Bans Raj And Others vs Sri Gyanendra Pratap Singh Zila ...
2013 Latest Caselaw 3627 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 795 of 2013
 

 
Applicant :- Bans Raj And Others
 
Opposite Party :- Sri Gyanendra Pratap Singh Zila Basic Edu.Officer & Another
 
Counsel for Applicant :- Ashutosh Shukla
 
Hon'ble Ajai Lamba,J. 

Sri S.K. Yadav Warsi, Advocate, has put in appearance for the respondents. His name be reflected in the list.

Learned counsel for the respondents contends that the order at issue would be complied with within three weeks. Let the case be adjourned.

I have taken note of the fact that notice was issued on 05.4.2013. Order dated 30.10.2012 rendered in Writ Petition No.2238(SS) of 2012, Bans Raj and others v. State of U.P. & others, was to be complied with. The issue relates to payment of higher pay scale.

On request, the case is adjourned, however, subject to payment of Rs.2000/- (Two thousand only) to each of the petitioners. The costs amount be deducted from the salary of the officer/official, who is found responsible for causing delay in the proceedings.

List after three weeks.

Order Date :- 3.7.2013

A.Nigam