Smt. Anita Singh vs Ashok Nath Tiwari Basic Shiksha ...
2012 Latest Caselaw 596 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CONTEMPT No. - 3140 of 2011
 

 
Petitioner :- Smt. Anita Singh
 
Respondent :- Ashok Nath Tiwari Basic Shiksha Adhikari Secy. And Ors.
 
Petitioner Counsel :- Rajiv Shukla
 
Respondent Counsel :- A.M. Tripathi,A.M.Tripathi
 

 
Hon'ble Dr. Satish Chandra,J.

Heard Sri Vyomesh Chandra Shukla, learned counsel for the petitioner and Sri A.M. Tripathi, learned counsel for the opposite party No. 1. 

After hearing both the parties, I direct the petitioner to report to Opposite party No. 3 i.e. Headmaster within a period of three days to join her duties.  If she is not allowed, then  the petitioner and the B.S.A i.e. Opposite party No. 1 as well as the Headmaster  i.e. opposite party No. 3 will remain present in person before this Court, on the next date of listing,

On the next date of listing, learned counsel for the petitioner and learned Standing Counsel shall ensure the presence of their clients.

List on 30.04.2012.

Order Date :- 20.4.2012

Nitesh