Pooja Mishra vs State Of U.P. Thru ...
2019 Latest Caselaw 4381 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 7753 of 2018
 
Petitioner :- Pooja Mishra
 
Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt.Lko.&Ors.
 
Counsel for Petitioner :- Aashish Srivastava
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Jyoti Sikka
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Learned counsel for the District Basic Education Officer, Shrawasti prays for and is granted one week's further time and no more to file the counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition on 23.05.2019 as fresh.

If the counter affidavit is not filed within the aforesaid stipulated time, the District Basic Education Officer, Shrawasti (opposite party No.4) shall appear in person before the Court along with records to assist the Court and to explain as to why the counter affidavit has not been filed in this writ petition.

Order Date :- 10.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]