Girish Chandra Srivastava vs Committee Of Management Janta ...
2017 Latest Caselaw 471 ALL

Citation : 2017 Latest Caselaw 471 ALL
Judgement Date : 11 May, 2017

Allahabad High Court

Girish Chandra Srivastava vs Committee Of Management Janta ... on 11 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 5358 of 2001
 

 
Petitioner :- Girish Chandra Srivastava
 
Respondent :- Committee Of Management Janta Intermediate College Nanpara
 
Counsel for Petitioner :- M. Tauseef
 
Counsel for Respondent :- C.S.C.,B.P. Singh Bisen,Ramesh Kumar Srivastava
 

 
Hon'ble Vivek Chaudhary,J.

By order dated 19.04.2017 it is directed that the D.I.SO., respondent no. 4 and the Manager, respondent no. 2 to file affidavits informing as to which post are sanctioned in the institution since year 2001 till date and the vacancies of Assistant Teachers, which had occurred since 11.08.2006 till date in the institution.

List this petition on 17.05.2017. By the said date, either both the D.I.O.S. and the Manager of the Institution shall file the affidavits in compliance of the aforesaid order or they shall appear in person before the Court along with record.

Order Date :- 11.5.2017

psd

(Vivek Chaudhary,J.)