Mohammad Haneef vs Comm. Of Management,Jamia ...
2017 Latest Caselaw 6727 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 

 
Case :- WRIT - A No. - 304 of 1995
 

 
Petitioner :- Mohammad Haneef
 
Respondent :- Comm. Of Management,Jamia Asariya Darul Mau & Others
 
Counsel for Petitioner :- Dr. R.G. Padia,A.S. Diwakar,D.V.Singh,Gulab Chandra,P. Padia,Vinod Kumar Srivastava
 
Counsel for Respondent :- S.C.,A. Rajendra,B. Singh,I. R. Singh,Indra Raj Singh,P.A. Ansari,Rakesh Tiwari
 

 
Hon'ble Saral Srivastava,J.

Request on behalf of the counsel for the petitioner has been made for the case to be passed over, which is opposed by Sri I.R. Singh, counsel for the respondent.

The petitioner has challenged the order of termination dated 08.11.1994 passed by the Committee of Manager Jamia Asariya Darul Hadees, District Mau.

The respondent no. 5 Sri Maqsud Alam has filed counter affidavit, stating therein that after the termination order, the petitioner has been appointed in the several Institutions and writ petition does not survive. He submits that no rejoinder affidavit is filed till date.

In view of the fact averred in the counter affidavit, one week and no more time is granted to the petitioner to file rejoinder affidavit to the counter affidavit of respondent no. 5.

List the matter peremptorily in the next cause list.

Order Date :- 10.11.2017

Ishan