Ram Kumar Singh vs State Of U.P. Thru Addl.Chief ...
2021 Latest Caselaw 7225 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SERVICE SINGLE No. - 12742 of 2021
 

 
Petitioner :- Ram Kumar Singh
 
Respondent :- State Of U.P. Thru Addl.Chief Secy. Basic Edu. Lucknow & Anr
 
Counsel for Petitioner :- Sanjay Kumar Singh
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Shivam Sharma
 

 
Hon'ble Irshad Ali,J.

In view of Covid-19 pandemic, this case is being heard through video conferencing.

Heard Sri Sanjay Kumar Singh, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State-respondent, Sri Ajay Kumar, learned counsel for respondent No.2 and Sri Shivam Sharma, learned counsel for respondent No.3.

Grievance of the petitioner is that while holding the post of Assistant Teacher, he retired from service on 30.6.2015 and thereafter, he was given benefit of session w.e.f. 1.4.2015 to 31.3.2016, but salary w.e.f. 1.7.2015 to 2.11.2015 has not been paid.

Learned counsel for the petitioner submits that the petitioner is entitled for the payment of salary of the aforesaid period. He placed reliance upon a judgment of this Court passed in Writ Petition No.2364 (S/S) of 2021 (Thakur Deen Vs. State of U.P. & Others) vide order dated 28.1.2021.

Sri Shivam Sharma, learned counsel for respondent No.3 submits that in case this petition is disposed of in terms of the judgment relied upon by learned counsel for the petitioner, the claim setup by the petitioner shall be considered in the light of the observation made in the judgment relied upon by him.

In view of the admission of learned counsel for respondent No.3, this writ petition is finally disposed of in same terms and with the same direction as has been granted in Writ Petition No.2364 (S/S) of 2021 (Thakur Deen Vs. State of U.P. & Others) vide order dated 28.1.2021.

Order Date :- 7.7.2021

Gautam