Chandra Dev Rai vs State Of U.P.And 2 Others
2015 Latest Caselaw 1853 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 29667 of 2014
 

 
Petitioner :- Chandra Dev Rai
 
Respondent :- State Of U.P.And 2 Others
 
Counsel for Petitioner :- Vimal Kumar Rai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Bharat Bhushan,J.

The matter of payment of salary of the post of Principal during the period petitioner claims to have officiated on the said post, needs to be considered by respondent no.2 in light of the judgment of Full Bench of this Court in the case of Dr. Jai Prakash Narayan Singh Vs. State of U.P. and others, Writ petition No. 23627 of 2014 decided on 26.9.2014 and in light of the first Statute of the University concerned.

We accordingly dispose of the writ petition by requiring the petitioner to make a representation along with the copy of the judgment referred to above before respondent no.2-Director of Higher Education within two weeks from today. If such representation is filed, respondent no.2 shall take appropriate decision in accordance with law preferably within eight weeks thereafter. All consequential actions shall be taken accordingly.

Order Date :- 18.8.2015

Ashish Pd.