Allahabad High Court
Dileep Kumar Verma And Ors. vs The State Of U.P.Thr.Its Prin ... on 7 July, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- SERVICE SINGLE No. - 6932 of 2008 Petitioner :- Dileep Kumar Verma and Ors. Respondent :- The State Of U.P.Thr.Its Prin Secy.Depratment Of Education Petitioner Counsel :- Rakesh Kumar Srivastava Respondent Counsel :- C.S.C. Hon'ble Satyendra Singh Chauhan, J.
Heard learned counsel for the parties.
The present petition has been filed challenging the order dated 31.7.2008, inter alia, on the ground that no opportunity was given to the petitioners before rejecting their claim as directed by this Court in Writ Petition No.2835(SS) of 2008.
Submission of learned counsel for the petitioners is that if opportunity had given to the petitioners they would have explained under which circumstances they have been appointed and the finding of fact recorded by the authority would not have been recorded.
Looking to the fact that the petitioners have not been given any opportunity, the ends of justice would suffice if a direction is given to the opposite parties to give post decisional hearing to the petitioners and consider the version of the petitioners and if the authority comes to the conclusion that evidence annexed by the petitioners have some force, the D.I.O.S. will proceed to review/modify the earlier order passed by him and take a fresh decision in accordance with law within a period of two months.
Subject to the above observation and direction, the writ petition is disposed of finally.
Order Date :- 7.7.2010 Rao/-