Poonam Srivastava vs Distt Inspector Of Schools ...
2019 Latest Caselaw 4445 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No............... of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 35156 of 2018
 

 
Petitioner :- Poonam Srivastava
 
Respondent :- Distt Inspector Of Schools Bahraich & Anr
 
Counsel for Petitioner :- Suresh Chandra Srivastava,Arpit Mohan Srivastava,Sachin Srivastava,Sudama Prasad
 
Counsel for Respondent :- C.S.C,Ashish Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner.

Sri Suresh Chandra Srivastava, learned counsel for the petitioner has filed objection to the application for extension of time filed by the opposite party No.2, today in the Court, the same is taken on record.

Office is directed to get numbered this application.

Order Date :- 13.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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(C.M. Application No.59771 of 2019)

In Re:-

Case :- SERVICE SINGLE No. - 35156 of 2018

Petitioner :- Poonam Srivastava

Respondent :- Distt Inspector Of Schools Bahraich & Anr

Counsel for Petitioner :- Suresh Chandra Srivastava,Arpit Mohan Srivastava,Sachin Srivastava,Sudama Prasad

Counsel for Respondent :- C.S.C,Ashish Singh

Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

This is an application for extension of time filed by the opposite party No.2, who is Committee of Management, whereas the direction to conduct the enquiry was given vide order of this Court dated 04.02.2019 to the District Inspector of Schools, Bahraich and no such application has been filed on behalf of the District Inspector of Schools for seeking extension of time.

Therefore, the application for extension of time filed by the opposite party No.2 is misconceived and is liable to be rejected.

Accordingly, the application is rejected.

Order Date :- 13.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]