Allahabad High Court
C/M Swami Devi Das , Uchchatar Madhyamik ... vs State Of U.P. And 4 Others on 16 November, 2019
Author: Manoj Misra
Bench: Manoj Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 18228 of 2019 Petitioner :- C/M Swami Devi Das , Uchchatar Madhyamik Vidyalay, Agra And Another Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Vashishtha Tiwari Counsel for Respondent :- C.S.C. Hon'ble Manoj Misra,J.
The instant petition has been filed for a direction upon the respondents to take the attached primary section of the petitioner's institution under the grant-in-aid for the purposes of payment of salary to its teachers and employees under the Payment of Salaries Act, 1971.
According to the learned counsel for the petitioners, vide letter dated 09.05.2017 (Annexure No.3 to the petition) already a reference has been made by the District Inspector of Schools, Agra to the Director of Education (Madhyamik) for taking a decision in the matter.
The grievance of the petitioners is that no decision as yet has been taken.
Considering the nature of the prayer made, without expressing any opinion on the merits of the claim of the petitioners, this petition is disposed off by providing that if the petitioners make a comprehensive representation before the Director of Education (Secondary), Allahabad with copy thereof to the District Inspector of Schools, Agra along with certified copy of this order, within a period of six weeks from today, the second respondent (Director of Education (Secondary), Allahabad) shall call for report from the District Inspector of Schools, Agra and other department concerned and thereafter accord consideration to the prayer of the petitioner and pass a reasoned order, preferably, within next three months. In case the matter needs to be referred to any other competent authority for enabling a decision, then the same shall also be done within the period provided above.
Order Date :- 16.11.2019 AKShukla/-