Christ Church Inter College Thr. ... vs State Of U.P. And 4 Others
2016 Latest Caselaw 6965 ALL

Citation : 2016 Latest Caselaw 6965 ALL
Judgement Date : 10 November, 2016

Allahabad High Court

Christ Church Inter College Thr. ... vs State Of U.P. And 4 Others on 10 November, 2016

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 53620 of 2016
 

 
Petitioner :- Christ Church Inter College Thr. Its Principal
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- A.D. Saunders
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.

Submission is that order impugned is wholly without jurisdiction inasmuch the District Inspector of Schools has no authority in law to direct recovery of alleged extra sums received under PTA fund for the period of 2002-09.

Learned standing counsel seeks a short indulgence to respond in the matter.

Put up as fresh on 21.11.2016.

Till the next date of listing, effect and operation of the order dated 2.11.2016, contained in Annexure -11 to the writ petition, shall be kept in abeyance.

Order Date :- 10.11.2016

Ashish Nayan

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