Mohd. Irfan Khan vs State Of U.P. Thru Secy. Basic Edu. ...
2019 Latest Caselaw 4315 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 15856 of 2017
 
Petitioner :- Mohd. Irfan Khan
 
Respondent :- State Of U.P. Thru Secy. Basic Edu. Civil Sectt.Lucknow &Ors
 
Counsel for Petitioner :- Mohd.Ateeq Khan
 
Counsel for Respondent :- C.S.C.,Ghaus Beg,Rajeiu Kumar Tripathi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

By means of order of this Court, the respondents were to produce the relevant records.

The learned Additional Chief Standing Counsel has submitted that the relevant records relating to the petitioner must be available in the office of the District Basic Education Officer, Bahraich and only the said authority may produce the relevant records.

Sri Ghaus Beg, learned counsel for the District Basic Education Officer, Bahraich is not present today.

List this petition on 21.05.2019 to enable Sri Ghaus Beg, learned counsel for the B.S.A., Bahrich to produce the relevant records in terms of order of this Court.

Learned counsel for the petitioner shall intimate the learned counsel for the B.S.A., Bahraich in writing about this order.

Order Date :- 9.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]