Shrawan Kumar Mishra And 2 Ors. vs Sri Nand Lal Gupta & Another
2015 Latest Caselaw 2305 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1235 of 2014
 

 
Applicant :- Shrawan Kumar Mishra And 2 Ors.
 
Opposite Party :- Sri Nand Lal Gupta & Another
 
Counsel for Applicant :- Pt. S. Chandra
 
Counsel for Opposite Party :- C S C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An affidavit of compliance has been filed by District Inspector of Schools,namely, Rajendra Kumar Pandey  stating therein that in compliance of the interim order dated 6.2.2014 passed in Writ Petition No. 313(SS) of 2014, a direction has been issued vide letter dated to 11.5.2015 to the Manager, Shree Nishulka Gurukul Mahavidyalaya, District Faizabad to ensure payment of salary to the petitioners subject to joining of the regularly selected candidates.

Learned Counsel for the petitioner after seeing the affidavit of compliance, states that writ court vide order dated 6.2.2014 has directed for payment of salary from the current month i.e. February, 2014 but he is being paid salary from May, 2015 onward. Therefore, there is no complete compliance of the order.

On due consideration, this court find force in the submission of the petitioner's Counsel.

List this case on 30.9.2015. On the said date, the opposite party will appear in person for framing of charges.

Order Date :- 14.9.2015

MH/-