HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 24909 of 2011 Petitioner :- Devender Yadav Respondent :- State Of U.P. And Others Petitioner Counsel :- Sanjai Singh Respondent Counsel :- C.S.C.,A. Khanna Hon'ble V.K. Shukla,J.
In the present case short counter affidavit has been filed with the reservation to file detailed counter affidavit. This Court is of the opinion that detailed counter affidavit be filed on behalf of the University concerned, specially in regard to the fact that this Court had passed order in writ petition No.44227 of 2010 on 29.07.2010, to take decision. Admittedly the answer sheets of the examinations in question are said to have been destroyed after 02.02.2011. This should also be explained in the counter affidavit as to when there was specific order of this Court to take decision in the matter of petitioner, then why the answer sheets qua the petitioner were not retained?
Counter affidavit may be filed within three weeks, and rejoinder affidavit within one week thereafter.
Order Date :- 10.8.2011 SRY