SURESH PAL Vs. DISTRICT INSPECTOR OF SCHOOLS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned standing counsel.

(2.) Before giving brief facts of the case, it would be relevant to record the displeasure of the Court in the manner the State has pursued this case. This writ petition was admitted on 9.8.1991 and notices were issued to the respondents and an interim order was passed by which the effect of the order dated 5.6.1991 was stayed and the respondents were directed to pay salary. The interim order dated 9.8.1991 is as under : "In the meanwhile, the order dated 5.6.1991 contained in Annexure-8 shall not be given effect to. Salary shall also be paid to the petitioner."

(3.) By order dated 7.8.2001, the standing counsel was granted 3 weeks' time to file counter-affidavit as last opportunity and the case was directed to be listed immediately after 3 weeks peremptorily. No counter-affidavit was filed by the State. The case was again put up for orders with office report dated 25.6.2001 and 7.9.2001 that no counter-affidavit has been filed.