Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2368 OF 2007
SURENDRA NATH SINGH (DEAD) THROUGH LRS. Appellant(s)
:VERSUS:
U.P. SECONDARY EDUCATION SERVICE
COMMISION & ORS.
Respondent(s)
O R D E R
Learned senior counsel appearing on behalf if the
appellant submits that unfortunately the appellant
has died on 31.01.2010 and on the basis of the
letter dated 6.11.2004 issued by the Manager of the
JUDGMENT
School, the appellant has worked as a Principal from
1.7.1994 to 31.01.2010 but he has not been paid the
salary of the post of Principal from 1.7.2004 to
31.1.2010. In case the appellant has worked as a
Principal from 1.7.2004 to 31.1.2010, he would be
entitled to the salary of that post.
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We accordingly direct that the respondents, after
making necessary enquiries and verification, shall
make payment of salary of the post of Principal for
the period 1.7.2004 to 31.1.2010, to the legal
representatives of the appellant within a period of
three months from today.
With these observations and directions, this appeal
is disposed of, leaving the parties to bear their
own costs.
.....................J
(DALVEER BHANDARI)
.....................J
(DIPAK MISRA)
New Delhi;
February 23, 2012.
JUDGMENT
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