Vikram Nath, J. - (1.) PURSUANT to order dated 19.7.2010, Awadh Kishore Singh, the present District Inspector of Schools, Jaunpur is present. Sri Rajnish Kumar Srivastava, Advocate, has filed a compliance affidavit on his behalf. According to the contents of the said affidavit the necessary steps for payment of admissible dues to the applicant towards arrears of salary and towards post retiral dues are being seriously pursued. Learned Counsel for the opposite party prayed for two months time to ensure full compliance of the Judgment of the writ Court.
(2.) LEARNED Counsel for the applicant has strongly opposed the prayer for grant of time. According to him there has already been long delay on the part of the opposite party in complying with the judgment of writ Court, which was delivered on 14th August, 2002. Till date the applicant has not reaped his benefits. Learned Counsel for the applicant has also tried to raise certain objections with regard to the orders passed by the present District Inspector of Schools regarding quantification of the arrears etc. Having considered the submission, a month's time is granted to the opposite party to ensure actual compliance of the directions of the writ Court. The objection raised by the applicant with regard to quantification of arrears etc. would be considered on the next date. It would be open to the applicant to file any reply to the affidavit filed today.
(3.) IN case directions of the writ Court, as stated in the compliance affidavit filed today, are fulfilled, the personal appearance of the District Inspector of Schools, Jaunpur would not be necessary on the next date. In case of failure he shall again remain present on the date fixed.;