Smt. Malti Srivastava vs State Of U.P. Thru ...
2018 Latest Caselaw 848 ALL

Citation : 2018 Latest Caselaw 848 ALL
Judgement Date : 23 May, 2018

Allahabad High Court

Smt. Malti Srivastava vs State Of U.P. Thru ... on 23 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 22301 of 2016
 
Petitioner :- Smt. Malti Srivastava
 
Respondent :- State Of U.P. Thru Prin.Secy.Basic Shiksha Vibhag Lko.& Ors.
 
Counsel for Petitioner :- Girijesh Kumar Dwivedi,Ramesh Chandra Srivastava
 
Counsel for Respondent :- C.S.C.,J.B.S. Rathour
 

 
Hon'ble Rajesh Singh Chauhan,J.

In compliance of order dated 30.04.2018, Sri Kaustuk Kumar Singh, the District Basic Education Officer, Sultanpur is present in person.

Sri J.B.S. Rathour, learned counsel for the District Basic Education Officer has submitted that the necessary formalities for making payment of dues to the petitioner have been completed and the petitioner would be paid her entire dues within a month.

List this case on 04.07.2018. On the said date, the authority concerned, who is present today before the Court, shall appear in person again if the entire dues of the petitioner is not paid to her.

Since it is a conditional order, therefore, if the petitioner is paid the entire dues, the authority concerned need not to appear again in persons.

Order Date :- 23.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]