Allahabad High Court
State Of U.P. Thru' D.M., Varanasi And ... vs Mangla Prasad Misra And Another on 9 July, 2010
Author: Rakesh Tiwari
Bench: Rakesh Tiwari
Court No. - 1 Case :- SECOND APPEAL No. - 987 of 2007 Petitioner :- State Of U.P. Thru' D.M., Varanasi And Another Respondent :- Mangla Prasad Misra And Another Petitioner Counsel :- S.C. Respondent Counsel :- P.N.Tripathi Hon'ble Rakesh Tiwari,J.
Heard learned counsel for the parties.
Despite order dated 26.4.2010 counter affidavit has not been filed by the District Inspector of Schools, Varanasi to the respondent.
In the circumstances, as prayed by learned Standing Counsel, two weeks and no more time is granted for filing counter affidavit. However, looking into the facts and circumstances of the case it is directed that the District Inspector of Schools, Varanasi shall be present on 26.7.2010 along with cheque towards payment of arrears of salary due up to 30.6.2010 calculated on the basis of the order passed by appellate court. It is made clear that no further time will be granted to the DIOS, Varanasi for this purpose and appropriate order will be passed on the next date.
Learned Standing Counsel will inform about this order to the DIOS, Varanasi by letter as well as by fax message, by tomorrow.
Order Date :- 9.7.2010 RCT/-