Pushpa Kamal Banshi, Asstt. ... vs State Of U.P. And 4 Ors.
2016 Latest Caselaw 3635 ALL

Citation : 2016 Latest Caselaw 3635 ALL
Judgement Date : 27 June, 2016

Allahabad High Court

Pushpa Kamal Banshi, Asstt. ... vs State Of U.P. And 4 Ors. on 27 June, 2016

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 29384 of 2016
 

 
Petitioner :- Pushpa Kamal Banshi, Asstt. Teacher (L.T. Grade)
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Rajendra Prasad Tiwari,Vinay Kumar Tiwari
 
Counsel for Respondent :- C.S.C.
 

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

Notice on behalf of respondents has been accepted by Chief Standing Counsel.

The Standing Counsel is granted one month time to file counter affidavit. The petitioner will have three weeks thereafter to file rejoinder affidavit.

List thereafter before appropriate Bench.

Counsel for the petitioner submits that the date of birth of the petitioner is 1.7.1956 as such he completes 60 years on 30.6.2016. While the academic session in Rajkiya Ashram Paddhati Collage starts from 1st April and continues up to 31st March of next year. Thus the petitioner, who is going to retire in the mid of academic session, is entitled for benefit of continuation of service of the academic session till 31st March 2017.

The matter requires consideration.

Till the next date of listing or till 31.3.2017, whichever is earlier, the operation of the order dated 7.5.2016 shall remain stayed and the petitioner may be permitted to discharge his duties of his post.

Order Date :- 27.6.2016

Rahul /-