Allahabad High Court
Anoop Kumar Shukla vs Zila Basic Shiksha Adhikari And 4 Ors. on 6 December, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- WRIT - A No. - 50180 of 2016 Petitioner :- Anoop Kumar Shukla Respondent :- Zila Basic Shiksha Adhikari And 4 Ors. Counsel for Petitioner :- Manu Saxena,Vindesh Kumar Counsel for Respondent :- C.S.C.,Prabhakar Awasthi,Santosh Kumar Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for parties.
Supplementary Affidavit filed on behalf of petitioner be taken on record.
While filing the said affidavit, Shri Manu Saxena informed to the Court that so far as the inquiry is concerned, the same has been concluded with certain punishment by the order dated 17.09.2019 passed by the District Basic Education Officer, which is annexed as Annexure SA-1 to the supplementary affidavit.
In the facts and circumstances, no useful purpose would be served in keeping the writ petition pending consideration.
With the consent of parties, without entering into the merits of the case, the writ petition is disposed of asking the District Basic Education Officer, Shahjahanpur to do the needful in the mater in response to the order dated 17.09.2019 within the period of ten days from the date of production of certified copy of this order. It is clarified that in case the petitioner is entitled for any payment, the same shall also be ensured within two months thereafter.
Order Date :- 6.12.2019 A. Pandey