RAJESH SINGH CHAUHAN, J. - (1.) Heard learned counsel for the parties.
(2.) This Court has passed the order dated 26.03.2019 as under:- "Heard learned counsel for the parties. Learned Standing Counsel prays for and is granted two weeks' further time to file the counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter. As per office report dated 25.03.2019, notices upon opposite party Nos.4 and 5 have been deemed to be sufficient under the Rules of the Court, therefore, the opposite party Nos.4 and 5 shall also file the counter affidavit within the aforesaid period of two weeks and rejoinder affidavit to the counter affidavit, if any, of opposite party Nos.4 and 5 may be filed within one week. List this petition on 18.04.2019 as fresh. If the counter affidavit on behalf of opposite parties is not filed, more particularly, on behalf of opposite party Nos.4 and 5, the opposite party No.4 shall appear in person along with record to assist the Court."
(3.) Learned Standing Counsel has filed counter affidavit on behalf of opposite party No.3 i.e. the District Inspector of Schools, Gonda, the same is taken on record.;