Smt.Geeta Verma vs State Of U.P.Through Its ...
2012 Latest Caselaw 3169 ALL

Citation : 2012 Latest Caselaw 3169 ALL
Judgement Date : 24 July, 2012

Allahabad High Court

Smt.Geeta Verma vs State Of U.P.Through Its ... on 24 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4994 of 2010
 

 
Petitioner :- Smt.Geeta Verma
 
Respondent :- State Of U.P.Through Its Secretary Basic Education Lucknow
 
Petitioner Counsel :- Satya Prakash Srivastava
 
Respondent Counsel :- C.S.C.,D.R.Mishra
 

 
Hon'ble Ajai Lamba,J.

It has been asserted on behalf of the petitioner that the order dated 23rd of July, 2010 has not been complied with.

Respondent No.3 i.e. District Basic Education Officer, is directed to appear before this Court on the adjourned date to explain to this Court reasons for not complying the order dated 23rd of July, 2012. He is also directed to explain to this Court as to why counsel has not appeared in court representing him/opposite party no.3.

Let copy of this order be conveyed to respondent no.3 through Sri Rahul Shukla, learned Standing Counsel, for exact compliance.

List on 28.8.2012.

Order Date :- 24.7.2012

A.Nigam