Vinod Kumar And 22 Others vs State Of U.P. And 6 Others
2016 Latest Caselaw 3712 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 29833 of 2016
 
Petitioner :- Vinod Kumar And 22 Others
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.,Shivam Yadav
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioners have been appointed on compassionate ground. In paragraph no. 4 of the writ petition, they have mentioned their initial date of appointment which indicate that all of them have been appointed prior to 1999. The Government Orders dated 15.05.1997 and 06.08.1999 provide that the teachers who have been appointed on compassionate ground prior to 1999 and have completed five years of service, be exempted from training.

It is contended that in compliance of the said Government Order, vide orders dated 27.10.1997, 02.10.1997 and 21.02.2000, all the petitioners stood exempted from their training. Copy of the orders is on record as Annexures-3, 4 and 5 to the writ petition.

It is contended on behalf of the petitioners that ignoring the said fact, the impugned order dated 31.05.2016 has been passed.

Matter needs consideration.

Sri Shivam Yadav has put in appearance on behalf of respondent nos. 4 and 6. He may seek instruction in the matter.

List this case on 24.08.2016

Till the next date of listing, the effect and operation of the impugned order dated 31.05.2016 passed by the Basic Shiksha Adhikari, Meerut shall remain stayed.

Order Date :- 4.7.2016

AU