Allahabad High Court
Ram Narayan And 33 Others vs State Of U.P. And 3 Others on 15 October, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:185308
HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - A No. - 15437 of 2025
Ram Narayan And 33 Others
.....Petitioner(s)
Versus
State Of U.P. And 3 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Seemant Singh
Counsel for Respondent(s)
:
Ashok Kumar Singh, C.S.C.
Court No. - 35
HON'BLE PRAVEEN KUMAR GIRI, J.
1. Heard Sri Seemant Singh, learned counsel for the petitioners, Sri Arun Kumar Tripathi, learned counsel for respondent Basic Education Board/Officer and Sri Sharad Chandra Upadhyay, learned Standing Counsel for the respondent State.
2. This writ petition under Article 226 of the Constitution of Indian has been filed with the following prayers :
"i. Issue a writ, order or direction in the nature of mandamus directing the District Basic Education Officer, Siddharthnagar to pay the salary of Head Master to the petitioners while working on the post of In-charge Head Master of their respective Primary School/Upper Primary School as and when it fell due to the petitioners.
ii. Issue a writ, order or direction in the nature of mandamus directing the respondents to also pay the arrears of the salary of the Head Master on account of having worked as In-charge Head Master of their respective Primary School/Upper Primary School from the date of taking over the charge of the Head Master of their schools."
3. Learned Counsel for the respondent has provided a Government Order dated 14.10.2025 by which the issue regarding In-charge Headmaster has been considered with certain conditions. The conditions have been mentioned in the Government Order. The Government Order dated 14.10.2025 is delineated below :
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???? : ??? ???? ????????, ???????? ??? ????? ????? ???? ??????-652/2024 ???? ????? ?????? ????? ? ???? ???? ?????????? ???? ??? ???? ??? ????? ???? ??????-30-04-2025 ?? ?????? ????
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".......19. We find substance in the contention of Sri K. Shahi that the direction to pay arrears could not have been issued in a mechanical manner particularly when no grievance was raised by such persons earlier. Though it is stated that previous representations were made by the writ petitioners but such grievance apparently was not pressed till filing of the writ we are thus of the view that even if the petitioners have continued for long as headmaster the direction to pay the arrears could only extend up to three years prior to filing of the writ petition.
20. In view of the discussions and deliberations held above this bunch of special appeal stands disposed of with following observation: (i) we grant liberty to the concerned District Basic Education Officer to examine and determine the factual issue as to whether the petitioner has experience of five years and has actually been continuing as headmaster of the institution; (ii) if the petitioners have continued for long as headmaster the direction to pay the arrears would only extend up to three years prior to filing of the writ petition; (iii) we also make it open for the District Basic Education Officer to ensure at the district level that only senior assistant teachers are allowed to officiate in the educational institution, as far as, it is possible. This would eliminate possibility of heart burning on account of junior assistant teachers functioning as officiating headmaster; (iv) requisite exercise in this regard shall be undertaken within a period of two months and the amount in term of above determination shall be calculated and released without any further loss of time."
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"We find no good ground and reason to interfere with the impugned judgment/order passed by the High Court.
The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of."
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4- ??? ???? ????????, ???????? ?????? ????? ???? ?????? 30.04.2025 ?? ??????? ??? ??? ????? ??????, ?? ????? ???? ?????? 652/2024 ????, ????? ?????? ????? ? ???? ???? ?????????? ???? ? ???? ??? ??????? ???, ?? ?? ???? ??? ?????
5- ???????? ?? ???????? ??? ?????? ?? ?????? ???????, 2009 ?? ???????? ???????? ?? ??? ????????? ???? ?? ?????? ???? ????? ?? ?????? ????? ?? ??? 150 ?? ?? ??????? ?? ??? ??? ????? ?? ????? ????? ?? ??? ???? 100 ?? ?? ????? ??? ???? ?? ?? ?? ?????????? ????????? ?? ????????? ????? ???? ?? ???? ?? ?? ?? ??? ???????? ?? ???????? ??????? ?? ???????? ?? ???????????? ????????? ?? ??????? ?? ???? ?????? ???? ???? ??? ??????? ????????? ?????? ?? ???????? ??????? ???????? ?? ???????????? ????????? ?? ??????? ???? ??? ????? ?? ?? ???? ??? ?????? ??????? ?? ?? ??????? ???? ??????, ?????? ???? ???? ??? ???????? ?????????? ??? ???? ?????
6- ???? ?? ???????? ?? ???????? ?????? ???????????? ?? ?? ????? ?? ?? ?? ??????? ????????????? ????? ???? ???? ????????? ???? ????? ?????? ??????? ????? ???? ?????? 652/2024 ??? ????? ???? ?????? 30.04.2025 ?? ???? ??? ???? ???? ?? ????? ????????? ?? ????????? ???? ????? ?????? ??? ??? ????????? ?? ???? ?? ???? ??????? ????????????? ?? ?? ?? ????? ???? ??????, ?? ?? ?? ???? ???????? ??? ?????? ????????????? ?? ?????? ? ?? ???? ??? ???? ?????? ????? ??????? ?????? ???? ????? ????? (Undertaking) ?? ???? ?? ?? ?? ??????? ????????????? ???? ?? ??? ???? ???? ???, ?? ???? ??? ?????? ????? ??????? ?? ??????? ????????????? ?? ?????? ?? ???? ???????
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4. In light of the above, the cause of action for which the present writ petition has been filed no more survives.
5. Accordingly, the writ petition is disposed of and is consigned to record. 6. The petitioner is at liberty to agitate his grievance before the appropriate forum in accordance with law, if so advised.
(Praveen Kumar Giri,J.)
October 15, 2025
K.K. Maurya
