Raghuvansh Kumar Verma vs State Of U.P.Through Secy.
2015 Latest Caselaw 5220 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2110 of 1998
 

 
Petitioner :- Raghuvansh Kumar Verma
 
Respondent :- State Of U.P.Through Secy.
 
Counsel for Petitioner :- S.K.Kalia,G.C.Verma
 
Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri G.C.Verma after obtaining No objection Certificate from earlier Counsel has filed the vakalatnama, which is taken on record.

A perusal of the record and the order sheet shows that the instant writ petition was dismissed for want of prosecution on 9.1.2006. Thereafter the office wrongly listed the matter as a pending case without there being any application from either side and as a consequence whereof, the order dated 17.11.2006 dismissing the writ petition once again for want of prosecution was passed. It appears that the order dated 17.11.2006 has been passed as the earlier order was not brought to the notice of this Court. In these circumstances, the order dated 17.11.2006 has no significance and is meaningless.

The record further reveals that the aforesaid order dated 9.1.2006 has already been recalled and the writ petition has  been restored to its original number.

It is also informed that till date no counter affidavit has been filed by the authorities of the University. Therefore, four weeks' further time is allowed to the University for filing counter affidavit. Petitioner may file rejoinder affidavit in a week thereafter.

List after expiry of the aforesaid period.

As Sri Shobhit Mohan Shukla is now the Counsel of the University, Sri G.C.Verma is directed to apprise him about today's order in writing. Names of both the counsel shall be shown when the case is listed next.

Order Date :- 9.12.2015

MH/-