Vipin Kumar Singh And Another vs State Of U.P. Thru. Its Prin. ...
2023 Latest Caselaw 6882 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 
Case :- WRIT - A No. - 2015 of 2023
 

 
Petitioner :- Vipin Kumar Singh And Another
 
Respondent :- State Of U.P. Thru. Its Prin. Secondary Education Lko. And 5 Others
 
Counsel for Petitioner :- Ajay Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for the petitioner and learned standing counsel for the State.

Learned counsel for the petitioner is permitted to make correction in the name of the petitioner no.2 which according to the petitioners has been wrongly typed on account of inadvertent error.

In view of above, the petitioner is permitted to make necessary correction.

Office is directed to make the necessary correction in the computer records.

Present petition has been filed challenging the order dated 19.09.2022 whereby the order of regularization passed in favour of the petitioners has been recalled by the Joint Director of Education.

Contention of learned counsel for the petitioners is that the said order is contrary to law and is without jurisdiction. He further argues that similar issue was considered by this Court while deciding Writ - A No.155 of 2023 'Vivek Singh v. State of U.P. & Ors.' decided on 27.01.2023.

Thus, on all the reasons and logic contained in the judgment passed in Vivek Singh's case (supra), the present petition deserves to be allowed and is ordered accordingly.

Impugned order dated 19.09.2022 is set aside.

The petitioners shall be permitted to continue to work and discharge their duties in accordance with law and shall also be paid their salary to which they are entitled.

Accordingly, the writ petition stands allowed.

Order Date :- 2.3.2023

Piyush/-