Dr. Dhirendra Singh And Another vs State Of U.P. And 4 Others
2015 Latest Caselaw 3937 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- WRIT - A No. - 55113 of 2015
 
Petitioner :- Dr. Dhirendra Singh And Another
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Alok Mishra,Abhishek Mishra,Shri G.K. Singh
 
Counsel for Respondent :- C.S.C.,Shailendra,Smt. Archana Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Counter affidavit filed on behalf of the Director, Higher Education, Supplementary counter affidavit filed on behalf of respondent no.5, rejoinder affidavit to counter affidavit filed by  respondent no.5, rejoinder affidavit to counter affidavit filed by respondent no.1 are taken on record.

Petitioners pray for and are granted two weeks time to file reply to the counter affidavit filed by the Director. Special Counsel for the State, Sri T.P.Singh, Senior Advocate has informed the Court that not only first information report has been lodged at the behest of the State and at the behest of the Director in respect of loss of original documents, departmental enquiry has also been directed to be conducted. The status of the enquiry in that respect shall be disclosed on the next date.

Let the departmental enquiry be completed at the earliest.

Sri T.P.Singh submits that four weeks time will be suffice.

Counsel for the respondent no.5 submits that in the counter affidavit filed on behalf of respondent no.5, factual averments have been made against the University to which a reply may be called for so that the factual position may crystallize before the Court. Sri Neeraj Tiwari, Counsel for the respondent no.6 seeks three weeks time to respond to the averments, which have been made against the University and otherwise also to the allegations made in the petition and the affidavits filed by the other respondents.

The State may submit its report in respect of the enquiry if any held in the matter of issuance of two "mark sheet" by the University to respondent no. 5.

The matter be listed on 2nd December, 2015 at 3:30 P.M.

Interim order, shall continue till the next date of listing.

Counsel for the University it permitted to examine the original records in presence of the Bench Secretary.

Order Date :- 5.11.2015/Ashish Pd.