Punit Awasthi And 21 Others vs State Of U.P. And 3 Others
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Allahabad High Court

Punit Awasthi And 21 Others vs State Of U.P. And 3 Others on 1 October, 2024

Author: Prakash Padia

Bench: Prakash Padia

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:160757
 
Court No. - 7
 

 
Case :- WRIT - A No. - 15567 of 2024
 

 
Petitioner :- Punit Awasthi And 21 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Aman Patel,Neeraj Singh Yadav
 
Counsel for Respondent :- C.S.C.,Kaushlesh Pratap Singh
 

 
Hon'ble Prakash Padia,J.
 

1. Heard counsel for the parties and perused the records.

2. The petitioners have preferred the present writ petition inter-alia with the prayer to direct the respondents specially District Basic Education Officer, concerned to make the payment of salary to the petitioners on the post of Incharge Headmaster/Headmistress.

3. It is argued by the counsel for the petitioners that the petitioners are entitled for the salary of aforesaid post from the date they are working on the aforesaid posts. Counsel for the petitioners placed reliance upon the judgment and order dated 07.05.2024 passed in Writ A No. 3863 of 2018 (Smt. Raj Kishori Kushwaha vs. State of U.P. and 5 Others). It is further argued that inspite of the fact that various representations were made in this regard but till date no action has been taken on the same hence present writ petition.

4. On the other hand it is argued by counsel for the respondent-District Basic Education Officer, concerned, that in case petitioners will submit a fresh representation ventillating their grievances before the respondent-District Basic Education Officer, concerned, the respondent concerned will look into the matter and pass appropriate orders on the same.

5. With the consent of learned counsel for the parties, the writ petition is being disposed of at the admission stage.

6. In the facts and circumstances of the case, the petitioners are permitted to submit a fresh representation ventilating all their grievances before the respondent-District Basic Education Officer, concerned along-with certified copy of this order within a period of four weeks from today. If such a representation is made, the respondent concerned is directed to pass appropriate order in accordance with law within a further period of two months.

7. With the aforesaid observations, present writ petition is disposed of finally.

Order Date :- 1.10.2024

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