C/M Kasturba Gandhi Balika ... vs State Of U.P. And 3 Others
2015 Latest Caselaw 3196 ALL

Citation : 2015 Latest Caselaw 3196 ALL
Judgement Date : 14 October, 2015

Allahabad High Court

C/M Kasturba Gandhi Balika ... vs State Of U.P. And 3 Others on 14 October, 2015

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 58811 of 2015
 

 
Petitioner :- C/M Kasturba Gandhi Balika Vidyalaya & Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Anand Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Sanjay Chaturvedi
 

 
Hon'ble Manoj Kumar Gupta,J.

Learned standing counsel has accepted notice on behalf of the respondents no. 1, 2 & 3 and Sri Sanjay Chaturvedi on behalf of the fourth respondent. They pray for and are granted one month time to file counter affidavit. The petitioners will have two weeks thereafter to file rejoinder affidavit.

List immediately thereafter.

It is urged that on basis of totally vague findings direction has been issued to take action against the petitioners. It is urged that similar findings recorded in the past were set aside in Writ Petition No. 41362 of 2008 decided on 1.10.2012.

Regard being had to the above, no action shall be taken against the petitioners in pursuance of the direction issued by the impugned order to the District Basic Education Officer.

(Manoj Kumar Gupta, J)

Order Date :- 14.10.2015

Arif