Jai Prakash Singh vs State Of U.P. And 3 Others
2019 Latest Caselaw 1908 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 4584 of 2019
 

 
Petitioner :- Jai Prakash Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Neeraj Shukla
 
Counsel for Respondent :- C.S.C.,Sanjay Chaturvedi
 

 
Hon'ble Prakash Padia,J.

Learned counsel for the petitioner is permitted to implead District Basic Education Officer, Shravasti, in the array of parties as respondent no.5 during the course of day.

Heard Mr. Neeraj Shukla, learned counsel for the petitioner, learned Standing Counsel for the respondent no.1, Mr. Sanjay Chaturvedi, learned counsel for the respondent nos.2 to 4.

The petitioner has preferred the present writ petition challenging the order dated 3.1.2019 passed by the respondent no.2/ Secretary, U.P. Basic Shiksha Parishad, Prayagraj.

Learned counsel for the petitioner contended that wholly illegally the salary of the petitioner has been reduced.

The matter requires consideration.

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

List on 15.7.2019. Learned counsel for the petitioner is directed to serve copy of the writ petition along-with order passed today to the learned counsel for the respondent no.5 by tomorrow.

Order Date :- 28.3.2019

Pramod Tripathi