Learned counsel for the petitioners is permitted to implead the Committee of Management as opposite party no.4 in the writ petition during the course of day.
Heard learned counsel for the petitioner. Learned Standing Counsel for the opposite party no.1 and Sri A.M. Tripathi, learned counsel appearing for the opposite parties no. 2 and 3.
Issue notice to the newly added opposite party no. 4 returnable within six weeks.
Steps be taken within a week.
All the opposite parties are granted four weeks'' time for filing counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.
List immediately after expiry of the aforesaid period.
Considering the submissions made by the learned counsel for the parties and the peculiar facts and circumstances of the case, it is provided that as an interim measure, till the next date of listing, the effect and operation of the impugned order dated 06.05.2009 passed by the opposite party no.3, as contained in Annexure1 to the writ petition, shall remain stayed. It is further provided that the opposite party no.3 shall allot the G.P.F. number to the teachers and the employees of the petitioner''s Institution in accordance with law within a period of two weeks from today.
