Jairam vs State Of U.P. & Others
2012 Latest Caselaw 4021 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Case :- WRIT - A No. - 45041 of 2012
 
Petitioner :- Jairam
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Anil Kumar Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Petitioner has rushed to this Court complaining therein that till date for the period when he has placed under suspension, subsistence allowance has not at all been paid and various other benefit is liable to be extended to him.

Such grievance of the petitioner, at the first instance, can be very well looked into, examined and remedied by the District Basic Education Officer, Sonbhadra.

Consequently, District Basic Education Officer, Sonbhadra is directed to redress the grievance of the petitioner, on the basis of record available, in accordance with law preferably within two months 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 :- 6.9.2012

Dhruv