Kuber Nath Ram vs D.I.O.S. And Others
2012 Latest Caselaw 4064 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 1956 of 1994
 

 
Petitioner :- Kuber Nath Ram
 
Respondent :- D.I.O.S. And Others
 
Petitioner Counsel :- P. Padia,Pramod Kumar Singh,Satish Kumar
 
Respondent Counsel :- S.C.,R.C.Dwivedi
 

 
Hon'ble Rajes Kumar,J.

The District Inspector of Schools, Ballia is present in the Court. He is exempted from personal appearance.

A sum of Rs.1,000/- has been paid to the learned counsel for the petitioner towards costs. The affidavit of compliance has been filed today. Sri Pankaj Rai, learned Additional Chief Standing Counsel, states that the averments made in the affidavit are sufficient to adjudicate the case. He further submitted that relating to the appointment in various institutions, situated at Ballia, Hon'ble Mr. Justice Arun Tandon is monitoring the case. The present institution is also amongst them.

In view of the above statement, it would be appropriate that this case may also be placed before Hon'ble Mr. Justice Arun Tandon along with Writ Petition No. 26307 of 2010.

Office is directed to obtain necessary order from Hon'ble the Acting Chief Justice.

Order Date :- 10.9.2012

OP