Smt. Shail Kumari Srivastava vs State Of U.P. & Others
2014 Latest Caselaw 8149 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 26849 of 2009
 

 
Petitioner :- Smt. Shail Kumari Srivastava
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Dr. H.N. Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

The petitioner while holding the post of Principal of Sri Radha Raman Mahila Inter College, Naini, Allahabad retired from service on 30.6.1994. The petitioner claims that the arrears of salary to the tune of Rs. 12,500/- was not paid to the petitioner, which resulted in filing of a writ petition being Writ Petition No. 20632 of 2007, which was disposed of vide judgment and order dated 25.4.2007 directing the authorities to take a final decision in the matter within a period of three weeks.

It is submitted that the final decision has been taken by the authorities on 3.11.2007 and order has been passed for payment of Rs.12,500/- to the petitioner but the said amount was not being paid. The petitioner then filed contempt petition before this Court being Contempt Petition No. 3275 of 2007 in which notices were issued. Then an order was passed by the authorities that the petitioner is entitled for the aforesaid amount on 3.11.2007 yet the said amount was not being paid and now an order has been passed that the petitioner should approach the Manager of the Institution since there was certain dispute with regard to handing over of the charge. However, the Manager of the Institution by his letter dated 30.8.1996 had already written a letter with regard to the 'No Dues' against the petitioner which was filed as Annnexure-3 to the writ petition yet the amount has remained pending and has not been paid so far.

List this matter on 1.12.2014  on which date  the District Inspector of Schools (II), Allahabad shall appear in person to explain why the said amount has not been paid to the petitioner. However, before that date if the said amount is paid, then the DIOS(II), Allahabad need not appear before this Court. 

Order Date :- 10.11.2014

SKM