Surendra Nath Gupta vs State Of U.P.Throu Its Secy. ...
2012 Latest Caselaw 3904 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4610 of 2012
 

 
Petitioner :- Surendra Nath Gupta
 
Respondent :- State Of U.P.Throu Its Secy. Deptt.Of Basic Edu.Lko.& Ors.
 
Petitioner Counsel :- P.C.Chauhan
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that although vide order dated 07.9.2006, Annexure-3, writ filed by the petitioner was allowed and the respondents were allowed to pay salary to the petitioner for the period specified in the order, with a further direction that the period of absence shall be treated as continuous service of the petitioner for seniority, promotion, increment and retiral dues, yet the needful has not been done.  The petitioner retired on 30.6.2008.

Sri Sandeep Kumar Yadav, Advocate has put in appearance for respondent nos.2 and 3 and prays for time to file counter affidavit.

List after six weeks.

Counter affidavit be filed within three weeks from today.

Rejoinder affidavit, if any, be filed within two weeks thereof.

Respondent no.1 shall be represented by the State.

Order Date :- 31.8.2012

A.Nigam