Imami Mansoori vs State Of U.P. And 5 Ors
2014 Latest Caselaw 5517 ALL

Citation : 2014 Latest Caselaw 5517 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Imami Mansoori vs State Of U.P. And 5 Ors on 1 September, 2014

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- WRIT - A No. - 46090 of 2014
 
Petitioner :- Imami Mansoori
 
Respondent :- State Of U.P. And 5 Ors
 
Counsel for Petitioner :- Pushpa Singh,A.D. Prakash
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioner is an Assistant Teacher in a recognized institution namely Sardar Patel Inter College, Chirgaon, Jhansi.

The petitioner is aggrieved by the wrong fixation of his salary. In this regard, he has made a representation on 20.11.2013 for fixation of his salary from 7.3.2007. It is stated that a reminder was also sent by the petitioner, but no action has been taken by the respondents so far.

Keeping in view the facts and circumstances of the case and to meed the end of justice, a direction is issued upon the District Inspector of Schools, Jhansi (Respondent no. 4) to consider the grievance of the petitioner and pass appropriate orders after hearing the petitioner and the concerned college expeditiously, preferably, within a period of four months from the date of communication of certified copy of this order before him. It is made clear that this Court has not adjudicated the matter on merits. The authority shall consider the matter and pass appropriate orders in accordance with law.

With the aforesaid directions, the writ petition is disposed of.

Order Date :- 1.9.2014

SKS