Jai Prakash Verma And Ors. vs State Of U.P.Throu Its Prin.Secy. ...
2018 Latest Caselaw 3887 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 1278 of 2013
 
Petitioner :- Jai Prakash Verma And Ors.
 
Respondent :- State Of U.P.Throu Its Prin.Secy. Edu.[Secondary] Lko.& Ors.
 
Counsel for Petitioner :- Avnish Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Avnish Kumar Singh, learned counsel for the petitioners and Sri Vinod Kumar Singh, learned Additional Chief Standing Counsel for the State-respondents.

This Court has passed order dated 29.03.2017 as under:-

"Case called out but no one appeared on behalf of opposite parties no.4 and 5.

Let fresh notice be issued to them, dasti as well, returnable at an early date.

List this case on 12.04.2017.

In the meantime, learned Standing Counsel will bring on record the provision for granting approval with respect to creation of a post of an unaided recognized Institution. Learned Standing Counsel will also bring on record the copy of the Circular dated 17.10.1986 of the Director of Education (Secondary), U.P. and the copy of the request of the Institution in question dated 05.09.1997 with respect to creation of posts as from the record, it is evident that taking into consideration the request of the Institution, nine posts were created vide order dated 13.01.1998 by the Deputy Director of Education (Secondary) 9th Region, Faizabad and subsequently, the District Inspector of Schools approved the appointment on various posts including newly created posts vide order dated 27.02.1998. Learned Standing Counsel will also place on record the criteria/ standard of the teaching and non-teaching staff in unaided/ aided institution."

Learned Additional Chief Standing Counsel has submitted that in compliance of order of this Court dated 29.03.2017, necessary documents could not be produced and for that he prayed for sometime.

Therefore, learned Additional Chief Standing Counsel is granted ten days' time and no more to make strict compliance of order dated 29.03.2017.

If the strict compliance of order dated 29.03.2017 is not made, the District Inspector of Schools, Ambedkar Nagar shall appear in person on the next date along with record not only to assist the Court and also to show cause as to why the compliance of order dated 29.03.2017 has not been made.

List this petition on 10.12.2018 within top twenty cases for peremptory hearing.

Let a copy of this order be provided to Sri Vinod Kumar Singh, learned Additional Chief Standing Counsel free of cost within 48 hours for making its compliance.

Order Date :- 22.11.2018

Suresh/

[Rajesh Singh Chauhan,J.]