Akhilesh Kumar Singh vs State Of U.P. Through Secy. ...
2012 Latest Caselaw 4081 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4808 of 2012
 

 
Petitioner :- Akhilesh Kumar Singh
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Petitioner Counsel :- Sanjay Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

The petition prays for issuance of writ in the nature of mandamus directing the respondents to grant financial approval for the release of salary in favour of the petitioner.

Learned counsel for the petitioner contends that perusal of order dated 25.11.2010, Annexure-4, indicates that the petitioner was appointed on  Class IV post, subject to approval of the department.  The issue is pending adjudication before District Inspector of Schools, Sultanpur.  No decision, however, has been taken till date.

Sri Rahul Shukla, Learned State Counsel is representing respondents 1 to 3 and prays for two weeks' time to file counter affidavit.

Issue notice to respondent no.4, returnable in three weeks.

In the meantime, a decision be taken by respondent no.3 in regard to services of the petitioner, if the same has not been taken.

Order Date :- 11.9.2012

A.Nigam