MUSLIM VIDHYARTHI PRAGATI MANDAL TRUST THROUGH Vs. SUNIL SRIVASTAVA REGIONAL DIRECTOR WESTERN REGIONAL

JUDGEMENT

(1.) THIS Court on 19.06.2013 had passed the following order

(2.) THE aforesaid shows that on the ground of staff profile on adhoc basis, the recognition was not to be considered, but it has been repeated on the same ground once again on 1617/4/2013 in the meeting of NCTE, which is clearly in contravention to the order of this Court. Hence, we direct the opponent to remain personally present before this Court on 3.7.2013 to show cause as to why appropriate punishment should not be imposed upon him.

(3.) IN view of the aforesaid direction, the cause of the petition would not survive and the matter shall stand disposed of accordingly.