Ahmadi Bano vs State Of Jharkhand And Others

Anubha Rawat, J

Learned counsel for the petitioner Mr. Afaque Ahmad is present.

Learned counsel for the University Dr. Ashok Kumar Singh is also present.

Learned counsel for the State Mr. Mihir Kunal Ekka is also present.

Learned counsel for the University submits that the impugned order has been passed by the State respondent and so far as University is concerned, stand of the University would be in support of the petitioner.

Learned counsel for the petitioner at this stage has referred to supplementary affidavit dated 10.12.2019 and submits that the petitioner through this affidavit is relying upon the document contained in Annexure-8 issued by the State Government itself and the impugned order in the present case was passed prior to Annexure-8. Learned counsel submits that in the light of Annexure-8, the impugned order is fit to be set aside.

Upon this, learned counsel for the State prays for adjournment and submits that a counter affidavit to the affidavit dated 10.12.2019 has not been filed and has no answer as to why the counter affidavit has not been filed so far. However, time till 11.03.2022 is granted to the respondents-state to file response to the affidavit dated 10.12.2019.

Post this case on 14.03.2022. If the counter affidavit is not filed by 11.03.2022, the case will be taken up on the basis of materials available on record.