The Allahabad High Court has over ruled the decision of a single bench which stayed the payment of salaries of assistant teachers of Firozabad on the basis of fake B.Ed. degree of Agra University. At the same time, while continuing to serve the appellant assistant teachers, he has been directed to make regular salary payments.
“The effect and operation of the judgement passed by learned Single Judge shall remain stayed. The respondents shall continue the appellants in service and shall also make payment of salary on month to month basis.” Direction passed by the Court.
The above order has given by a division bench of Chief Justice Govind Mathur and Justice Siddharth Verma on a special appeal of Dharmendra Kumar Kansana and five other assistant teachers after hearing the lawyer Satyendra Chandra Tripathi. The court has directed to present this appeal along with other pending appeals.
According to the facts of the case, the SIT, after examining fake B.Ed. degrees from colleges affiliated to Agra University in the session 2004-05, recommended action in its report stating thousands of degrees as fake. The single bench, while directing action on the teachers appointed with fake B.Ed. degrees, has banned their salary payment, which has been challenged in the appeal.
Case details
Case: - SPECIAL APPEAL DEFECTIVE No. - 730 of 2020
Appellant: - Dharmendra Kumar Kanshana and 5 Others
Respondent: - State Of U.P. And 6 Others
Counsel for Appellant: - Satyendra Chandra Tripathi
Counsel for Respondent: - C.S.C., Bhupendra Kumar Yadav, Gagan Mehta, Vikram Bahadur
Singh
Quorum: Chief Justice Govind Mathur and Justice Siddharth Verma
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