Ram Yash Singh vs State Of U.P.Through Secy. Basic ...
2013 Latest Caselaw 311 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 3688 of 2000
 

 
Petitioner :- Ram Yash Singh
 
Respondent :- State Of U.P.Through Secy. Basic Education And 2 Ors.
 
Petitioner Counsel :- Rajesh Tewari
 
Respondent Counsel :- C.S.C.,Rahul Shukla,S.B.Pandey
 

 
Hon'ble Pankaj Mithal,J.

The controversy in this writ petition is regarding appointment of the petitioner as Assistant Teacher in the Primary School.

Admittedly, on the date the petitioner was appointed he was over 50 years of age and probably he could not have been appointed. Nonetheless, he was appointed and was allowed to function till his superannuation ie. 30.6.2008. However, the issue in the present case is only confined to the payment of salary for the period of 1.5.1998 to 30.4.2001.

Sri Rahul Shukla, learned counsel appearing for respondent no. 2 is directed to file an affidavit clearly stating as to whether the petitioner had actually worked during the above period and if so why his salary has not been paid.

The affidavit may be filed within two weeks.

List thereafter.

Order Date :- 4.4.2013

SKS