Shahba Wali Khan vs State Of U.P. And 3 Others
2019 Latest Caselaw 1657 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 4060 of 2019
 

 
Petitioner :- Shahba Wali Khan
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Adil Jamal
 
Counsel for Respondent :- C.S.C.,Ashok Kumar
 

 
Hon'ble Prakash Padia,J.

It is contended that inspite of the letters dated 4.10.2017 as well as 16.11.2017 written by the Regional Assistant Director of Education (Basic) Jhansi/Chitrakoot Dham Region to the District Basic Education Officer, Banda, the directions contained in the aforesaid letters were not complied with. The law has been settled in the case of Tara Prasad Misra Vs. State of U.P. and Ors. reported in UPLBEC 1990 (2) 905 that the lower authority are bound to comply with the directions issued by the higher authority.

The matter requires consideration.

Mr. Ashok Kumar, learned counsel for the District Basic Education Officer, Banda, is directed to seek instructions in the matter within a week.

Put up on 05.4.2019 in the additional cause list.

Order Date :- 26.3.2019

Pramod Tripathi