Rajesh Kumar And 23 Others vs State Of U.P. Thru. Addl. Chief Secy. ...
2024 Latest Caselaw 38115 ALL

Allahabad High Court

Rajesh Kumar And 23 Others vs State Of U.P. Thru. Addl. Chief Secy. ... on 19 November, 2024

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:75974
 
Court No. - 5
 

 
Case :- WRIT - A No. - 10753 of 2024
 

 
Petitioner :- Rajesh Kumar And 23 Others
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Basic Education Deptt. Lko. And 4 Others
 
Counsel for Petitioner :- Amit Mishra,Shaktipal Rajpal
 
Counsel for Respondent :- C.S.C.,Kumar Ayush,Ran Vijay Singh
 

 
Hon'ble Abdul Moin,J.
 

1. Heard learned counsel for the petitioners, Sri P.K. Singh, learned Additional Chief Standing counsel appearing on behalf of the respondent no.1, Sri Jyoti Prakash holding brief of Sri Ran Vijay Singh, learned counsel appearing for respondent no.2, and Sri Kumar Ayush holding brief of Sri Rishabh Tripathi, learned counsel appearing for respondents no.3 and 4.

2. There is consensus at bar that the matter in issue is squarely covered by the judgment of this Court dated 07.05.2024 passed in Writ-A No.3863 of 2018 in re: Smt. Raj Kishori Kushwaha vs. State of U.P. and 5 others.

3. Considering the aforesaid consensus, instant writ petition is disposed of directing the concerned District Basic Education Officer to verify the fact regarding the working of the petitioners on the post of Incharge Headmaster and in case it is found that the petitioners are working on the post of Incharge Headmaster in their respective institutions, necessary orders would be passed for the payment of salary to the petitioners for the post of Incharge Headmaster along with arrears of salary from the date they are working on the aforesaid post, unless there is no legal impediment within a period of two months from the date of receipt of a certified copy of this order.

Order Date :- 19.11.2024

prateek