Ramesh Chandra Verma vs Leading Trustee Of Sohan Lal ...
2012 Latest Caselaw 5136 ALL

Citation : 2012 Latest Caselaw 5136 ALL
Judgement Date : 15 October, 2012

Allahabad High Court

Ramesh Chandra Verma vs Leading Trustee Of Sohan Lal ... on 15 October, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 43484 of 1999
 

 
Petitioner :- Ramesh Chandra Verma
 
Respondent :- Leading Trustee Of Sohan Lal Shyama Devi Trust. & Another
 
Petitioner Counsel :- M.C. Singh,Smt. Seema Shukla,Smt. Seema Singh
 
Respondent Counsel :- S.C.
 

 
Hon'ble Rajes Kumar,J.

After the enforcement of Sanskrit Shiksha Adhiniyam, the Joint Director of Education (Sanskrit) was directed to pay salary to Sanskrit teachers. On 17.9.2012, three weeks and no more was allowed to file counter affidavit. Counter affidavit has not been filed. Learned Standing Counsel sought further time.

As a last opportunity, three weeks time is allowed to file counter affidavit.

List on 5.11.2012. On that day, if counter affidavit will not be filed, the Joint Director of Education (Sanskrit) shall appear in person.

Order Date :- 15.10.2012

Download the LatestLaws.com Mobile App