Devendra Pratap Singh, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE petitioners claiming to be the employees of Devi Kawalraji Smarak Mahila Vidyapeeth Junior High School, Vikrampur, Ghazipur have filed this petition against the order dated 22.11.2000 passed by the Assistant Director of Education (Basic), Varanasi wherein it has been held that the appointment of the petitioners was dehors the rule. It appears that the respondent Committee of Management had also instituted a civil suit No. 404 of 2001 against this very order and the Civil Court, after contest, decreed the suit vide its judgment dated 3.8.2004 with a declaration that the order dated 22.11.2000 is void and further issued a prohibitory injunction restraining the Education officials from giving effect to the said order.
(3.) THE petitioners have brought on record the copy of the said judgment through a supplementary affidavit filed on 19.112007. The learned Standing Counsel on the same day was granted time to file reply within three weeks. Again, he was granted four weeks further time to file counter affidavit to the supplementary affidavit vide order dated 1.9.2008, till date no such counter affidavit has been filed.;