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Manoj Kumar vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 25856 ALL

Citation : 2023 Latest Caselaw 25856 ALL
Judgement Date : 21 September, 2023

Allahabad High Court
Manoj Kumar vs State Of U.P. Thru. Addl. Chief ... on 21 September, 2023
Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:60836
 
Court No. - 8
 

 
Case :- WRIT - A No. - 6998 of 2023
 

 
Petitioner :- Manoj Kumar
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Education (Secondary) And 3 Others
 
Counsel for Petitioner :- Virendra Mishra,Shradha Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

1. The present petition has been filed with the following prayer:

"(A) To issue a writ, order or direction in the nature of mandamus or likewise directing the respondent no.3 to consider and decide the representation of the petitioner dated 18.01.2022 in the light of decision given by this Hon'ble Court in the case of Sri Ram Naresh Singh and others vs State of U.P. and others and extended the same benefit given to Sri Virsein Singh Assistant Teacher appointed after the appointment of petitioner on the same set of facts and circumstances and treat the appointment of petitioner w.e.f. 15.05.2017 for the purpose of seniority and increment."

2. The contention of the Counsel for the petitioner is that the decision has to be taken by the respondent no.3, District Inspector of Schools, Barabanki, for which, the representation has already been filed by the petitioner.

3. Considering the fact that the decision is to be taken by the respondent no.3, the present petition is disposed off directing the respondent no.3 to consider and decide the representation as contained in Annexure-15 to the writ petition, in accordance with law and while doing so, the judgment and order dated 14.12.2017 passed in Writ-A No.28607 of 2014 (Ram Naresh Singh and others vs State of U.P. and others) and the judgment and order dated 18.04.2018 passed in Writ-A No.9912 of 2017 (Yogendra Singh vs State of U.P. and others) shall also be taken into consideration.

4. The respondent no.3 shall take decision within a period of two months from the date of production of certified copy of this order.

Order Date :- 21.9.2023

akverma

 

 

 
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