Shailendra Kumar vs State Of U.P.Through Secy.Of ...
2018 Latest Caselaw 4176 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 
Case :- SERVICE SINGLE No. - 6603 of 2010
 
Petitioner :- Shailendra Kumar
 
Respondent :- State Of U.P.Through Secy.Of Edu.Secondary Lucknow And Ors
 
Counsel for Petitioner :- V.K.Bajpai,Alok Gupta,Richa Srivastava,Sanjay Kumar Srivastava,Shailendra Kumar Singh,Shikha Srivastava,Suneel Kumar Singh Kalhan,Yogendra Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri S.K. Singh, Kalhansh, learned counsel for the petitioner and the learned Additional Chief Standing Counsel for the opposite party Nos.1, 2 & 3.

The array of opposite parties indicates that the Committee of Management, Amar Shahid Chandra Shekhar Azad Inter College, Haraipur, District-Unnao through its Manager is opposite party No.4 but notice has not been issued to opposite party No.4.

Since the Committee of Management is a necessary party in this matter, therefore a counter affidavit of the Committee of Management would be required for adjudication of this writ petition.

Accordingly, notice is issued to opposite party No.4 by both ways, returnable at an early date.

Learned counsel for the petitioner shall take steps within four days.

Office is directed to proceed accordingly and also to provide Dasti Summons to the counsel for the petitioner to serve upon the opposite party No.4 outside the Court and thereafter the learned counsel for the petitioner shall file affidavit of service.

List this petition in the week commencing 07.01.2019 within top five cases.

Order Date :- 6.12.2018

Suresh/

[Rajesh Singh Chauhan,J.]