Ram S.Lal vs D.I.O.S.
2015 Latest Caselaw 3836 ALL

Citation : 2015 Latest Caselaw 3836 ALL
Judgement Date : 3 November, 2015

Allahabad High Court

Ram S.Lal vs D.I.O.S. on 3 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 7387 of 1991
 

 
Petitioner :- Ram S.Lal
 
Respondent :- D.I.O.S.
 
Counsel for Petitioner :- P.P.Srivastava,N.P.Srivastava,S.P.Singh Somvanshi
 
Counsel for Respondent :- Amit Bose
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

By means of the order dated 15.5.2015, learned Standing Counsel was granted four weeks' time to seek instructions as to why the petitioner has not been paid salary of the post of Lecturer in Chemistry after approval of his promotional post in question by the Commission under promotion quota in the year 1998.

Today, Standing Counsel informs that he has failed to get instructions in the matter.

List this case on 18.11.2015. The District Inspector of Schools, Sultanpur will appear before this Court alongwith record for assistance.

Learned Standing Counsel shall communicate this order to the concerned officer.

Order Date :- 3.11.2015

Arvind