Amar Chandra Yadav vs State Of U.P.& 5 Ors.
2013 Latest Caselaw 6281 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 21188 of 2013
 

 
Petitioner :- Amar Chandra Yadav
 
Respondent :- State Of U.P.& 5 Ors.
 
Counsel for Petitioner :- S.K.Dubey,S.P.Pandey
 
Counsel for Respondent :- C.S.C.,Dhananjay Mishra,Mahesh Narain Singh,Mrig Raj Singh,P.N. Tripathi
 

 
Hon'ble Rajes Kumar,J.

Counter affidavit has been filed on behalf of respondent no. 7 is taken on record.

Sri Mrigraj Singh, learned counsel for the District Basic Education Officer, Jaunpur, has produced the record to show that in respect of the mark-sheet, furnished by the petitioner on the basis of which, the petitioner has been appointed, on inquiry, it was found forged.

Let the District Basic Education Officer, Jaunpur file counter affidavit.

It appears that Sri V.B. Mishra is the counsel for the respondent no. 8. Let the petitioner serve the copy of the writ petition on Sri V.B. Mishra, learned counsel for the respondent no. 8.

List this case in week commencing 11.11.2013.

This case was assigned to me when I was sitting singly. Now I am sitting in a Division Bench, therefore, the case is released. List before the appropriate Bench.

Order Date :- 4.10.2013

OP