Sohan Singh vs State Of U.P. &Others;
2012 Latest Caselaw 6249 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Case :- WRIT - A No. - 68053 of 2012
 
Petitioner :- Sohan Singh
 
Respondent :- State Of U.P. &Others
 
Petitioner Counsel :- Prabhat Kumar Srivastava
 
Respondent Counsel :- C.S.C.,Gaurav Sisodiya
 

 
Hon'ble V.K. Shukla,J.

Petitioner is stating that his suspension order has been withdrawn on 21.09.2012 and accordingly he is entitled to join on the post of Incharge Principal of the institution concerned. Petitioner submits that he also entitled to be paid rest of the amount of the suspension period starting w.e.f. 13.07.2011 to 21.09.2012.

Grievance of the petitioner can be very well looked into, examined and remedied by the District Inspector of Schools, Shahjahanpur.

Consequently, in the facts of the case District Inspector of Schools, Shahjahanpur is directed to consider the request of the petitioner and redress the same in accordance with law preferably within six weeks from the date of presentation of certified copy of the order passed by this Court.

With the above direction present writ petition is disposed of.

Order Date :- 21.12.2012

Dhruv