MOHAMMAD SHAHID RAZA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Anshu Chaudhary, learned counsel for the petitioner and Sri Sanjeev Singh, learned counsel appearing on behalf of the proposed respondents.

(2.) The petitioner has filed the present petition challenging the order dated 18.9.2017 passed by Registrar/Inspector U.P. Madarsa Shiksha Parishad, Lucknow (respondent no. 2) whereby the financial approval granted earlier on 18.11.2015 has been revoked by the respondent no. 2. When the matter was entertained the respondents were granted time to file counter affidavit vide order dated 27.10.2017, however, no counter affidavit was filed. This Court, vide order dated 30.4.2018, passed a stop order granting six weeks' and no more time to file counter affidavit. Despite there being stop order no counter affidavit has been filed. An impleadment application has been filed on behalf of Kamal Ahmad Khan and Jamil Ahmad on the ground that the applicant no. 1 is the Member of the Committee of Management and the applicant no. 2 is the Officiating Manager of the Institution.

(3.) Learned counsel for the petitioner opposed the impleadment application by filing counter affidavit to the said application, however, in the interest of justice, learned counsel, representing the said applicants, was also heard.