- (1.) S. U. Khan, J. Learned Counsel for the petitioner prays for and is allowed two weeks' time to file a supplementary affidavit in support of restoration application.
(2.) LIST thereafter. However, no perusal of the record, it transpires that the writ petition was dismissed on 4. 4. 2000 still both the petitioners (alleged teachers) are being paid salary under the interim order dated 5. 11. 1992 passed in this writ petition, which automatically came to an end by the dismissal of the writ petition in default. The Court is constantly noticing that in large number of cases such things are happening, i. e. writ petitions are dismissed in default but for want of knowledge of the said order salaries are being paid to the employees under the interim orders, which had been passed in the said writ petitions. This situation is most rampant and prevalent in the cases of teachers of privately managed but Government aided schools and colleges.
(3.) ACCORDINGLY, learned Chief Standing Counsel is directed to immediately seek details of such teachers who are getting salaries under interim orders passed by this Court along with the numbers of writ petitions in which interim orders have been passed particularly, writ petitions which are more than 10 years old. On receiving the information, the Office of Chief Standing Counsel shall immediately verify from the computer Section and concerned office of the High Court regarding status of those writ petitions. Computer Section and office concerned are strictly directed to fully co-operate in this regard with the office of learned Chief Standing Counsel and supply requisite information promptly on priority basis. Thereafter, details of such writ petitions, which have already been dismissed, be immediately supplied by the office of the Chief Standing Counsel to the D. I. O. S. concerned with the direction of stoppages of salaries with immediate effect and steps for recovery of the salary, which may have been paid after dismissal of the writ petition. D. I. O. S. may also be directed to obtain status and information of the writ petitions from the internet on the High Court website i. e. www. Allahabadhighcourt. in under the heading "status report". Similar details may also be sought for the different Government offices of the Districts through District Magistrates regarding writ petitions of Government employees and similar steps may be taken by learned Chief Standing Counsel in these cases.;