SHAILENDRA KUMAR MISRA Vs. STATE OF UTTAR PRADESH AND OTHERS
LAWS(ALL)-2016-5-528
HIGH COURT OF ALLAHABAD
Decided on May 10,2016

SHAILENDRA KUMAR MISRA Appellant
VERSUS
State of Uttar Pradesh and others Respondents

JUDGEMENT

- (1.) Heard Mr. Y.K. Misra, learned Counsel for the petitioner, learned Standing Counsel and Dr. R.S. Pande, learned Counsel for the opposite parties Nos. 6, 7 and 8.
(2.) Writ Petition No. 2642 (SS) of 1999 has been filed by the petitioner against the order dated 8.10.1997 passed by the Joint Director, Secondary Education, IX Region, Faizabad (opposite party No.3), whereby financial approval to his appointment has been refused.
(3.) Writ Petition No. 5116 (SS) of 2007 has been filed by the petitioner against the order dated 30.7.2007, whereby a Committee consisting of the Joint Director, Secondary Education, IX Region, Faizabad, the Deputy Director, Secondary Education, IX Region, Faizabad and the District Inspector of Schools, Faizabad, rejected his representation for payment of salary in pursuance of the ad interim order dated 16.11.1999 passed by this Court in writ petition No. 2642 (SS) of 1999.;


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