Rajnish Kumar Shukla vs District Magistrate, Shrawasti ...
2011 Latest Caselaw 3262 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 4569 of 2011
 

 
Petitioner :- Rajnish Kumar Shukla
 
Respondent :- District Magistrate, Shrawasti And Others
 
Petitioner Counsel :- Nripendra Mishra
 
Respondent Counsel :- C.S.C.,Ram Kumar Maurya
 

 
Hon'ble Shri Narayan Shukla,J.

Heard learned counsel for the petitioner, learned Standing Counsel for opposite party No.1 and  Mr.R.K.Maurya, learned counsel for opposite parties 2 and 3.

Upon perusal of the record it is apparent that though the petitioner's absence for a long time has been acknowledged as leave without pay by means of resolution dated 1.7.2011 passed by the Village Education Committee and the same has been sent for approval to the District Basic Education Officer, Shrawasti, but the decision is yet to be taken by him.  Therefore, without entering in to the merit of the case, I hereby dispose of the writ petition finally with the direction to the respndent No.2 to take a decision on the petitioner's matter within one month after receipt of a certified copy of this order.

With the aforesaid observations and directions the writ petition is disposed of finally.

Order Date :- 29.7.2011/Banswar