Rajesh Kumar Singh vs State Of Up And 2 Others
2024 Latest Caselaw 2913 ALL

Allahabad High Court

Rajesh Kumar Singh vs State Of Up And 2 Others on 1 February, 2024

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:17478
 
Court No. - 34
 

 
Case :- WRIT - A No. - 1119 of 2024
 

 
Petitioner :- Rajesh Kumar Singh
 
Respondent :- State Of Up And 2 Others
 
Counsel for Petitioner :- Ajay Kumar Singh Yadav,Vinay Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.
 

1. Heard learned counsel for the parties.

2. Petitioner who has been discharging his duties as officiating principal of the institution from 21.07.2020 to 24.11.2022 for which his signatures were also attested on 05.08.2020 yet he was not paid salary. He has placed reliance upon judgment of this Court in the case of Smt. Savita Gupta v. State of UP & ors passed in Writ-A No.58456 of 2015 decided on 23.12.2015 and Shanti Kumar Tiwari v. State of UP & ors passed in Writ-A No.2631 of 2019 decided on 10.11.2020. He submits that in above regard he has already approached the D.I.O.S. vide letter dated 26.11.2022 but his grievance has not been addressed to.

3. Learned Standing Counsel has no objection in the event direction is issued to the D.I.O.S., Jaunpur namely the 2nd respondent to look into the claim of the petitioner for payment of salary, as admissible to the post of principal, for the period he discharged his duties as principal of the institution though in officiating capacity.

4. In view of the above, this petition stands disposed of with direction to the D.I.O.S., Jaunpur to look into and consider the grievance of the petitioner as raised in his letter dated 26.11.2022 and shall pass an appropriate order strictly in accordance with law as expeditiously as possible preferably within thirty days of production of certified copy of this order.

Order Date :- 1.2.2024

P Kesari