REGENT COMPUTRONICS PVT. LTD.

Bhagirath Prasad Sharma Appellant

V/S

STATE OF UP Respondents

Referred Judgements :-

MOTILAL PADAMPAT SUGAR MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAM CHAND VED PRAKASH VS. UNION OF INDIA [REFERRED TO]
STATE OF U P VS. MANOHAR [REFERRED TO]
CHAIRMAN U P JAL NIGAM VS. JASWANT SINGH [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. YOGENDRA SHRIVASTAVA [REFERRED TO]
KRISHAN DEV VS. RAM PIARI [REFERRED TO]
VIDYAVATHI KAPOOR TRUST VS. CHIEF COMMISSIONER OF INCOME TAX [REFERRED TO]
GOBINDA RAMANUJ DAS MOHANTA VS. RAM CHARAN DAS [REFERRED TO]
STATE OF UTTARANCHAL VS. SHIV CHARAN SINGH BHANDARI [REFERRED TO]
JAI PRAKASH NARAYAN SINGH VS. STATE OF U P [REFERRED TO]
PRABHAKAR VS. JOINT DIRECTOR SERICULTURE DEPARTMENT AND ORS. [REFERRED TO]
UNION OF INDIA VS. N.MURUGESAN [REFERRED TO]
CHAIRMAN, STATE BANK OF INDIA VS. M.J. JAMES [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Om Prakash Chaube, the learned counsel for the petitioner and Sri Pradipta Kumar Shahi, the learned Additional Chief Standing Counsel for the State respondents.

(2.) By means of the instant writ petition filed under Article 226 of the Constitution of India, the petitioner has challenged the validity of an order dtd. 20/1/2024 passed by the respondent no. 5 - Deputy Director of Education (Secondary), Jhansi rejecting the petitioner's representation for payment of difference in salary for the post of officiating Principal for the period June, 2006 to 30/6/2009, on the ground that there was no provision of payment of salary of a post held on officiating basis at that point of time.

(3.) Earlier the petitioner had filed a Writ-A No. 227 of 2023 with the following prayers: -

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BHAGIRATH PRASAD SHARMA Vs. STATE OF UP

Referred Judgements :-

JUDGEMENT

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