Smt. Chandravati Devi And Another vs State Of U.P. Thru ...
2019 Latest Caselaw 3885 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No.11677 of 2019
 
Petitioner :- Smt. Chandravati Devi And Another
 
Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu. Lucknow And Ors.
 
Counsel for Petitioner :- Ratnesh Singh Tomar,Ashutosh Kumar Singh
 
Counsel for Respondent :- C.S.C.,Neeraj Chaurasiya
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri R.S. Tomar, learned counsel for the petitioners, Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents and Sri Neeraj Chaurasiya, learned counsel for the opposite party No.3, the District Basic Education Officer, Ambedkar Nagar.

Sri R.S. Tomar, learned counsel for the petitioners has filed supplementary affidavit, today in the Court, the same is taken on record.

By means of order dated 25.04.2019, this Court was pleased to direct Sri Neeraj Chaurasiya to seek complete instructions in the matter.

Sri Chaurasiya has submitted that he has received the complete instructions in the matter and he may be given atleast ten days' time to file the counter affidavit.

Sri Neeraj Chaurasia, learned counsel for the B.S.A. is granted ten days time to file the counter affidavit. The learned Additional Chief Standing Counsel for the State-respondents is also granted ten days' time to file the short counter affidavit/ counter affidavit and reply to the said affidavits may be filed by the learned counsel for the petitioners within a week thereafter.

Learned counsel for the opposite parties while filing their respective counter affidavits shall categorically reply the contention of learned counsel for the petitioners that identically placed persons have been getting their respective salary in compliance of interim order being passed in the case of those persons and if the said contention is correct then what is the reason to deny the payment of salary to the present petitioners.

Issue notice to opposite party No.4, by both ways, returnable at an early date.

Steps be taken within three days. Office to proceed accordingly.

Office is directed to issue necessary Dasti Summons to the learned counsel for the petitioners to serve out the opposite party No.4 outside the Court.

List this petition on 21.05.2019 as fresh.

On the next date, learned counsel for the petitioners shall file the affidavit of service.

In the meantime, if any action is taken, the same shall be subject to further orders of this Court.

Order Date :- 1.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]