SANJAY KUMAR SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Harshd Mishra holding brief of Sri Avneesh Tripathi, learned counsel for the contesting respondents and learned Standing Counsel for the State.

(2.) The grievance of the petitioner is that he is duly appointed Lecturer Grade Teacher and his salary is to be paid only after verification of the educational record and in that regard all papers except B.Ed degree have been got verified on-line but physical verification is still to be made by respondent nos.3 and 4 and because of the inaction of respondent nos.3 and 4, the salary of the petitioner have not been paid, therefore, prayer has been made for doing the needful by respondent no.3 in getting the B.Ed degree duly verified without occasioning any further delay.

(3.) Sri Harshd Mishra holding brief of Sri Avneesh Tiwai, learned counsel for the contesting respondents submits that for redressal of grievance of the petitioner, he may move fresh representation before the authority concerned say respondent no.3.