Ram Anjor Tripathi vs State Of U.P. Through Its Secy. ...
2012 Latest Caselaw 4059 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 2603 of 2011
 

 
Petitioner :- Ram Anjor Tripathi
 
Respondent :- State Of U.P. Through Its Secy. Secondary Edu.Lucknow
 
Petitioner Counsel :- Prabhat Kumar,S.B.Singh
 
Respondent Counsel :- C.S.C.,V.S.Tripathi
 

 
Hon'ble Ajai Lamba,J.

Costs imposed vide order dated 22.8.2012 have been paid in court.

Order dated 22.8.2012 is modified to the extent that costs amounting to Rs. 10,000/- be paid to the petitioner.  However, the same may not be drawn from the salary of District Inspector of Schools, Sultanpur.

Counter affidavit on behalf of respondent no.4 has been filed in court, which is taken on record.  Pleadings in para 9 of the counter affidavit indicate the steps taken by the respondents for satisfying claim of the petitioner.

List after two weeks.

Sri Raj Shekhar Singh, District Inspector of Schools, Sultanpur, is not required to appear again, unless and until called for.

Order Date :- 10.9.2012

A.Nigam