Arun Kumar Shukla vs Dde & Others
2014 Latest Caselaw 5488 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- SERVICE SINGLE No. - 3608 of 1995
 

 
Petitioner :- Arun Kumar Shukla
 
Respondent :- Dde & Others
 
Counsel for Petitioner :- H.G.S.Parihar,A.K.Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner and the learned Standing counsel.

By means of the present writ petition the petitioner has prayed for issuing a writ in the nature of certiorari quashing  the impugned order dated 31.3.1995 passed by opposite party  no. 1 i.e. Deputy Director  of Education IV, Region, Allahabad (Annexure no. 16 to this writ petition) and also mandamus for making payment to the petitioner  in pursuance of the order passed by the District Inspector of School, Pratapgarh  that Deputy Director  of Education IV, Region, Allahabad issued show cause notice to the Management of the institution in question to place his cause  for the alleged  illegal  approval of appointment made by the District Inspector of School, Pratapgarh.

It has been submitted by the learned counsel for the  petitioner that petitioner is  still  working and getting salary.

Considering the facts and circumstances of the case, this writ petition is disposed of finally with a direction that order which has been sought  to be quashed is simple a show cause notice  to the management  and not to the petitioner, therefore, in the opinion of this Court  no locus is  available to the  the petitioner that Management may represent his cause to the Deputy Director  of Education IV, Region, Allahabad  in pursuance of the order passed by the District Inspector of School, Pratapgarh.

Interim order, if any, shall stand vacated.

Order Date :- 1.9.2014

GSY