S.S.Singh vs State Of U.P. And Others
2012 Latest Caselaw 4212 ALL

Citation : 2012 Latest Caselaw 4212 ALL
Judgement Date : 17 September, 2012

Allahabad High Court

S.S.Singh vs State Of U.P. And Others on 17 September, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 10386 of 1994
 

 
Petitioner :- S.S.Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ganga Prasad,Prabhakar Awasthi
 
Respondent Counsel :- Sc
 

 
Hon'ble Rajes Kumar,J.

On 24.8.2012, learned Standing Counsel was directed to inform whether any decision has been taken by the Director of Education on the recommendation made by the Deputy Director of Education.

Sri Sahid Qazmi, learned Standing Counsel states that he has written letters on 29.8.2012 to the Principal Secretary, Secondary Education, Director of Education, Deputy Director of Education and District Inspector of Schools but he has not received any response till today.

List on 4.10.2012. On that day, either the Director of Education may comply with the order dated 24.8.2012 or appear in person.

Order Date :- 17.9.2012

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