JITENDRA KUMAR Vs. SMT. USHA KIRAN TYAGI AND ORS.
LAWS(ALL)-2011-4-607
HIGH COURT OF ALLAHABAD
Decided on April 28,2011

JITENDRA KUMAR Appellant
VERSUS
Smt. Usha Kiran Tyagi And Ors. Respondents

JUDGEMENT

- (1.) WE have heard Shri R.N. Singh, Sr. Advocate assisted by Shri V.K. Singh for the Petitioner. Learned Standing Counsel appears for Respondent Nos. 2 and 3. Shri R.P. Dubey appears for the Petitioner.
(2.) ISSUE notice to Respondent Nos. 4 to 6. All the Respondents will file counter affidavit within four weeks. The rejoinder affidavit may be filed within one week, thereafter. List on 11th July, 2011.
(3.) SHRI Jitendra Kumar, Secretary, Secondary Education, Government of U.P. Lucknow has filed this special appeal against the order of learned Single Judge dated 13.4.2011 by which a direction has been issued to him to show cause on 2.5.2011 as to why he should not be punished for contempt of Court.;


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