HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- CONTEMPT No. - 2508 of 2009 Petitioner :- Yogesh Kumar Singh Respondent :- Dr. Sanjay Mohan, Director Of Edu. & Another Petitioner Counsel :- H.G.S. Parihar Hon'ble Shabihul Hasnain,J.
Supplementary rejoinder-affidavit has been filed, which is taken on record.
In the supplementary rejoinder-affidavit, the petitioner has demonstrated that the salary has been paid to the teachers of the same college in which appointment has been made by the same Management but the petitioner's case has been isolated. Name of Shashendra Bahadur Singh has been mentioned in paragraphs 6 and 7 of the supplementary rejoinder-affidavit filed today.
Let specific instructions be sought from the opposite parties as to why such a discrimination has been made by the opposite parties.
List this case on 18.11.2011.
In case the orders are not complied with in its letter and spirit, the Director of Education (Secondary Education ), U. P., Lucknow, shall appear in person before this Court on the next date of listing to show cause as to why proceedings for committing contempt of this Court should not be initiated against him and why he should not be punished under the Contempt of Court's Act.
Order Date :- 17.10.2011 RS.