Virendra Pratap vs State Of U.P. And 8 Others
2019 Latest Caselaw 4 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 2838 of 2019
 

 
Petitioner :- Virendra Pratap
 
Respondent :- State Of U.P. And 8 Others
 
Counsel for Petitioner :- Ashish Jaiswal
 
Counsel for Respondent :- C.S.C.,Shyam Krishna Gupta
 

 
Hon'ble Prakash Padia,J.

Heard Mr. Ashish Jaiswal, learned counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent nos.1 to 3. Mr. Shyam Krishna Gupta, learned counsel, has accepted notice on behalf of respondent no.4. Mr. Amrish Kumar Tiwari, Advocate, has put in appearance on behalf of respondent no.5.

Issue notice to respondent nos.6 to 9 returnable at an early date. Steps be taken within two weeks.

Mr. Ashish Jaiswal, learned counsel for the petitioner contended that inspite of the fact that a report has been submitted by the District Inspector of School, Deoria, an order dated .....February, 2019 was passed by the District Basic Education Officer, Deoria, (annexure 11 to the writ petition) by which the directions were given to make the payment of salary to the Teachers of the institution in question through single operation.

It is contended on behalf of respondents that petitioner is absolutely no locus to challenge the appointment of the private respondents. It is contended on behalf of respondent no.5 that all the persons were duly appointment in the institution in question and they are entitled for their payment of salary.

The matter requires consideration.

Admit.

Counter affidavit be filed by all the respondents within six weeks. Rejoinder affidavit may be filed within two weeks' thereafter.

List for final disposal in due course.

Order on Stay Application.

The prayer for stay is rejected.

ListOrder Date :- 22.2.2019

Pramod Tripathi