Mushtaq Ali vs Basic Shiksha Adhikari Faizabad & ...
2018 Latest Caselaw 4346 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 
Case :- SERVICE SINGLE No. - 1445 of 1992
 
Petitioner :- Mushtaq Ali
 
Respondent :- Basic Shiksha Adhikari Faizabad & Others
 
Counsel for Petitioner :- R.K. Chaudhary,Ajai Pratap Singh,D K Misra,Ganga Prasad Mishra,Mohd. Shahnawaz Khan,Rakesh Pathak,S.K.Verma,Vinod Kumar Singh
 
Counsel for Respondent :- Meena Asthana,P N Singh "Kaushik",S.K. Mehrotra,Vijay Bajpai
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Vinod Kumar Singh, learned counsel for the petitioner.

It has been informed by Sri Vinod Kumar Singh that Sri Ajay Kumar is the counsel for the District Basic Education Officer, Faizabad, but since his name is not printed in the cause list, therefore, he is not present in the Court.

Learned counsel for the petitioner has also intimated that presently there is no counsel for the opposite party Nos.2 and 3 i.e. the Committee of Management, Baba Doodhnath Laghu Madhyamik Vidyalaya, Nev Kabirpur, District-Faizabad and the Principal of the said Vidyalaya, therefore, notices would be issued to the opposite party Nos.2 and 3.

Let fresh notices be issued to the opposite party Nos.2 and 3, both ways, returnable at an early date, for which, necessary steps be taken within 48 hours and office to proceed accordingly.

Office is directed to issue necessary 'Dasti Summons' to the counsel for the petitioner to serve upon the opposite party Nos.2 and 3 outside the Court.

List this petition in the week commencing 07.01.2019.

Learned counsel for the petitioner shall file affidavit of service on or before the next date fixed.

When the case is next listed, name of Sri Ajay Kumar, Advocate be printed in the cause list as counsel for the opposite parties.

Order Date :- 17.12.2018

Suresh/

[Rajesh Singh Chauhan,J.]