Rana Pratap Singh And 15 Others vs State Of Up And 4 Others
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Allahabad High Court

Rana Pratap Singh And 15 Others vs State Of Up And 4 Others on 13 November, 2024

Author: Ajay Bhanot

Bench: Ajay Bhanot

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:178305
 
Court No. - 6
 

 
Case :- WRIT - A No. - 17775 of 2024
 

 
Petitioner :- Rana Pratap Singh And 15 Others
 
Respondent :- State Of Up And 4 Others
 
Counsel for Petitioner :- Shashi Bhushan
 
Counsel for Respondent :- Ashok Kumar Singh,C.S.C.
 

 
Hon'ble Ajay Bhanot,J.
 

Heard Shri Shashi Bhushan, learned counsel for the petitioners, learned Standing Counsel for the respondent No. 1 and Shri Ramandeep Saran, learned counsel holding brief of Shri Ashok Kumar Singh, learned counsel for the respondents No. 2 to 5.

Petitioners claim that they are working as Incharge Head Master and they are entitled to salary of the said post. Counsel for the petitioners has placed reliance upon the judgment rendered by this Court in Smt. Raj Kishori Kushwaha Vs. State of U.P. and 5 others, Writ A No. 3863 of 2018.

Learned Standing Counsel submits that the matter requires factual determination as per applicable law by the competent authority in the first instance. However, the learned Standing Counsel and the counsel for the respondents fairly contend that their claims for regular salary are liable to be decided by the competent authority within a reasonable time frame.

In the wake of the preceding discussion and without going into the merits of the case, the District Basic Education Officer concerned is directed to decide the representation of the petitioners regarding their claims for regular salary of Head Master/Principal within a period of three months from the date of receipt of a certified copy of this order along with a fresh copy of the representation.

With the aforesaid direction, the writ petition is finally disposed of.

Order Date :- 13.11.2024

Ashish Tripathi