Basant Lal vs State Of U.P. And 4 Others
2022 Latest Caselaw 3946 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 6744 of 2022
 

 
Petitioner :- Basant Lal
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Anil Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Siddharth,J.

Heard learned counsel for the parties.

Despite time granted to the learned Standing Counsel to file counter affidavit, no counter affidavit has been filed.

Petitioner was appointed on the post of Ad-hoc lecturer (Civics) on 19.8.1991 as per procedure under U.P. Intermediate Education Act, 1921.The District Inspector of Schools , Deoria granted financial approval vide its order dated 6.4.1994.His regularization has been done on 16.9.2016 as per section 33G of U.P. Selection Board U.P. Act, 1982. Petitioner has also represented his case before respondent no.2, Deputy Director(Secondary) Gorakhpur Region Gorakhpur in this regard.

The writ petition is disposed of directing the respondent no.2, aforesaid to consider the grievance of the petitioner in the light of the judgment in Sunita Sharma Vs. State of U.P. and others passed in Writ Petition No. 25431 of 2018 decided on 20.12.2018 within six weeks from today by a reasoned and speaking order as per the aforesaid judgement.

Order Date :- 24.5.2022

Atul kr. sri.