C/M Rishi Gyan Public School vs State Of U.P. And Others
2011 Latest Caselaw 6303 ALL

Citation : 2011 Latest Caselaw 6303 ALL
Judgement Date : 2 December, 2011

Allahabad High Court

C/M Rishi Gyan Public School vs State Of U.P. And Others on 2 December, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 69486 of 2011
 

 
Petitioner :- C/M Rishi Gyan Public School
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Dinesh Raghav,H.C. Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that on the basis of the ex-parte inquiry report, the impugned order has been passed by the District Basic Education Officer, Muzaffar Nagar. He further submitted that no opportunity whatsoever has been given before passing the order. The District Basic Education Officer, Muzaffar Nagar has passed the impugned order, has been made party as respondent no. 5, but the notice has not been served upon respondent no. 5.

Learned counsel for the petitioner requested that the matter may be taken up on 7.12.2011 to enable him to serve the copy to respondent no. 5.

Put up on 7.12.2011 as fresh.

Order Date :- 2.12.2011