Madhya Pradesh High Court
Santosh Singh Raghuwanshi vs The State Of Madhya Pradesh on 21 August, 2015
W.P.No.3208/2015
(Santosh Singh Raghuwanshi & Ors. Vs. State of
M.P. & Ors.)
21/08/2015
Shri S.K.Sharma, learned counsel for the
petitioners.
Shri Vishal Mishra, learned Deputy Advocate
General for the respondents/State.
In spite of extending last opportunity of one month to the authorities of the respondents to file response in the matter vide order dated 17.7.15, till today no such response has been filed. On asking in this regard from the Deputy Advocate General, on which he submits that in spite of his intimation, OIC and concerning officials did not contact him and seeks further period of one month to file response in the matter.
In the available circumstances, return appears to be necessary, hence, as last indulgence, the case is adjourned with a direction to place on 28.9.15. If response is not filed before such date, then in that circumstance, the Principal Secretary, School Education Department, Vallabh Bhawan, Bhopal, be kept present before this Court to explain the 2 circumstances in which he and his department are not assisting the Advocate General office to prepare and file the return.
A typed copy of this order be given to learned Deputy Advocate General free of cost enabling him to comply the aforesaid order.
(U.C.Maheshwari) (D.K.Paliwal)
Judge Judge
ms/-