Allahabad High Court
Dhirendra Singh And 4 Others vs State Of U.P. And 4 Others on 29 October, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:189828
HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - A No. - 15890 of 2025
Dhirendra Singh And 4 Others
.....Petitioner(s)
Versus
State Of U.P. And 4 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Pankaj Kumar Ojha
Counsel for Respondent(s)
:
C.S.C., Rama Nand Pandey
Court No. - 35
HON'BLE PRAVEEN KUMAR GIRI, J.
1. Heard Sri Pankaj Kumar Ojha, learned counsel for the petitioner, Sri Rama Nand Pandey, learned counsel for respondent Basic Education Board/Officer and learned Standing Counsel for respondent State.
2. This writ petition under Article 226 of the Constitution of India has been filed with the following prayers :
"(I) Issue a writ, order or direction in the nature of mandamus directing the respondent authorities to pay the salary of Head Master/Head Mistress as they are performing the duties of Head Master/Head Mistress in their respective Schools in pursuant to the judgment and order passed in Special Appeal No. 652/2024 (Secretary, U.P. Basic Education Board and 2 others versus Tripurari Dubey and 3 others), within stipulated period.
(II) Issue any other suitable writ order or direction as this Hon'ble Court may deem fit and proper in the circumstances of the case to meet the end of justice."
3. Due to new developments as the State Government has taken a decision vide Government Order dated 14.10.2025, the claim of the In-charge Headmasters has been settled and the conditions have already been mentioned in the said Government Order.
4. The Government Order dated 14.10.2025 is being quoted below:
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???? : ??? ???? ????????, ???????? ??? ????? ????? ???? ??????-652/2024 ???? ????? ?????? ????? ? ???? ???? ?????????? ???? ??? ???? ??? ????? ???? ??????-30-04-2025 ?? ?????? ????
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????????? ????? ??? ???? ????????, ???????? ??? ????? ????? ???? ?????? 652/2024 ????, ????? ?????? ????? ? ???? ???? ?????????? ???? ? ???? ??? ????? ???? ?????? 30.04.2025 ?? ????? ??? ???????? ?? :-
".......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."
2- ??? ???? ????????, ???????? ?????? ????? ???? ???? ?????? 30.04.2025 ?? ??????? ??? ?????? ????????, ?? ?????? ??? ????? ??????? ?????? ?????? 022472/2025 ?????? ????? ? ??? ???? ???? ?????????? ???? ? ???? ????? ?? ???, ?????? ????? ???? ?????? 13.08.2025 ???????? ???-
"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."
3- ????????? ?? ?? ??? ???? ????????, ???????? ??? ????? ????? ???? ??????-652/2024 ????, ????? ?????? ????? ? ???? ???? ?????????? ???? ? ???? ??? ????? ???? ?????? 30.04.2025 ?? ??????? ??? ?????? ???????? ??? ????? ????? ??????? ?????? ?????? 022472/2025 ?????? ????? ? 04 ???? ???? ?????????? ???? ? ???? ????? ?? ???, ?? ???? ?????? 13.08.2025 ?????? ????? ?? ?? ??? ??? ?? ?????? ??? ?????? ???????? ?? ??? ?????? ??????? ? ???? ?? ???? ??? ???? ???????? ??? ????? ????? ???? ?????? 652/2024 ???? ????? ?????? ????? ? ???? ???? ?????????? ???? ? ???? ??? ????? ???? ?????? 30.04.2025 ?????? ?? ???? ?? ?? ???? ??????? ???? ???? ????? ??? ?? ????????? ???
4- ??? ???? ????????, ???????? ?????? ????? ???? ?????? 30.04.2025 ?? ??????? ??? ??? ????? ??????, ?? ????? ???? ?????? 652/2024 ????, ????? ?????? ????? ? ???? ???? ?????????? ???? ? ???? ??? ??????? ???, ?? ?? ???? ??? ?????
5- ???????? ?? ???????? ??? ?????? ?? ?????? ???????, 2009 ?? ???????? ???????? ?? ??? ????????? ???? ?? ?????? ???? ????? ?? ?????? ????? ?? ??? 150 ?? ?? ??????? ?? ??? ??? ????? ?? ????? ????? ?? ??? ???? 100 ?? ?? ????? ??? ???? ?? ?? ?? ?????????? ????????? ?? ????????? ????? ???? ?? ???? ?? ?? ?? ??? ???????? ?? ???????? ??????? ?? ???????? ?? ???????????? ????????? ?? ??????? ?? ???? ?????? ???? ???? ??? ??????? ????????? ?????? ?? ???????? ??????? ???????? ?? ???????????? ????????? ?? ??????? ???? ??? ????? ?? ?? ???? ??? ?????? ??????? ?? ?? ??????? ???? ??????, ?????? ???? ???? ??? ???????? ?????????? ??? ???? ?????
6- ???? ?? ???????? ?? ???????? ?????? ???????????? ?? ?? ????? ?? ?? ?? ??????? ????????????? ????? ???? ???? ????????? ???? ????? ?????? ??????? ????? ???? ?????? 652/2024 ??? ????? ???? ?????? 30.04.2025 ?? ???? ??? ???? ???? ?? ????? ????????? ?? ????????? ???? ????? ?????? ??? ??? ????????? ?? ???? ?? ???? ??????? ????????????? ?? ?? ?? ????? ???? ??????, ?? ?? ?? ???? ???????? ??? ?????? ????????????? ?? ?????? ? ?? ???? ??? ???? ?????? ????? ??????? ?????? ???? ????? ????? (Undertaking) ?? ???? ?? ?? ?? ??????? ????????????? ???? ?? ??? ???? ???? ???, ?? ???? ??? ?????? ????? ??????? ?? ??????? ????????????? ?? ?????? ?? ???? ???????
7- ??? ?? ??????? ??? ???? ?? ???? ?? ????? ??? ?? ?? ??? ???? ???????? ??? ????? ????? ???? ?????? 652/2024 ???? ????? ?????? ????? ? ???? ???? ?????????? ???? ? ???? ??? ????? ???? ?????? 30.04.2025 ?? ??????? ???? ??????????????? ???????? ????????? ????? ??? ??? ????????? ?? ???? ?? ?? ?????? ??? ???? ????? ????????? ?????
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5. Learned counsel for the State respondents submits that earlier there was no provision for In-charge Headmasters but due to new developments, there is a Government Order dated 14.10.2025, the claim of the petitioners shall be considered as per the said Government Order, therefore, no cause of action survives and the writ petition may be consigned to record.
6. Learned counsel for the petitioners does not contradict the submission made by the learned counsel for the respondents.
7. This Court directs that if there is any grievance of the petitioners, the same may be agitated by them before the concerned authorities as per the Government Order dated 14.10.2025.
8. With the above observations, the writ petition is disposed of and is consigned to record.
(Praveen Kumar Giri,J.)
October 29, 2025
DKS
