Allahabad High Court
Rajenda Prasad Pathak And Others vs State Of U.P. And Others on 17 June, 2010
Author: Rakesh Sharma
Bench: Rakesh Sharma
Court No. - 10 Case :- WRIT - A No. - 35564 of 2010 Petitioner :- Rajenda Prasad Pathak And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- S.D. Shukla Respondent Counsel :- C.S.C. Hon'ble Rakesh Sharma,J.
Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondent.
Learned counsel for the petitioners submitted that the petitioners, who are assistant teachers in L.T. Grade were allowed promotion w.e.f. 1.1.2008. After raising the pay, the benefits were made available to them without interruption. However, some contradictory orders were passed by the Finance and Accounts Officer, as a result of which payment of the petitioners were reduced. It is further submitted that the petitioners have already submitted a detailed representation on 7.5.2010, raising their grievance before the Regional Joint Director of Education, Basti Region,Basti- respondent No.4, which is pending.
In view of the above, respondent No.4 is directed to consider the representation of the petitioners dated 7.5.2010 and thereafter pass a reasoned and speaking order in accordance with law as expeditiously as possible preferably within a period of two months from the date of presentation of a certified copy of this order before him.
With the above observations, the writ petition is disposed of finally.
Order Date :- 17.6.2010 Shiraz