Kailash Nath Saxena & Others vs State Of U.P. & Others
2012 Latest Caselaw 6084 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 7252 of 1996
 

 
Petitioner :- Kailash Nath Saxena & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Saran Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

By the order dated 18.9.2012, learned Standing Counsel was directed to file supplementary affidavit informing about the result of the Committee and the decision taken by the respondent no. 1. When no counter affidavit has been filed, on the request of learned Standing Counsel, on 26.11.2012 further time has been allowed and the matter was directed to be listed on 17.12.2012. Today, Sri Virendra Kumar Yadav, learned Standing Counsel states that despite the letter being sent by Fax, no information has been received. He prays for one more opportunity to file supplementary affidavit.

List on 16.1.2013. By that time, either counter affidavit be filed or the respondent no. 3-The Joint Director, Head Quarters, Technical Education, U.P., Vikas Nagar, Kanpur shall appear in person.

Order Date :- 17.12.2012

OP