C/M Ram Adhar Yadav Inter College ... vs District Inspector Of Schools ...
2014 Latest Caselaw 2830 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - C No. - 4872 of 2003
 

 
Petitioner :- C/M Ram Adhar Yadav Inter College Thru' Manager & Another
 
Respondent :- District Inspector Of Schools Jaunpur
 
Counsel for Petitioner :- R.M. Vishwakarma,P.N. Saksena,R.B. Vishwakarma
 
Counsel for Respondent :- C.S.C.,G.K. Singh,V.K. Singh
 

 
Hon'ble Abhinava Upadhya,J.

By order dated 26.2.2004 this Court directed the Secretary, Secondary Education, U.P.Lucknow to make an enquiry in respect of number of sanctioned posts in Ram Adhar Yadav Inter College, Rasoolpur, District Jaunpur with regard to sanctioned posts of teachers and others employees and submit report within a period of two months. The record does not disclose any such report to have been submitted. Thereafter, it appears that in 2014 this Court again allowed one more opportunity to the authorities to comply with the earlier order but to no avail.

Under the circumstances, this Court is left with no other alternative  but to summon the Secretary, Secondary Education, U.P. Lucknow to furnish an explanation as to why the order dated 26.2.2004 has not been complied with with regard to sanctioned strength  of teachers and others staff in the said institution.

Learned Standing Counsel  is directed to communicate this order  to the Secretary, Secondary Education, U.P.Lucknow for compliance.

List this case on 5th August, 2014 on which date the Secretary, Secondary Education, U.P.Lucknow shall appear before this Court in person at 10 AM with  explanation with regard to non compliance of the order dated 26.2.2004.

Let a copy of this order be handed over to the learned Standing Counsel within 24 hours for compliance.

Order Date :- 10.7.2014

SKM