STATE OF U P Vs. MOHAMMAD SAFIQ

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Challenge in this special appeal is to the judgment and order dated 28.9.2006 passed by the learned Single Judge in Civil Misc. Writ Petition No. 26130 of 2006, Mohammad Safiq versus State of U.P. and others, whereby the aforesaid writ petition was allowed quashing the order dated 25.4.2006 passed by the Additional Director of Education (Basic), U.P. Allahabad. By order dated 25.4.2006 the claim of respondent no.1 was rejected.

(3.) Brief facts of the case are that Mohd. Shafiq, respondent no.1 an urdu teacher claiming himself to be appointed under the Triple Language Formula Scheme had approached this Court by filing the aforesaid writ petition seeking regular continuance in service and for payment of salary and arrears of salary from April, 1997 when the same was abruptly stopped. He then preferred Civil Misc. Writ Petition No. 8540 of 2006, Mohd. Shafiq versus State of U.P. & others, which was disposed of vide order and judgment dated 13.2.2006 by the High Court with a direction to the appropriate authority i.e. Director, Basic Education to look into the matter and pass appropriate orders within three months. In compliance of the aforesaid judgment, the Additional Director, Basic Education U.P. disposed of the representation of respondent no.1 on 25.4.2006.