Allahabad High Court
Shyam Bihari Shastri vs State Of U.P. And Others on 3 August, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 42368 of 2010 Petitioner :- Shyam Bihari Shastri Respondent :- State Of U.P. And Others Petitioner Counsel :- Vashistha Tiwari Respondent Counsel :- C. S. C. Hon'ble Arun Tandon,J.
District Inspector of Schools, Mathura may file his personal affidavit and produce the original register which is maintained by his office qua receipt of applications for compassionate appointment. He must disclose as to how many persons are drawing salary as Class-IV employee in the district while working on superannuary post. The newspapers in which the vacancy was published, shall also be produced. The documents pertaining to the creation of post of Class-IV, for this institution shall also be framed. Put up on Tuesday i.e. 10.8.2010.
Order Date :- 3.8.2010 Puspendra