Dr. Devendra Kumar Pathak And 5 ... vs State Of U.P. And 2 Others
2017 Latest Caselaw 3546 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 37964 of 2017
 

 
Petitioner :- Dr. Devendra Kumar Pathak And 5 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Arti Raje
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Smt. Arti Raje, learned counsel for the petitioner.

At the very outset learned counsel for the petitioner submitted that the facts of this case are similar to the facts involved in Writ A No.23433 of 2017 (Dr. Shailendra Singh and 18 others vs. State of U.P. and 2 others). The said writ petition has been entertained and counter affidavit has been called for.

The factum of the aforesaid submission has not been denied by the learned Standing Counsel.

Matter requires scrutiny.

Issue notice.

Notices on behalf of respondent nos.1 and 2 have been accepted by the Office of learned Chief Standing counsel; whereas, Smt. Archana Singh has put in appearance on behalf of respondent no.3, therefore, notices need not be served to the respondents.

Learned counsel for the respondents pray for and are granted four weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List thereafter.

Order Date :- 23.8.2017

Swati