Citation : 2015 Latest Caselaw 2555 ALL
Judgement Date : 22 September, 2015
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- CONTEMPT No. - 2733 of 2014 Applicant :- Smt. Dropadi Verma And 9 Ors. Opposite Party :- Sri Awadh Naresh Sharma Director Madhyamik Edu. And Another Counsel for Applicant :- Manoj Kumar Mishra,Mohd. Shahnawaz Khan Counsel for Opposite Party :- C S C Hon'ble Dr. Devendra Kumar Arora,J.
In the Supplementary counter affidavit on behalf of opposite party no.2, it has been indicated that Joint Director of Education(Secondary) Faizabad Division, Faizabad vide its letter dated 14.5.20`15 has referred the matter to the Director of Education(Secondary)U.P. Allahabad for making available to the necessary funds for payment of arrears of salary to the petitioners. It has been informed by the Petitioner's Counsel that till date, no steps have been taken by the Director causing serious prejudice to the petitioners.
Learned Standing Counsel shall seek instructions from the Director (Secondary) in this regard. List this case on 5.10.2015. In the meantime, petitioner will implead the new Director after serving the order of the writ court.
Order Date :- 22.9.2015
MH/-
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