Nageshwar Tripathi vs State Of U.P. And 2 Ors
2014 Latest Caselaw 8670 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 60907 of 2014
 

 
Petitioner :- Nageshwar Tripathi
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Brijesh Dubey,Prabhakar Awasthi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Head.

The petitioner is physically handicapped person who is said to be undergoing dialysis. It is alleged that his salary has not been paid since November, 2013, thereby causing grave hardship.

Learned counsel for the petitioner has invited attention of the Court to a letter of the Chief Engineer, Rural Engineering Service (East) U.P., Lucknow dated 5.9.2014,  addressed to the Executive Engineer, Rural Engineering Service, Prakhand Jaunpur for taking requisite action as per Rules.

Put up this case on 19.11.2014,  to enable learned Standing Counsel to seek instruction from the respondent no. 3 as to under what circumstances salary of the petitioner is not being released in his favour.

It is made clear that if there is no impediment and such salary is legally admissible to the petitioner for the period  in question, the same shall be released and pendency of the writ petition shall not be an impediment in this regard.

Order Date :- 14.11.2014

M.A.A.