Lalit Kumar vs State Of U.P. Thru Prin.Secy. ...
2023 Latest Caselaw 13185 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 16280 of 2021
 

 
Petitioner :- Lalit Kumar
 
Respondent :- State Of U.P. Thru Prin.Secy. Urban Development Lko. And Ors.
 
Counsel for Petitioner :- Ramesh Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Ram Kumar Singh
 

 
Hon'ble Pankaj Bhatia,J.

Present petition has been filed challenging the order dated 09.01.2020 whereby the salary of the petitioner was stopped mainly on the ground that the post on which the petitioner was appointed was not sanctioned.

The said order was passed in respect of seven persons including the petitioner. Two of the said persons namely Mohd. Razi and Anr. approached this Court by filing Writ - A No.4944 of 2020 wherein this Court vide its order dated 11.02.2022 has allowed the writ petition and the impugned order dated 09.01.2020 was quashed.

Following the said judgment and on the same ground as contained in the order dated 11.02.2022 passed in Writ - A No.4944 of 2020, the impugned order dated 09.01.2020 is quashed. The writ petition is allowed.

The petitioner shall be paid their salary in terms of the directions issued by this Court on 11.02.2022 passed in Writ - A No.4944 of 2020 forthwith.

Order Date :- 27.4.2023

nishant