Jagannath Singh vs The State Of Uttar Pradesh on 27 April, 2026

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Supreme Court - Daily Orders

Jagannath Singh vs The State Of Uttar Pradesh on 27 April, 2026

Bench: Dipankar Datta

                                                          1

     ITEM NO.53                                 COURT NO.8                    SECTION XI

                                    S U P R E M E C O U R T O F          I N D I A
                                            RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s). 4798/2019

     [Arising out of impugned final judgment and order dated 31-10-2018
     in SA No. 1093/2018 passed by the High Court of Judicature at
     Allahabad]

     JAGANNATH SINGH                                                           Petitioner(s)

                                                       VERSUS

     THE STATE OF UTTAR PRADESH & ORS.                                         Respondent(s)

     FOR ADMISSION and I.R.

     Date : 27-04-2026 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE DIPANKAR DATTA
                             HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

     For Petitioner(s) :Ms. Parul Shukla, AOR

     For Respondent(s) :Mr. Sanjay Kumar Tyagi, AOR
                        Ms. Sansriti Pathak, Adv.
                        Mr. Pawan, Adv.
                        Mr. Mridul Jain, Adv.

                                         Mr. Sabarish Subramanian, AOR
                                         Mr. Chandra Bhushan Tiwari, Adv.
                                         Ms. Arpitha Anna Mathew, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

1. Paragraphs 4 and 5 of the affidavit titled “Affidavits in compliance on behalf of the respondent nos. 1 to 3” are mutually inconsistent.

2. Learned counsel appearing for the State (respondent nos. 1 to 3) is unable to clear the inconsistency. We direct to the respondent nos. 1 to 3 to file a fresh Signature Not Verified affidavit clarifying the position as to whether the petitioner worked as Digitally signed by JATINDER KAUR Date: 2026.04.28 17:18:26 IST ‘Headmaster’ of the school1 in question from 28th April, 2004 to 5th October, Reason:

2018 in terms of the interim orders passed by the learned Single Judge. 1 JUNIOR HIGH SCHOOL HUNSEUR-BAUDIA, AZAMGARH 2

3. If indeed the petitioner did not work, the State shall also indicate who worked as the ‘Headmaster’ of the school during the relevant period.

4. Should the respondent nos. 1 to 3 seek to rely on any document, the hard copies thereof may be produced in Court on the next date of hearing.

5. Respondent nos. 1 to 3 shall two weeks’ time to file the requisite affidavit.

6. Reply affidavit may be filed by the petitioner by a week thereafter.

7. Re-list the special leave petition after four weeks.

(JATINDER KAUR)                                      (SUDHIR KUMAR SHARMA)
P.S. to REGISTRAR                                      COURT MASTER (NSH)

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