Irshad Ahmad vs State Of U.P.Through Secretary & ...
2012 Latest Caselaw 6222 ALL

Citation : 2012 Latest Caselaw 6222 ALL
Judgement Date : 20 December, 2012

Allahabad High Court

Irshad Ahmad vs State Of U.P.Through Secretary & ... on 20 December, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 67422 of 2012
 

 
Petitioner :- Irshad Ahmad
 
Respondent :- State Of U.P.Through Secretary & Ors.
 
Petitioner Counsel :- N.L.Pandey,A.K.Malviya
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1, 2, 3 and 4. Issue notice to respondent No. 5 returnable within six weeks.

Each one of the respondents is accorded four weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next one week.

List thereafter.

On the next date while filing counter affidavit, the Committee of Management, Madarsa Islamia, Maheshpmur, Mashthi, Ghazipur through its Manager is directed to submit its explanation as to under what circumstances, petitioner is not being permitted to resume his duties in the intuition concerned.

Order Date :- 20.12.2012

SRY