Dr. Tamanna vs Mr. Avnish Kumar Awasthi. ...
2011 Latest Caselaw 5330 ALL

Citation : 2011 Latest Caselaw 5330 ALL
Judgement Date : 20 October, 2011

Allahabad High Court

Dr. Tamanna vs Mr. Avnish Kumar Awasthi. ... on 20 October, 2011

Bench: Shabihul Hasnain




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CONTEMPT No. - 1093 of 2011
 

 
Petitioner :- Dr. Tamanna
 
Respondent :- Mr. Avnish Kumar Awasthi. Principal Secy., Lko And Others
 
Petitioner Counsel :- Rajesh Kumar Sharma
 

 
Hon'ble Shabihul Hasnain,J.

Heard Sri M. A. Khan, Senior Advocate, assisted by Sri Rajesh Kumar Sharma, learned counsel for the petitioner and Sri Lalit Shukla, Addl. Chief Standing counsel, who has filed affidavit of compliance, wherein Principal Secretary, Higher Education , Lucknow, has re-considered the matter and granted the minimum of pay-scale to the petitioner. An order to this effect has been passed on 19.10.2011. The order has been annexed along with an affidavit filed.

Let rejoinder-affidavit be filed within two weeks.

List and connect along with Crl. Misc. Case Nos. (C) 676, 705, 745, 1136, 2069 and 2572 of 2011, after two weeks.

Order Date :- 20.10.2011

RS.