C/M Sri Saraswati Sanskrit ... vs State Of U.P.Thru ...
2015 Latest Caselaw 4578 ALL

Citation : 2015 Latest Caselaw 4578 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

C/M Sri Saraswati Sanskrit ... vs State Of U.P.Thru ... on 24 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. SINGLE No. - 7108 of 2015
 

 
Petitioner :- C/M Sri Saraswati Sanskrit Pathshala Thru Its Manager Sushee
 
Respondent :- State Of U.P.Thru Prin.Secy.Secondary Edu.Civil Sectt.& Ors.
 
Counsel for Petitioner :- Girish Kumar Tiwari,Amar Nath Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notices on behalf of opposite party nos. 1 & 2 have been accepted by learned Chief Standing Counsel.

Issue notice to opposite party no.3, dasti as well returnable at an early date.

From the impugned order it reveals that the same has been passed by the District Inspector of Schools in pursuance to the direction issued by this Court and in pursuance to the order dated 25.5.2015 passed in writ petition No. 2595 (SS) of 2015: Jagdish Prasad Mishra Vs. State of U.P. and others.

List this petition along with the writ petition No. 2595 (SS) of 2015:Jagdish Prasad Mishra Vs. State of U.P. and others in the next cause list.

Order Date :- 24.11.2015

Arvind