Allahabad High Court
Shantanu Kumar Singh And 4 Others vs State Of U.P. And 4 Others on 1 September, 2020
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - A No. - 6051 of 2020 Petitioner :- Shantanu Kumar Singh And 4 Others Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Ashok Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Heard counsel for the petitioners, standing counsel for the State and perused the material on record.
The petitioners claim that they were appointed on 20.1.2013 and 3.2.2013 and in terms of the said appointments are working in the Institution namely; Mahatma Gandhi Inter College, Dalan Chhapra District Ballia. It is alleged that the entire proceedings for appointment of the petitioners were forwarded in the office of the District Inspector of School, Ballia on 3.2.2013, however, no action has been taken despite there being sanctioned post lying vacant.
Considering the fact that the allegations made are in respect of inaction in deciding the question by the respondent no.3, the present writ petition is disposed off with direction to the respondent no.3 to pass an order on the papers forwarded by the Principal seeking financial approval which is said to be pending before the respondent no.3, as expeditiously as possible preferably within a period of four months from the date of production of a certified copy of this order in accordance with law.
It is clarified that this Court has not considered the claim of the petitioners on merits which shall be decided by the respondent no.3 independently and in accordance with law.
The writ petition is disposed off in terms of the above said order.
Order Date :- 1.9.2020 Hasnain