Prema Devi vs State Of U.P. Through Secy. Basic ...
2017 Latest Caselaw 1207 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 104 of 2003
 

 
Petitioner :- Prema Devi
 
Respondent :- State Of U.P. Through Secy. Basic Education And Others
 
Counsel for Petitioner :- Sanjay Kumar Yadav,Ripu Daman Shahi
 
Counsel for Respondent :- C.S.C.,G.Beg,Jyotinjay Verma,K.M.Shukla,Neeraj Chaurasiya
 

 
Hon'ble Vivek Chaudhary,J.

Present petition is filed challenging the order dated 11.10.2002 by which Basic Education Officer, Ambedkar Nagar had stopped the salary of petitioner and further directed that the matter is urgent and inquiry is required to be conducted relating to her appointment and the documents should be forwarded to him within 3 days by the Manager of the Institution.

It is informed that till date the inquiry has not been conducted and matter is  still pending for inquiry. This is a matter pending in this Court for last around 15 years. It is surprising when the matter was so urgent that the record was summoned within 3 days and before conducting inquiry, the payment of salary was stopped, why  the inquiry was not completed/concluded in last about 15 years.

The District Education Officer, Ambedkar Nagar  is directed to be present before this Court along with record on 05.07.2017 to explain as to why the inquiry is pending for such a long period.

Order Date :- 25.5.2017

psd

(Vivek Chaudhary,J.)