HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 19136 of 2015 Petitioner :- C/M, Sri Sushil Chandra Mittal Inter College & Another Respondent :- State Of U.P. & 6 Others Counsel for Petitioner :- Anoop Trivedi Counsel for Respondent :- C.S.C. Hon'ble Yashwant Varma,J.
Pursuant to the earlier orders of this Court, the learned Standing Counsel has filed two Affidavits today asserting them to be on behalf of the respondents 3 and 4. The Court finds that the Affidavit filed on behalf of respondent No. 3 is sworn by Nayab Tehsildar who affirms all the averments made on the Affidavit on record. This despite the fact that there are serious allegations in the writ petition against the said respondent having never carried out any inspection.
Insofar as the Affidavit filed by the respondent No. 4 is concerned, the same is an Affidavit filed by a Principal of a Government High School at Aligarh.
This court fails to understand how the Principal of a Government High School could affirm an Affidavit in respect of actions stated to have been taken by the District Inspector of Schools or his office.
Accordingly, this matter shall be listed in the additional cause list on 14th May, 2015.
The respondents 3 and 4 shall affirm and file their personal Affidavits in this matter on or before the said date. The District Inspector of Schools concerned shall also be personally present along with the entire record. The Affidavit of the Secretary which is said to be under preparation be also filed on or before the said date.
Order Date :- 6.5.2015/Arun K. Singh