order dated 27.04.2010 which is sought to be challenged by the petitioner by moving the amendment application.
Amendment application is allowed. Let the necessary amendment be incorporated within two weeks. Upon the petition be amended learned counsel for the petitioner may supply the amended copy to learned Standing Counsel who represents District Inspector of Schools, Ghaziabad.
The District Inspector of Schools, Ghaziabad, may file counter affidavit to the amended petition within three weeks thereafter, failing which he will appear in person before this Court alongwith relevant records and instructions to assist this Court.
As prayed, let the matter be listed on 31.08.2010.
Order Date :- 14.7.2010 pks