Narndra Mishra vs State Of U.P. And 3 Others
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Allahabad High Court

Narndra Mishra vs State Of U.P. And 3 Others on 29 October, 2025

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:189326
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
WRIT - A No. - 15875 of 2025   
 
   Narndra Mishra    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Lavkush Singh, Prabhakar Awasthi   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 32
 
   
 
 HON'BLE SAURABH SHYAM SHAMSHERY, J.      

1. Heard Sri Prabhakar Awasthi, learned counsel for petitioner and Sri Santosh Kumar, learned Standing Counsel for State-Respondents.

2. Petitioner has attained age of superannuation on 31.03.2025, however, till date his pension has not been released.

3. Learned counsel for petitioner refers a communication of District Inspector of Schools, Jaunpur dated 03.09.2025 to Manager of concerned College whereby a dispute is raised about the regularization of petitioner and a report is sought from said College.

4. Learned counsel for petitioner submits that petitioner is not aware, whether the College has communicated any report as sought. He further submits that the reason assigned in said communication that details were not mentioned in dispatch register about the order of regularization of petitioner, appears to be a very flimsy ground he has placed reliance on a judgment passed by Supreme Court in Subodh Kumar Prasad vs. State of Bihar and others (2001)10 SCC 282.

5. Learned Standing Counsel appearing for State-Respondents submits that a reasoned decision will be taken by District Inspector of Schools within a very short period of two weeks and in case the Committee of Management of concerned College has still not sent any report, as sought, a reminder will be sent to said respondent within three days from today. Otherwise also, said respondent is under a legal obligation to send report, if not already send.

6. In aforesaid circumstances, taking note of fair submission made by learned Standing Counsel, this writ petition is disposed of that a reasoned decision shall be taken by District Inspector of Schools concerned within aforesaid period taking note of judgment passed by Supreme Court in Subodh Kumar Prasad (supra).

(Saurabh Shyam Shamshery,J.)

October 29, 2025

AK