Allahabad High Court
Sri Ram Dularey vs Sri Ram Dev Yadav Principal & Another. on 8 January, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- CONTEMPT No. - 250 of 2004 Petitioner :- Sri Ram Dularey Respondent :- Sri Ram Dev Yadav Principal & Another. Petitioner Counsel :- Anurodh Srivastava Respondent Counsel :- H.G.S.Parihar,C.S.C. Hon'ble Satyendra Singh Chauhan,J.
Sri H.G.S. Parihar, learned counsel for the Management states that in pursuance to the order of this Court salary bill has been prepared and forwarded to the DIOS for payment on 21.12.2005. But in spite of that the salary has not been paid to the petitioner as averred by the learned counsel for the petitioner.
Learned Standing Counsel states that he has got no instructions in the matter.
Since it is an old matter and the salary bill which was submitted in the year 2005 has not been complied with up till now and no payment has been made in pursuance thereof, the District Inspector of Schools, Pratapgarh is directed to appear before this Court on 19.01.2010.
List on 19.01.2010.
Order Date :- 8.1.2010 RBS/-