Surya Kumar Dubey And 18 Others vs State Of Up And 4 Others
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Allahabad High Court

Surya Kumar Dubey And 18 Others vs State Of Up And 4 Others on 18 November, 2024

Author: Ajay Bhanot

Bench: Ajay Bhanot

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:179955
 
Court No. - 6
 

 
Case :- WRIT - A No. - 17923 of 2024
 

 
Petitioner :- Surya Kumar Dubey And 18 Others
 
Respondent :- State Of Up And 4 Others
 
Counsel for Petitioner :- Ashutosh Kumar Rai
 
Counsel for Respondent :- Bipin Bihari Pandey,C.S.C.
 

 
Hon'ble Ajay Bhanot,J.
 

Heard Shri Ashutosh Kumar Rai, learned counsel for the petitioners, learned Standing Counsel for the respondent No. 1-State and Shri Bipin Bihari Pandey, learned counsel for the respondents No. 2, 4 and 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 for the respondent No. 1-State and Shri Bipin Bihari Pandey, learned counsel for the respondents No. 2, 4 and 5 submit that the matter requires factual determination as per applicable law by the competent authority in the first instance. However, they 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, Ghazipur is directed to decide the representation of the petitioners regarding their claims for regular salary of the 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 :- 18.11.2024

Ashish Tripathi