Hari Shankar vs Dr.Ram Manohar Lohia Avadh ...
2018 Latest Caselaw 4548 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 
Case :- SERVICE SINGLE No. - 364 of 1999
 
Petitioner :- Hari Shankar & others
 
Respondent :- Dr.Ram Manohar Lohia Avadh University Through Its Registrar
 
Counsel for Petitioner :- S.K.Mehrotra,Kapil Muni Dubey,Km.Vishwa Mohini,Vimal Kumar
 
Counsel for Respondent :- A.K.Srivastava,Abhinav N Trivedi,Manik Sinha,Shobhit Mohan Shukla
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Km. Vishwa Mohini, learned counsel for the petitioners and Sri Ashish Pathak, Advocate holding brief of Sri Abhinav N. Trivedi, learned counsel for the opposite parties.

Learned counsel for the petitioners has filed supplementary affidavit on 25.10.2018 in compliance of order dated 09.10.2018, wherein in para-4, it has been categorically indicated that identically placed persons have been getting regular salary etc. but the petitioners are being discriminated for no cogent reasons.  In this supplementary affidavit, some dates with letter number has been indicated so as to corroborate the submission of the petitioners.

Since no reply to the aforesaid supplementary affidavit has been filed by the answering opposite parties, therefore, the presumption may be drawn that the contents of para-4 of the aforesaid supplementary affidavit are correct.

However, learned counsel for the opposite parties has disputed the aforesaid submission of learned counsel for the petitioners and prays two weeks' time to file reply of the aforesaid supplementary affidavit.

The time prayed for is granted to file reply to the supplementary affidavit dated 25.10.2018.

It is made clear that if no reply is filed by the answering opposite parties by the next date, it shall be presumed that the contents of para-4 of the said affidavit are true and any order can be passed.

List this petition in the week commencing 14.01.2019.

Order Date :- 21.12.2018

Suresh/

[Rajesh Singh Chauhan,J.]