Dr. Smt. Kamlesh Kumari vs The Director, Higher Education ...
2017 Latest Caselaw 2544 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 29656 of 2017
 

 
Petitioner :- Dr. Smt. Kamlesh Kumari
 
Respondent :- The Director, Higher Education U.P. And 3 Ors.
 
Counsel for Petitioner :- Arti Raje
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Civil Misc. Impleadment Application No.214000 of 2017.

Heard learned counsel for the applicant.

Impleadment application is allowed.

Let necessary impleadment be incorporated in the array of parties during the course of the day.

Order Date :- 19.7.2017

Swati

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Case :- WRIT - A No. - 29656 of 2017

Petitioner :- Dr. Smt. Kamlesh Kumari

Respondent :- The Director, Higher Education U.P. And 3 Ors.

Counsel for Petitioner :- Arti Raje

Counsel for Respondent :- C.S.C.

Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Ms. Arti Raje, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

By means of this writ petition the petitioner has prayed for issuing a writ of mandamus commanding/directing the respondents to make payment of the arrears of the Mandeya salary to the petitioner for the period 23.09.2009 till the date of her retirement i.e. 11.06.2017.

It is contended that in this regard the petitioner has already filed representation on 19.09.2016 before the Principal but no decision has yet been taken thereon. Hence this writ petition.

Having heard learned counsel for the parties, the writ petition is disposed of with the liberty to the petitioner to file an appropriate application before respondent no.1 for redressal of her grievance along with certified copy of the order of this Court. In case, such application is filed, respondent no.1 shall consider the matter of the petitioner. In case, he finds that petitioner is entitled for honorarium as prayed for, necessary direction be issued for payment and payment shall be ensured within a further period of 10 weeks. In case, the respondent finds that the petitioner is not entitled for any honorarium, in that eventuality, reasons for the same may be recorded.

Order Date :- 19.7.2017

Swati