Anil Kumar vs Chancellor Chaudhary Charan ...
2018 Latest Caselaw 31 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 
Case :- SERVICE BENCH No. - 5972 of 2016
 
Petitioner :- Anil Kumar
 
Respondent :- Chancellor Chaudhary Charan Singh University Meerut & Ors.
 
Counsel for Petitioner :- Vidhu Bhushan Kalia
 
Counsel for Respondent :- C.S.C.,B.K. Shukla,W.U. Ahmad
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajesh Singh Chauhan,J.

Sri B.K. Shukla, learned counsel for the Chancellor, Chaudhary Charan Singh University, Meerut, as per his instructions, informs that the counter affidavit is to be filed by the University Authority.

This matter pertains to the year 2016. 

No counter affidavit has been filed, whereas vide order dated 17.03.2016, learned counsel for the opposite parties were granted two weeks' time for filing the counter affidavit.

In the interest of justice, four weeks' further time and no more is granted to the learned counsel for the Chancellor, Chaudhary Charan Singh University, Meerut, failing which, the Registrar of the University will appear before this Court on 21.05.2018 along with record for assistance  and also show cause as to why the counter affidavit has not been filed till date.

List this case on 21.05.2018.

The Registry is directed to communicate this order to the Registrar, Chaudhary Charan Singh University, Meerut, forthwith.

Order Date :- 17.4.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Dr. Devendra Kumar Arora,J.]