Allahabad High Court
Prabhu Shankar And 7 Others vs State Of U.P. And 8 Others on 3 February, 2020
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - A No. - 1076 of 2020 Petitioner :- Prabhu Shankar And 7 Others Respondent :- State Of U.P. And 8 Others Counsel for Petitioner :- Bheem Singh Counsel for Respondent :- C.S.C.,Arun Kumar Hon'ble Surya Prakash Kesarwani,J.
Heard Sri Bheem Singh, learned counsel for the petitioners, the learned standing counsel for the State-respondents and Sri Arun Kumar, learned counsel for the respondent No.4.
Learned standing counsel and learned counsel for the respondent No.4 jointly state on instructions that those part-time contractual instructors working on honourarium basis with number of students above 70, were considered for further engagement for three months from 12.11.2019 to 11.01.2020 and those who shown improvement, may be considered for further engagement. They state that the petitioners may approach the District Magistrate/ Chairman, District Grievance Redressal Committee, District Gorakhpur, who shall take appropriate decision in accordance with law, after obtaining report from the respondent No.4.
In view of the statements made by learned standing counsel and learned counsel for the respondent No.4, and, without expressing any opinion on the merits of the case of the petitioners, this writ petition is disposed of with a direction to respondent No.2 to take appropriate decision in accordance with law in the matter of the petitioners, expeditiously preferably within four weeks from the date of presentation of a certified copy of this order, after obtaining a report from the respondent No.4.
Order Date :- 3.2.2020 NLY