Om Prakash Tiwari vs D.D.E. And Others
2012 Latest Caselaw 5420 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 7596 of 1994
 

 
Petitioner :- Om Prakash Tiwari
 
Respondent :- D.D.E. And Others
 
Petitioner Counsel :- S.K. Verma,A.K. Srivatava,S. Srivastva,V.K. Shukla
 
Respondent Counsel :- S.C.,H.N. Tripathi
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that though the Deputy Director of Education while allowing the appeal of the Committee of Management has directed to pass consequential order of termination but no order of termination has been passed by the Committee of Management and, therefore, the petitioner is deemed to be in service.

Sri H.N. Tripathi, learned counsel appearing for the respondent is directed to file supplementary affidavit stating therein whether in pursuance of the order of the Deputy Director of Education, any consequential order has been passed, which has been communicated to the petitioner and served upon him or not.

List on 21.11.2012 for further hearing.

Order Date :- 1.11.2012

OP