SUNIL YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ram Swaroop Yadav, learned counsel for the petitioner and learned Standing Counsel. Brief Fact

(2.) Petitioner was initially appointed on 19.02.2010 as a Senior alies Officer in Grade G3 in M/S HDB Financial Services Ltd. and posted at his branch office situated at Lekhraj Khazana Complex, Faizabad Road, Indira Nagar, Lucknow. As per the pleadings made by the petitioner in the present, in the month of June, 2010 he was verbally advised by the O.P. No. 2 to remain absent from his duty till further orders or till regular salary bills are cleared. Having no other alternative before him, he complied the said direction but when no steps were taken by the O.P. No. 2 in this regard, a legal notice was served by him on the opposite parties on 09.06.2010 inter alia demanding the outstanding dues of salary of the petitioner for the period 19.02.2010 to 31.05.2010, be paid to him within one month from the date of receipt of the legal notice.

(3.) It is further submitted on behalf of the petitioner that by letter dated 15.06.2010 (Annexure-3) the O.P. No. 2 informed him that the salary as demanded by him will not be paid in view of the reasons, so on 19.06.2010 petitioner sent another Legal Notice to the O.P. Nos. 2 and 3 to reconsider the matter but the O.P. No. 2 turned down the request of the petitioner by means of the letter dated 29th of June, 2010 (Annexure-2) and stated that the case of the petitioner is closed and no further communication would be entertained in the matter.