Rama Kant Pandey & Another vs Sri Jitendra Kumar, Secy. ...
2014 Latest Caselaw 2843 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- CONTEMPT No. - 2125 of 2013
 

 
Applicant :- Rama Kant Pandey & Another
 
Opposite Party :- Sri Jitendra Kumar, Secy. Madhyamik Shiksha U.P. & 3 Ors.
 
Counsel for Applicant :- Dr. L.P. Misra
 
Counsel for Opposite Party :- S A Sabih,C S C,Lalit Shukla,Sanjay Mishra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Shri Sanjay Mishra, Advocate filed affidavit of compliance on behalf of opposite party no. 3, the same is taken on record.

Shri Lalit Shukla, learned counsel for opposite party no. 4 submits that entire arrears  of salary of the applicant have been paid subject to further orders passed in Special Appeal preferred by the State authorities.  Shri Shukla further submits that pension and G.P.F. could not be paid to the applicants as there was no contribution on their behalf.

Let an affidavit be filed within a week, explaining the said position.

List this case after a week.

Appearance of opposite parties are exempted.

Order Date :- 10.7.2014

Tanveer/-