Santosh Kumar vs State Of U.P. And 3 Others
2015 Latest Caselaw 693 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 29208 of 2015
 

 
Petitioner :- Santosh Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Akhilesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri Akhilesh Kumar, learned counsel for the petitioner and Sri Dharmendra Pratap Singh, learned counsel appearing for the respondents.

The facts stated in the writ petition are that the father of the petitioner was working as Sachiv under the respondents-Corporation and died while still in service. The petitioner is stated to have been appointed against a supernumerary post of  Secretary cadre.  He has worked on the post from June, 2003 to February, 2009. Thereafter, the post of supernumerary seats were come to an end.

These facts have been stated in the writ petition.  However, in para-10 of the writ petition, it is stated that the petitioner has moved an application on 13.3.2015 for payment of salary for the post of Secretary cadre in the Co-operative Society bank Ltd., but no order has been passed thereof.

No useful purpose would be served by keeping this matter pending.

The writ petition is disposed of with the direction that if the petitioner prefers a representation before the respondent no.2, Assistant Registrar, District Cooperative Society, U.P., Lucknow, within a period of fifteen days from today, the respondent shall consider  the claim of the petitioner within a period of one month.

Order Date :- 26.5.2015

Ashish Pd.