Santosh Kumar vs State Of U.P Thru Secy Madhyamik ...
2019 Latest Caselaw 1694 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 32840 of 2018
 
Petitioner :- Santosh Kumar
 
Respondent :- State Of U.P Thru Secy Madhyamik Siksha & Ors
 
Counsel for Petitioner :- Dinesh Kumar Mishra
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Learned Standing Counsel prays for and is granted two weeks' further time to file the counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

As per office report dated 25.03.2019, notices upon opposite party Nos.4 and 5 have been deemed to be sufficient under the Rules of the Court, therefore, the opposite party Nos.4 and 5 shall also file the counter affidavit within the aforesaid period of two weeks and rejoinder affidavit to the counter affidavit, if any, of opposite party Nos.4 and 5 may be filed within one week.

List this petition on 18.04.2019 as fresh.

If the counter affidavit on behalf of opposite parties is not filed, more particularly, on behalf of opposite party Nos.4 and 5, the opposite party No.4 shall appear in person along with record to assist the Court.

Order Date :- 26.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]