Allahabad High Court
Prachand Pratap Singh vs State Of U.P. And 2 Others on 4 February, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - A No. - 1648 of 2021 Petitioner :- Prachand Pratap Singh Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Hritudhwaj Pratap Sahi,Salilendu Kumar Upadhyay,Samarath Singh Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the respondent Nos.1 & 2.
The petitioner has preferred the present writ petition inter-alia with the prayer to issue a mandamus directing the respondent-District Basic Education Officer, Etah to forthwith pass appropriate orders regarding payment of salary to the petitioner on the post of Assistant Teacher in the Institution in question.
It is argued by learned counsel for the petitioner that the petitioner was duly selected on the post of Assistant Teacher in the institution in question by a regularly constituted selection committee on 02.09.2018. It is argued that necessary papers and documents were forwarded for approval by the institution to the office of respondent No.2 /District Basic Education Officer, Etah, copy of the same, is appended as Annexure No.9 to the writ petition. It is argued that considerable time has already been lapsed but till date no final decision has been taken.
Heard learned counsel for the parties. With the consent of learned counsel for the parties, the present writ petition is disposed of finally disposed of permitting the petitioner to make a detailed representation ventilating all his grievances before the respondent No.2/District Basic Education Officer, Etah along with copy of the self attested computer generated copy of this order downloaded from the official website of High Court Allahabad within a period of two weeks from today. If such a representation is filed, the respondent No.2 will pass appropriate orders strictly in accordance with law expeditiously and most preferably within a period of three months from the date of submitting of representation before him.
Order Date :- 4.2.2021/saqlain