Rajesh Kumar & 33 Ors. vs State Of U.P. Through Secy. ...
2018 Latest Caselaw 317 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 7388 of 2014
 
Petitioner :- Rajesh Kumar & 33 Ors.
 
Respondent :- State Of U.P. Through Secy. Medical Edu. Lko. & Ors.
 
Counsel for Petitioner :- Som Kartik
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard.

In compliance of order dated 20.04.2018, Dr. K.K. Gupta, Director, Medical Education & Training, U.P., Lucknow is present in person before the Court.  Dr. Saroj Singh, Principal, S.N. Medical College, Agra, opposite party No.3, is also present in person to assist the Court, however, she was not called to be present in person.

Dr. K.K. Gupta has filed counter affidavit indicating his bonafide for non-compliance of order of this Court passed in earlier dates.  The reasons given in the affidavit appear to be sufficient, therefore, he need not to appear in person again.  Along with counter affidavit, a Demand Draft bearing No.909662 dated 01.05.2018 amounting to Rs.2000/- drawn at SBI Branch S.N. Medical College, Agra in favour of Secretary, High Court Legal Services Sub-Committee is enclosed, the same is taken on record and the office is directed to do needful exercise in respect of cost so deposited in compliance of order of this Court.

Learned counsel for the petitioner prays for and is granted two weeks' time to file the rejoinder affidavit.

List in the week commencing 21.05.2018.

Order Date :- 2.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]