Professor Jai Singh vs Union Of India And 3 Ors
2014 Latest Caselaw 5630 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 46665 of 2014
 

 
Petitioner :- Professor Jai Singh
 
Respondent :- Union Of India And 3 Ors
 
Counsel for Petitioner :- Shaivendra
 
Counsel for Respondent :- A.S.G.I.,Mr. Ajit Kumar Singh
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that there is clear violation of Principles of Natural Justice as the reply so given by the petitioner has not been at all attended/considered, and therefore, petitioner is not to be relegated to the alternative remedy and this court is to consider the matter after exchange of pleadings.

Sri Ajit Kumar Singh, learned Advocate has accepted notice on behalf of respondents 2 to 4. Sri Ishant Shishu, learned Advocate appeared for Union of India.

All may file counter affidavit by the next date.

List this matter after three weeks.

As an interim measure, this court directs that till the next date of listing status quo, as regards to the petitioner, as exists today, shall be maintained.

Order Date :- 2.9.2014

M.A.A.

( Dinesh Maheshwari, J.)    ( S.K. Singh, J.)