Smt. Seema Devi vs State Of ...
2019 Latest Caselaw 42 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 27232 of 2018
 
Petitioner :- Smt. Seema Devi
 
Respondent :- State Of U.P.Thru.Prin.Secy.Secondary Education U.P.Lko.&Ors
 
Counsel for Petitioner :- Raja Ram Pandey,Diwakar Singh Kaushik
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

By means of order dated 20.09.2018, this Court was pleased to grant four weeks' time to file the counter affidavit. Again vide order dated 03.01.2019, three weeks' further time was granted to file the counter affidavit.

Learned counsel for the petitioner has submitted that despite the aforesaid orders being passed by this Court, no counter affidavit has yet been filed by the opposite parties.

On the request of learned counsel for the opposite party Nos.1 to 5, two weeks' further time and no more is granted to file the counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition in the week commencing 25.03.2019 as fresh.

It is further directed that if the counter affidavit is not filed within the aforesaid period, the District Inspector of Schools, Lucknow shall appear in person along with record to assist the Court.

Order Date :- 22.2.2019

Suresh/

[Rajesh Singh Chauhan,J.]