Allahabad High Court
Dr. Krishna Autar Gupta vs State Of U.P. & 3 Others on 13 December, 2013
Bench: Rajes Kumar, Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - A No. - 68560 of 2013 Petitioner :- Dr. Krishna Autar Gupta Respondent :- State Of U.P. & 3 Others Counsel for Petitioner :- Sanjeev Singh Counsel for Respondent :- C.S.C. Hon'ble Rajes Kumar,J.
Hon'ble Mahesh Chandra Tripathi,J.
Connect with Writ Petition no. 47968 of 2011.
Learned Standing Counsel has accepted notice for the respondents no. 1 to 3.
Issue notice to the respondent no. 4 fixing a date immediately after six weeks.
All the respondents may file counter affidavit by the next date.
For the reasons given in the order dated 13.2.2012 passed in the connected writ petition, we are of the opinion that the petitioner herein would also be entitled to similar interim protection.
Accordingly, we direct that until further orders of this Court, the petitioner shall be paid regular salary and allowance on the post of Principal which would be subject to the result of this writ petition.
The question of payment of arrears shall be considered at the time of final hearing.
Order Date :- 13.12.2013 OP