Kamlesh Narayan Mishra vs State Of U.P. And 3 Others
2023 Latest Caselaw 14272 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 7834 of 2023
 

 
Petitioner :- Kamlesh Narayan Mishra
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Nand Lal Pandey,Suyash Pandey
 
Counsel for Respondent :- C.S.C.,Shesh Kumar Srivastava
 

 
Hon'ble Ajit Kumar,J.

Heard Sri Nand Lal Pandey, learned counsel for the petitioner, Sri Shesh Kumar Srivastava, learned counsel for the University and learned Standing Counsel for the State.

The grievance of the petitioner is that he has not been paid salary as admissible to the post of the post graduate college which he would be entitled to otherwise in the judgment of the full Bench in the case of Dr. Jai Prakash Narayan Singh Vs. State of U.P. & Others in Civil Misc. Writ Petition No.23627 of 2014, decided on 26th September, 2014, 2014 (8) ADJ 617.

Let the matter be examined by District Inspector of Schools, Mathura at first instance and he may pass appropriate order in the event, the petitioner approaches him by moving an application afresh alongwith the certified copy of this order. Further, the District Inspector of Schools is expected to take decision in the matter as expeditiously as possible preferably within a period of one month of production of certified copy of this order.

Needless to add that the order to be passed shall be reasoned and speaking one.

In the event, the petitioner is held entitled to the pay scale as admissible to the Principal of an Institution, he shall be paid the pay scale of the Principal of the Post Graduate College forthwith and arrears be also cleared in the next 60 days' time.

With the aforesaid observation and direction, the petition stands disposed of.

Order Date :- 5.5.2023

Deepika