Allahabad High Court
Satyendra Pratap Mishra vs State Of U.P. And Others on 20 July, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 30 Case :- WRIT - A No. - 30927 of 2007 Petitioner :- Satyendra Pratap Mishra Respondent :- State Of U.P. And Others Petitioner Counsel :- S.P. Pandey Respondent Counsel :- C.S.C.,I.R.Singh,P.C. Shukla Hon'ble Amreshwar Pratap Sahi,J.
Heard Sri S.P. Pandey learned counsel for the petitioner, learned Standing Counsel for the respondents No. 1 to 6 and Sri Indra Raj Singh heard on behalf of the Joint Secretary, Uttar Pradesh Madhyamik Shiksha Sangh, Kanpur Nagar who has filed an impleadment application.
It has been brought to the notice of this Court that the petition filed by the Madhyamik Shiksha Sangh has been disposed of on 23rd April, 2010 being Writ Petition No. 5200 of 2007.
In the light of the said judgment, the matter has now been examined by the competent authority with regard to the claim or otherwise of the entitlement of the petitioner or such similarly situate employees.
In this view of the matter, the writ petition stands disposed of with liberty to the petitioner to approach the competent authority who shall proceed to consider the claim of the petitioner as well while proceeding to decide the matter in terms of the judgment dated 23.4.2010 in case the same has not already been decided.
The writ petition is disposed of.
Order Date :- 20.7.2010 Sahu