STATE OF U.P. Vs. BRAMHANAND SHUKLA

JUDGEMENT

(1.) Heard Shri Anil Kumar Visen, learned Standing Counsel for the applicants/ appellants, Shri G.C. Verma, learned counsel for the respondent no.1 and Shri S.P. Singh, learned counsel for the respondent no.2 on C.M. Application no.2850 of 2020 (Application for Condonation of Delay) as well as on the question of admission of appeal.

(2.) The Appeal is barred by 190 days.

(3.) It is not in dispute that the respondent no.1-writ petitioner was senior most teacher in the Institution and was directed to look after the work on the post of Principal on officiating basis on 25.08.2004, by the Committee of Management of the Institution. Salary and other benefits admissible for the post of principal were not provided to the writ petitioner only on account of the bar indicated in Statute 12.22 of the First Statute of the University which was inserted by a notification of the State Government dated 31.10.1985.