Durga Prasad Pandey vs State Of U.P.Through Secy.
2015 Latest Caselaw 3784 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4772 of 1997
 

 
Petitioner :- Durga Prasad Pandey
 
Respondent :- State Of U.P.Through Secy.
 
Counsel for Petitioner :- H.G.S.Parihar,Nagendra Bahadur Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

While issuing notice to Committee of Management of the institution concerned, six weeks' time was granted to file counter affidavit and two weeks' time to file Rejoinder Affidavit, if any, and in the mean time, District Inspector of Schools, Pratapgarh was directed to take a decision within 15 days from the date  a certified copy of this order is produced before him regarding payment of salary to the petitioner.

It is informed by learned Counsel for the petitioner that District Inspector of Schools, Pratapgarh vider order dated 17.1.1998, in compliance of the interim order dated 22.8..1997 granted permission/approval for payment of salary to the petitioner till the joining of regularly selected candidate by the U.P. Secondary Education Services Board or till the further orders of this Court.

After perusing the order of the District Inspector of Schools, Pratapgarh dated 17.1.1998, this Court finds that  there is no order on record which have been mentioned in the order of the District Inspector of Schools, Pratapgarh dated 17.1.1998.

Principal Secretory, U.P.Secondary Education Government of U.P. will look into the matter as to how the order dated 17.1.1998 has been passed and file his personal affidavit by 26.11.2015.

Copy of the order dated 17.1.1998 has been made available to learned Standing Counsel by the Counsel for the petitioner.

List this case on 26.11.2015.

Order Date :- 3.11.2015

Arvind