Sangeeta Yadav vs State Of U.P. And 6 Others
2014 Latest Caselaw 1593 ALL

Citation : 2014 Latest Caselaw 1593 ALL
Judgement Date : 8 May, 2014

Allahabad High Court

Sangeeta Yadav vs State Of U.P. And 6 Others on 8 May, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 26003 of 2014
 

 
Petitioner :- Sangeeta Yadav
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Amit Manohar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

By means of this writ petition the petitioner is claiming honorarium for being appointed as teacher in Madarsa for teaching general subjects such as Hindi, English, Maths and Social Studies during the year 2009-2010 as has been contemplated in the order dated 15.5.2012 by which certain amount has been disbursed for the payment of honorarium to such teachers.

Learned counsel for the petitioner submits that in spite of submitting all the relevant documents, her salary is not being disbursed which is to be paid to her through the Committee of Management of the Madarsa.

Learned Standing Counsel represents respondents no.1,2 and 3.

Issue notice to the respondents no. 4,5,6 and 7 returnable at an early date for which learned counsel for the petitioner may take steps within a week.

The respondents may file counter affidavit within one month.

List after one month.

Order Date :- 8.5.2014

SKM