Shadab Bano & Anors. vs State Of U P Thr.Prin ...
2014 Latest Caselaw 2302 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- SERVICE SINGLE No. - 2947 of 2014
 

 
Petitioner :- Shadab Bano & Anors.
 
Respondent :- State Of U P Thr.Prin Secy.Education Basic & 3 Ors.
 
Counsel for Petitioner :- Farooq Ayyub
 
Counsel for Respondent :- C.S.C,Rahul Shukla
 

 
Hon'ble Akhtar Husain Khan,J.

Learned standing counsel has accepted notice for opposite parties  no.1 and 3.

Sri Rahul Shukla has accepted notice for opposite parties no. 2 and 4. 

By filing  this writ petition the impugned order dated  21.12.2013  has been challenged.

Thus is apparent that the cause of action of this writ petition has arisen much before vacation. Therefore, I am of the view  that there is no urgency to entertain  this writ petition in summer vacation.

Counter affidavit may be filed within two weeks. Rejoinder affidavit may be filed within a week thereafter. 

List in the last month of July, 2014 as fresh for hearing.

In the meantime, opposite party no.4 may decide the representation of the petitioner in accordance with law.      

Order Date :- 13.6.2014

R.U.