Lahri Singh vs The Distt. Inspector Of Schools, ...
2012 Latest Caselaw 4083 ALL

Citation : 2012 Latest Caselaw 4083 ALL
Judgement Date : 11 September, 2012

Allahabad High Court

Lahri Singh vs The Distt. Inspector Of Schools, ... on 11 September, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 32491 of 1995
 

 
Petitioner :- Lahri Singh
 
Respondent :- The Distt. Inspector Of Schools, And Ors.
 
Petitioner Counsel :- S.S. Chauhan
 
Respondent Counsel :- C.S.C.,Ravindra Kumar
 

 
Hon'ble Rajes Kumar,J.

The case is of 1995. On 8.7.2011, learned Standing Counsel was granted four weeks and no more to file counter affidavit but till dated no counter affidavit has been filed. Learned Standing Counsel states that the order dated 8.7.2011 had been communicated to the District Inspector of Schools by fax as well as by registered letter but no communication has been received.

In view of the above, list this case on 26.9.2012. By that time, either counter affidavit be filed or the District Inspector of Schools may appear in person.

Order Date :- 11.9.2012

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