Anjum Aara vs State Of U.P. And 3 Others
2023 Latest Caselaw 33658 ALL

Allahabad High Court

Anjum Aara vs State Of U.P. And 3 Others on 2 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:228281
 
Court No. - 35
 

 
Case :- WRIT - A No. - 19012 of 2023
 

 
Petitioner :- Anjum Aara
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Jitendra Shanker Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikas Budhwar,J.
 

1. On the oral request of the learned counsel for the petitioner, he is permitted to correct the array of the parties insofar as the second respondent is concerned.

2. Heard Sri Jitendra Shanker Pandey, learned counsel for the writ petitioner and Sri H.K. Shukla, learned Standing Counsel who appears for respondents No. 1 to 4.

3. The case of the writ petitioner is that he was initially appointed as Assistant Teacher in C.T. Grade in Government Girls Intermediate College, Rampur, Basrikapur, District Ballia and post completion of 10 years he was placed under L.T. Grade reference whereof has been given in para 4 and 5 of the writ petition. It is also claimed that the writ petitioner is entitled to the same pay scale which has accorded to the Government Model Teachers, he seeks to rely upon the decision in the case of Dharm Pal Singh Rajput and Others Vs. State of U.P. & Others in Writ Petition No. 10665 of 2006 decided on 30.03.2009.

4. Sri H.K. Shukla, learned Standing Counsel submits that the issue as to whether the Government Orders entitling the same is applicable upon the case of the writ petitioner coupled with the judgment so relied upon the writ petitioner needs determination at the first instance by the second respondent, Director of Education, Secondary, Lucknow, thus, according to him, the writ petitioner may represent his cause before the second respondent, he submits that he does not propose to file any response to the writ petition.

5. Considering the submission of the rival parties as well as the stand taken by them, the writ petition is being disposed of granting liberty to the writ petitioner to prefer a comprehensive representation along with self attested copy of the writ petition before the second respondent, Director of Education, Secondary, Lucknow who shall on the receipt of the same decide the entitlement of the writ petitioner in accordance with law within a period of three months from the date of production of certified copy of the order.

6. With the aforesaid observation, the writ petition stands disposed of.

Order Date :- 2.12.2023

Rajesh