Suraj Singh vs State Of U.P. And 2 Others
2016 Latest Caselaw 3670 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 29674 of 2016
 

 
Petitioner :- Suraj Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rajesh Kumar,Vijay Kumar Maurya
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Heard Sri Rajesh Kushwaha for the petitioner and Standing Counsel for State.

The writ petition has been filed for mandamus directing the respondents to permit the petitioner to join his duties and to pay his salary from month to month basis after considering the reply filed by the petitioner dated 6.5.2013.

It has been stated in the writ petition that the petitioner was posted as Safai Karmi temporarily on 11.9.2008. Thereafter the petitioner was transferred to block Baniyakheda and directed to perform his duties under the supervision of Assistant Development Officer, Panchayat. Later on the petitioner was transferred to revenue village Behtasarthal by order dated 20.11.2008. During posting at village Behtasarthal the petitioner received show cause notice being absent from his service without any information on 6.2.2012. The petitioner submitted his reply to the show cause notice on 6.5.2013 but without considering his reply to the show cause notice as well as without passing any order, the salary of the petitioner has been withheld.

Without entering into the controversy involved in the writ petition, the writ petition is disposed of with direction to the Block Development Officcer, Baniyakheda, Moradabad, respondent-3 to consider the reply of the petitioner dated 6.5.2013 and pass an appropriate order in the matter relating to the duty of the petitioner as well as his salary within a period of six weeks from the date of producing a certified copy of this order before him.

Order Date :- 1.7.2016

Rahul /-