Satendra Singh And 4 Others vs State Of U.P. And 5 Others
2019 Latest Caselaw 2326 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 14827 of 2018
 

 
Petitioner :- Satendra Singh And 4 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Nand Lal Pandey,Suyash Pandey
 
Counsel for Respondent :- C.S.C.,Bhola Nath Yadav
 

 
Hon'ble Prakash Padia,J.

Counter affidavit filed by Mr. B. N. Yadav, learned counsel for the respondent no.4 and rejoinder affidavit filed by Mr. N. L. Pandey, learned counsel for the petitioners, are taken on record.

Learned counsel for the petitioner contended that the order impugned has been passed in the present case by the Director of Education (Basic), U.P. Lucknow. He further contended that vide order dated 13.7.2018 and 22.2.2019 respondents were granted time to file counter affidavit but till date no counter affidavit has been filed.

In the circumstances, four weeks and no more time is granted to learned counsel for the respondents to file counter affidavit.

List on 6.5.2019.

Order Date :- 2.4.2019

Pramod Tripathi