Virendra Pal Singh vs State Of U.P. Thru Prin. Secy. ...
2012 Latest Caselaw 3304 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3989 of 2012
 

 
Petitioner :- Virendra Pal Singh
 
Respondent :- State Of U.P. Thru Prin. Secy. Deptt.Of Basic Education &Ors
 
Petitioner Counsel :- Dr. V.K. Singh,Ajay Vikram Verma
 
Respondent Counsel :- C.S.C.,J.B.S. Rathour
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the impugned action has been taken against the petitioner on the premise that High School degree obtained by him from Gurukul Vishwavidyalkaya, Vrindavan, has been de-recognized vide order dated 10.7.2008 and, therefore, the petitioner was not eligible to be appointed as Assistant Teacher on 12.7.2011.  Learned counsel further contends that the petitioner obtained the said degree in the year 1992, when the degree was recognized and, therefore, the stand taken by the  respondents is illegal.  Learned counsel also states that although the petitioner is still serving, yet salary is not being paid to him.  Learned counsel has relied on a decision rendered by this court on 30.3.2012 in Civil Writ (A) No.68714 of 2011, Akanksha Gautam v. State of U.P., Annexure 14.

Sri J.V.S. Rathore, Advocate has put in appearance for respondent no.6, and prays for time to file counter affidavit.

Sri Rakesh Shukla, learned Standing Counsel, puts in appearance for respondent nos.1 to 4.

Let notice be issued to respondent no.5 by way of ordinary post as well as registered A.D. post, returnable in three weeks.

In case the petitioner is serving, respondents are directed to release his salary.

Order Date :- 30.7.2012

A.Nigam