RAM ASHRAY SINGH Vs. STATE OF U P

JUDGEMENT

(1.) -Three weeks and no more further time is granted to learned standing counsel to the file counter-affidavit. List immediately thereafter. It is made clear that no further time will be granted.

(2.) IT has come to our notice in many cases that despite stop orders passed by this Court, counter-affidavits are not filed. This is very unfortunate and in fact it goes against the interest of the Government or the respondent authority, as the writ petition will have to be decided on an ex parte version. We direct that whenever stop orders are passed by this Court , it must immediately be communicated by learned standing counsel to the Law Secretary of the U. P. Government, apart from communicating it to the authority concerned, and it will be the duty of the Law Secretary to see to it that counter-affidavit is filed in such cases otherwise the interest of the State or the authority concerned will suffer.