Vishnu Kumari Mishra And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 6738 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 4204 of 2022
 
Petitioner :- Vishnu Kumari Mishra And Another
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Education Lko. And 3 Others
 
Counsel for Petitioner :- Narendra Gupta
 
Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed with the following prayers:-

"i. Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to pay the salary of the petitioner no. 1 from 01.07.2015 upto her rejoining i.e. on 14.10.2015 and salary of petitioner no. 2 from 01.07.2015 upto his rejoining i.e. on 18.10.2015 when they were not allowed to discharge their duties on the ground of no work no pay in pursuance of the government order dated 2.5.2017 with interest.

ii. Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to pay the arrears of salary from 15.10.2015 up to 31.3.2016 of petitioner no. 1 and arrears of salary from 19.10.2015 upto 31.3.2016 of petitioner no. 2 when they have discharged their duties.

iii. Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to pay the increment from 01.07.2015 and revise the pension of the petitioners according to the 7th pay commission and pay the arrears with interest."

The brief contention of learned counsel for petitioners is that despite the judgments in favour of the petitioners by the High Court, no steps are being taken for payment of the dues, to which the petitioners are entitled. The petitioners have also moved various applications before the concerned Officers, however, no decision has been taken thereupon.

Considering the fact that the grievance of the petitioners is to be decided by the respondent no. 3, the petition is disposed off giving liberty to the petitioners to file a fresh representation alongwith the judgments or any other provision that they may chose to do so. In case, such a representation is filed alongwith copy of this order, the same shall be decided by the respondent no. 3 considering the directions given by this Court in other matters and in accordance with law with all expedition, preferably within a period of four months from the date of filing of representation.

Order Date :- 13.7.2022

Shafique