Dr. Pragya Pandey vs State Of U.P. And 5 Others
2021 Latest Caselaw 8672 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 14680 of 2020
 

 
Petitioner :- Dr. Pragya Pandey
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Shivendra Raj Singhal,Madhukar Maurya
 
Counsel for Respondent :- C.S.C.,Ved Byas Mishra
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner; Sri Devesh Vikram, learned Standing Counsel for the State-respondent and Sri Ved Byas Mishra appears for the respondent University.

Petitioner is before this Court assailing the order impugned dated 29.6.2020 passed by the fourth respondent i.e. District Inspector of Schools Sonebhadra, whereby, salary of the petitioner has been refused on the ground that her appointment was invalid.

Learned counsel for the petitioner in support of his submissions has placed reliance upon the judgment passed by this Court in Sanjay Kumar Tripathi And Another Vs. State of U.P. and 5 Others (Writ-A No. 9774 of 2020, dt. 15.3.2021) and as such it is sought to be contended that the present matter is squarely covered by the aforesaid judgment and the similar treatment may also be extended to the petitioner.

The above said argument of learned counsel for the petitioner is not being disputed by learned Standing Counsel as well as learned counsel for the University .

The writ petition is accordingly allowed in terms of Sanjay Kumar Tripathi(supra). The order dated 29.6.2020 is set aside and the matter is remanded back to fourth respondent to decide it afresh in accordance with law and in the light of Sanjay Kumar Tripathi(supra) within a period of three months from the date a copy of this order is produced before him but certainly after affording opportunity to all stakeholders in the matter.

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioner alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.

The concerned Authority/Official shall verify the authenticity of such computerised copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 26.7.2021

A.K.Srivastava