Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Allahabad High Court

Santosh Kumar Rai vs State Of U.P. And 4 Others on 23 August, 2024

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:136022
 
Court No. - 9
 

 
Case :- WRIT - A No. - 12162 of 2024
 

 
Petitioner :- Santosh Kumar Rai
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Mahendra Singh,Santosh Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rohit Ranjan Agarwal,J.
 

1. Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.

2. It is contended by learned counsel for the petitioner that the advertisement for the post of Trained Graduate Teacher was issued by the Commission in the year 2009. The selection was held and petitioner was selected in the year 2010. Thereafter, number of writ petition were filed before this Court questioning the selection process. The matter ultimately was decided in the year 2018. Petitioner had joined the institution on 27.08.2018.

3. Bunch of writ petitions were filed before this Court leading case being Writ-A No. 17329 of 2012 (Om Prakash Yadav Vs. State of U.P. and others) which was decided by coordinate Bench of this Court on 23.02.2018. Present petition has been filed seeking a direction upon District Inspector of Schools, Deoria in regard to fixation of pay-scale in the light of decision of this Court in case of Om Prakash Yadav (Supra). Ventilating his grievance petitioner has already represented the matter before the District Inspector of Schools, Deoria on 15.04.2024, which is pending consideration.

4. As no useful purpose would be served in keeping the matter pending, the writ petition is being disposed off, at the admission stage, without calling for counter affidavit with a direction upon respondent no. 3, District Inspector of Schools, Deoria, to take decision in the matter, in accordance with law in the light of decision of this Court in case of Om Prakash Yadav (Supra), preferably within a period of three months from the date of production of certified copy of this order.

5. With the aforesaid directions, writ petition stands disposed off.

Order Date :- 23.8.2024 Shekhar