Allahabad High Court
Smt. Asha Mishra vs State Of U.P. And Others on 30 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 44457 of 2010 Petitioner :- Smt. Asha Mishra Respondent :- State Of U.P. And Others Petitioner Counsel :- Akhilesh Chandra Srivasta,Neeraj Chandra Srivastava Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
Petitioner, who is working on the post of Aaganbari Karykarti. Her appointment was dispensed with, she approached this Court and this Court has directed the authority to decide the claim of the petitioner. The Competent authority in pursuance of the order dated 13.02.2006 has reinstated the petitioner with a condition that from the date of the termination, till the date of reinstatement, petitioner will not be entitled for any honorarium. Petitioner claims honorarium for that period.
In my opinion as the condition of reinstatement was this and petitioner has accepted the same, therefore, now petitioner cannot claim that she is entitled for the honorarium for that period. The writ petition is devoid of merit and it is hereby dismissed.
No order as to costs.
Order Date :- 30.7.2010 Pr/-