Allahabad High Court
Sanjay Kumar Singh And Another vs The State Of U.P. And Others on 2 July, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 26 Case :- WRIT - A No. - 53681 of 2007 Petitioner :- Sanjay Kumar Singh And Another Respondent :- The State Of U.P. And Others Petitioner Counsel :- Radha Kant Ojha Respondent Counsel :- C.S.C.,Ali Hasan Hon'ble Anil Kumar,J.
Heard Sri Indra Raj Singh, learned counsel for the petitioner, Sri Ali Hasan, learned counsel on behalf of O.P. No. 5 and Learned Standing Counsel.
In brief the facts as submitted by the learned counsel for the petitioners are that in the city of Jaunpur there is an institution known as Sanjay Gandhi Smarak Uchchattar Madhyamik Vidyalaya Khuiri Sotipur, District Jaunpur (hereinafter referred to as the Institution). In the said institution, petitioner No. 1 is working on the post of Assistant Clerk and petitioner No. 2 is working on the post of Daftari.
Learned counsel for the petitioner further submits that the institution in question had been put to grant in aid list on 17.11.2005 w.e.f. 01.01.2004 however the name of the petitioner does not find place in the list of the employees who are working in the institution at the time when the institution has been taken in the grant in aid list. Accordingly a representation have been made by the petitioner raising the said grievance which was duly forwarded by the Committee of Management of the institution by its resolution dated 20.06.2004 (Annexure-5) to the Competent Authority for taking necessary action.
He further submitted that thereafter the case of the petitioners were duly recommended by District Inspector of schools and as well as by the Joint Director of Education, Varanasi Region, Varanasi. However in spite of the said facts, no heed has been paid in the matter in question by the O.P. No. 1 i.e. Secretary Madhyamik Shiksha, Lucknow. Hence the present writ petition has been filed by the petitioners for redressal of their grievances.
In view of the abovesaid facts, in the interest of justice, the petitioners are permitted to make a fresh representation to O.P. No.1 (Secretary Madhyamik Shiksha, Lucknow) within a period of two weeks from the date of receiving the certified copy of this order annexing all the relevant documents and materials in support of their case along with self addressed envelope and after receiving the same O.P. No. 1 shall consider and dispose the same of by way of speaking and reasoned order in accordance with law within a further period of six weeks and communicate to the petitioners.
With the above observation, the writ petition is finally dispose of.
Order Date :- 2.7.2010 Ravi/-