Babbu Singh & Anr. vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 8163 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 14791 of 2021
 

 
Petitioner :- Babbu Singh & Anr.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Lalit Kishore Tiwari,Amit Tewari
 
Counsel for Respondent :- C.S.C.,Rajiv Singh Chuahan
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for petitioners, learned Standing Counsel for the State and Sri R.K. Pandey holding brief of Sri Rajiv Singh Chauhan, learned counsel for respondent no.4.

Petitioners have filed present writ petition claiming that under the order of this court, they were permitted to continue serving the institution till end of academic session i.e. 31st March, 2016, while they were due to retire in the month of June, 2015. Petitioners claim that they have not been paid salary for the period from July, 2015 to November, 2015. For the said purposes, they have moved representation to Respondent no. 4, but, no decision has been taken thereon till date.

In view of aforesaid and without entering into merits of the case, petitioners are permitted to make a fresh representation to Respondent no. 4 i.e. District Basic Education Officer, Unnao, alongwith certified copy of this order annexing therewith all Judgments,orders and circulars on which they rely, within a period of two weeks from today. In case, such a representation is made by petitioners, respondent no. 4, shall consider the same and pass appropriate orders thereon in accordance with law within a period of two months from the date a certified copy of this order is placed before him.

With the aforesaid, writ petition is disposed of.

Order Date :- 16.7.2021

A. Katiyar