Surya Narain Shukla And Anr. vs Sri Jitendra Kumar. Secy., U.P ...
2011 Latest Caselaw 5241 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CONTEMPT No. - 2098 of 2011
 

 
Petitioner :- Surya Narain Shukla And Anr.
 
Respondent :- Sri Jitendra Kumar. Secy., U.P Govt. Secondary Edu., Deptt.,
 
Petitioner Counsel :- Y.K Mishra
 

 
Hon'ble Shabihul Hasnain,J.

Counter-affidavit has been filed by the opposite party no.3, which is taken on record. 

Sri Lalit Shukla, Addl. Chief Standing counsel appears for the D. I. O. S. and Sri R. K. Tripathi, for opposite parties no. 4 and 5. Both the counsel have filed counter-affidavits stating therein that the order has been complied with and the salary  has been paid.   For the arrears of salary bills, have been submitted by the committee of the Management. The D. I. O. S. has forwarded the  application for allocation of budget. He says that the everything has been done at his level. He has complied with the order substantially.

Let rejoinder-affidavit be filed within a month.

List this case after one month.

D.I.O.S. and  Principal as well as the Manager are present in person before this Court.

These persons need not appear again, unless called for. 

Order Date :- 18.10.2011

RS.