SURESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) SINCE all the writ petitions involve similar facts and circumstances raising the same controversy, as such they have been listed together and heard, with the consent of parties' counsel, and now they are being decided by common judgment. Heard Mr. U.S. Sahai as well as Mr. Rakesh Chandra Tiwari and Mr. S.K. Chaudhary, learned counsel for petitioners and Mr. Pankaj Patel, learned Additional Chief Standing Counsel as well as Mr. Satyanshu Ojha, learned counsel for State Project Director, Uttar Pradesh Madhyamik Shiksha Abhiyan and its authorities.

(2.) MR . R.C. Tiwari, learned counsel for petitioner in Writ Petition No. 7196 (SS) of 2013 and Mr. S.K. Chaudhary, learned counsel for petitioners in Writ Petition No. 6913 (SS) of 2013 submits that they may be granted time to file rejoinder affidavit to counter -affidavit filed on behalf of opposite parties. It is informed by learned counsel for opposite parties that counter -affidavit in Writ Petition No. 6913 (SS) of 2013 was filed on 12.12.2013 where as in Writ Petition No. 7196 (SS) of 2013 it was filed on 20.1.2014. Since the Court vide order dated 28.3.2014 has made it clear that the case will not be adjourned, as such the request for grant of time to file rejoinder affidavit, looking to the fact that they have not been filed in spite of sufficient time and petitioners are enjoying interim order, is refused.

(3.) VIDE Government Order dated 23rd June, 2010 certain posts including the post of District Coordinator were created for proper implementation of Rational Secondary Education Programme. As per said Government order, 142 posts of District Coordinator were created and it is provided that the said posts were created temporarily till continuance of the aforesaid programme and they can be abolished any time without any prior notice, in case of no need.