Dwarika Singh vs State Of U.P. & 5 Others
2015 Latest Caselaw 227 ALL

Citation : 2015 Latest Caselaw 227 ALL
Judgement Date : 29 April, 2015

Allahabad High Court

Dwarika Singh vs State Of U.P. & 5 Others on 29 April, 2015

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 22280 of 2015
 

 
Petitioner :- Dwarika Singh
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Krishna Mohan Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Learned Standing Counsel appears for the respondents 1, 2 and 3. Sri G.K. Singh, learned Senior Counsel assisted by Smt. Chandan Upadhyay appears for respondents 4 and 5.

The respondent Nos. 1 and 2 shall file their Personal Affidavits in this matter within a period of two weeks indicating what action and steps have been taken by them pursuant to the original order passed by the High Court on 3rd April, 2014 and reiterated on 15th January, 2015 on the contempt proceedings. Additionally, the Director of Education shall be present in Court on the date fixed along with the entire record pertaining to the institution in question.

The respondent Nos. 4 and 5 may file their replies within the same period if so chosen.

Post this matter on 18th May, 2015.

Order Date :- 29.4.2015

Arun K. Singh