Ram Sajeewan Tripathi vs Sri Brijesh Mishra Distt. ...
2017 Latest Caselaw 5524 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- CONTEMPT No. - 930 of 2017
 

 
Applicant :- Ram Sajeewan Tripathi
 
Opposite Party :- Sri Brijesh Mishra Distt. Inspector Of Schools Pratapgarh
 
Counsel for Applicant :- Amar Nath Dubey
 
Counsel for Opposite Party :- S K Yadav Warsi
 

 
Hon'ble Rajan Roy,J.

Sri Shobhit Mohan Shukla, learned Standing Counsel appearing for opposite party says that papers have been sent to Deputy Director of Education concerned as he is authority competent to sanction the pension and post retiral benefits of the petitioner.

Let the petitioner  implead the aforesaid party after service of notice and wait for a reasonable time to comply with the judgment.

Sri Shobhit Mohan Shukla shall also intimate the Deputy Director of Education concerned about the judgment so that he shall comply with the order without waiting for the notice unless there is any other legal impediment

List after six weeks.

The D.I.O.S. who is present today, need not appear again.

Order Date :- 13.10.2017

psd