Asha Devi vs State Of U.P.Through The Secy. ...
2012 Latest Caselaw 4096 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 1380 of 2011
 

 
Petitioner :- Asha Devi
 
Respondent :- State Of U.P.Through The Secy. Basic Education Lko.And Ors.
 
Petitioner Counsel :- Sampuranand Shukla,Pt. Pankaj Shukla
 
Respondent Counsel :- C.S.C.,A.M.Tripathi
 

 
Hon'ble Ajai Lamba,J. 

Basic Shiksha Adhikari, Pratapgarh is required to file counter affidavit.

Case is being adjourned since 11.3.2011 for the said purpose. On 02.5.2011, even last opportunity was given with a clear stipulation that if counter affidavit is not filed within time, costs would be imposed.

Needful has not been done.

Even counsel for the District Basic Shiksha Adhikari, Pratapgarh, is not available.

Let counter affidavit be filed within two weeks from today. This, however, is subject to payment of Rs.5000/- costs, payable to the petitioner.

The costs amount shall be recovered from the officer/official who is found responsible for causing delay.

Rejoinder affidavit, if any, be filed within two weeks thereof.

List thereafter.

Let a copy of this order be conveyed to the Director, Basic Education, through Sri Pankaj Patel, learned State Counsel.

Order Date :- 11.9.2012

A.Nigam