BHARTIYA UCHHATAR MADHYAMIK VIDYALAYA AND ANOTHER Vs. JOINT DIRECTOR OF EDUCATION AND OTHERS
LAWS(ALL)-2013-9-299
HIGH COURT OF ALLAHABAD
Decided on September 05,2013

Bhartiya Uchhatar Madhyamik Vidyalaya And Another Appellant
VERSUS
Joint Director Of Education And Others Respondents

JUDGEMENT

- (1.) It appears that a copy of the order dated 05.07.2013 has not been forwarded by the office to the Registrar General. Therefore, no further action has been taken for compliance of the said order by the Registrar General.
(2.) Let a copy of the order dated 05.07.2013 be forwarded to the Registrar General by the office for necessary compliance of the directions issued therein within three days.
(3.) The Registrar General shall submit his compliance report by the next date fixed.;


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