Allahabad High Court
Netrapal Singh vs State Of U.P. And 3 Others on 11 November, 2025
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:198957
HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - A No. - 16725 of 2025
Netrapal Singh
.....Petitioner(s)
Versus
State Of U.P. And 3 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Aditendra Singh, Vinod Kumar Singh
Counsel for Respondent(s)
:
C.S.C.
Court No. - 32
HON'BLE SAURABH SHYAM SHAMSHERY, J.
1. Heard Sri Vinod Kumar Singh, learned counsel for petitioner and Sri Santosh Kumar, learned Standing Counsel for State-Respondents.
2. Petitioner is constrained to file present writ petition for the purpose to pay salary of the post of Principal being working as Officiating Principal, since it appears that law in this regard is already settled (See, Dr. Jai Prakash Narayan Singh vs. State of U.P. and others, 2014 SCC OnLine All 15392 and Secretary, U.P. Basic Education Board and 2 Others vs. Tripurari Dubey and 3 Others, 2025:AHC:67382-DB). Therefore, it is responsibility of respondents that such matters may not travel before this Court.
3. The writ petition is accordingly disposed of with observation that respondents will discharge their legal obligation expeditiously. In case of any legal impediment, the same shall be communicated to petitioner.
(Saurabh Shyam Shamshery,J.) November 11, 2025 AK