WPSS/1080/2021
2021 Latest Caselaw 3323 UK

IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
          ON THE 26TH DAY OF AUGUST, 2021
                               BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        Writ Petition (S/S) No. 1080 of 2021


BETWEEN:

Mohd. Ajeem.                                             .....Petitioner
       (By Mr. Gaurav Singh, Advocate)




AND:

Dargah Piran-E-Kaliyar Shari & others                   ...Respondents
       (By Mr. T.A. Khan, Senior Advocate appearing for respondent no. 1 and
       Mr. S.M.S. Mehta, Brief Holder for the State/respondent no. 3)




                            JUDGMENT

According to the petitioner, he has served in Dargah Piran-E-Kaliyar Sharif at Roorkee for several years, but, no salary has been paid to him.

2. By means of this writ petition, petitioner has sought a direction to the authorities concerned to release his salary.

3. Mr. T.A. Khan, learned Senior Counsel appearing for respondent no. 1 submits that there is no evidence that petitioner was regularly appointed.

4. Prayer made in the writ petition cannot be granted.

5. However, petitioner shall be at liberty to make a representation to District Magistrate, Haridwar and if such representation is made within two weeks from today, the same shall be considered, in accordance with law, within eight weeks thereafter.

6. It is made clear that District Magistrate shall hear Uttarakhand Wakf Board also while taking decision on petitioner's representation.

7. With the aforesaid observation, writ petition stands disposed of.

(MANOJ KUMAR TIWARI, J.) Navin