Ajay Kumar Singh & 2 Ors. vs Union Of India Through Ministry Of ...
2015 Latest Caselaw 5411 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4615 of 2014
 

 
Petitioner :- Ajay Kumar Singh & 2 Ors.
 
Respondent :- Union Of India Through Ministry Of Railways Through Secy. Ne
 
Counsel for Petitioner :- Sudeep Kumar,Avdhesh Kumar Pandey
 
Counsel for Respondent :- Pankaj Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Vide order dated 11.11.2014, a costs of Rs. 10,000/- was imposed upon the respondents for not filing counter affidavit despite reasonable opportunity.

Now, the petitioner has moved an application giving explanation and cause of delay in filing the counter affidavit.

As the cause shown is sufficient, the order dated 11.11.2014 so far as it relates to deposit of cost is recalled.

Counsel for the petitioner submits that there is extreme urgency in the matter as the respondents have issued last call for joining training.

Considering the facts and circumstances, list this case on 12.1.2016 for hearing.

In the meantime, respondents shall not cancel the candidature of the petitioners for joining training for the post of Assistant Station Master.

Order Date :- 14.12.2015

MH/-