ASHOK KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) In Writ A No. 21543/2023, this Court has passed a very detailed interim order on 16/4/2024. For reference, said order in its entirety is quoted below :-

(2.) On 5/1/2024, when this writ petition came up before the Court, challenging the orders dtd. 28/12/2022 and 30/12/2022 passed by the District Inspector of Schools, Ballia, the following order was passed : Learned Standing Counsel has accepted notice on behalf of respondent nos. 1 to

(3.) He prays for and is granted four weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter. No notices are required to be issued to respondent nos. 4 & 5 at this stage. List on 19/2/2024.