Shiv Jagat vs Vans Gopal Maurya
2013 Latest Caselaw 2412 ALL

Citation : 2013 Latest Caselaw 2412 ALL
Judgement Date : 20 May, 2013

Allahabad High Court

Shiv Jagat vs Vans Gopal Maurya on 20 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 1171 of 2013
 

 
Petitioner :- Shiv Jagat
 
Respondent :- Vans Gopal Maurya
 
Petitioner Counsel :- Ravindra Kumar Yadav,Kamlesh Kumar
 

 
Hon'ble Ajai Lamba,J.

The order was passed on 15.3.2013 giving six weeks' time to the respondent to adjust the petitioner in an institution as contemplated under Rule 13 of the U.P. Secondary Education Services Selection Board (Second Amendment) Rules 2007.

This court does not find any reason to invoke jurisdiction under Contempt of Courts Act 1971 at this stage. Copy of order dated 15.3.2013 would have reached the respondent sometime in early April 2013.

The petitioner may pursue his remedy with the respondent, as permissible in law.

In view of above, this petition is disposed of

Order Date :- 20.5.2013

A.Nigam

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