Manju Singh And Another vs State Of U.P. And 2 Ors
2014 Latest Caselaw 6950 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 52081 of 2014
 

 
Petitioner :- Manju Singh And Another
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- K.S. Kushwaha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

The petitioners were engaged as Health Workers under the respondents.

It is alleged that after putting in 21 years of service, their services were terminated.

Being aggrieved, the petitioners filed writ petitions before this Court which were dismissed. Thereafter special appeals were preferred which were allowed vide judgment dated 5.2.2014 in terms of judgment dated 31.1.2014 passed in Special Appeal (Defective) No. 110 of2014. Thus the judgment passed by the learned Single Judge was quashed, the order of termination from service was also quashed and liberty was granted to the respondents to hold departmental inquiry in respect of the allegation of misconduct and take necessary action thereafter as may be warranted in accordance with law.

Now the petitioners have filed this writ petition claiming salary/arrears of salary for the period during which they were prevented from working on account of the aforesaid order of termination, which has been subsequently quashed.

Put up this case on 14.10.2014 as fresh case to enable the learned standing counsel to seek instructions as to whether any disciplinary proceeding has been initiated against the petitioner or not and whether they have worked for the period for which they are claiming salary.

Order Date :- 24.9.2014

SKS