APARBAL YADAV vs. THE STATE OF UP

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S). 3695/2018 (ARISING FROM SLP (C) NO.28552/2017) APARBAL YADAV APPELLANT(S) VERSUS THE STATE OF U.P. & ORS. RESPONDENT(S)

“...Stopping salary of a teacher, who is continuously working for last thirty years, only on the basis of doubt is not justified. th Accordingly, the impugned order dated 25 January, 2012 stopping the salary of the petitioner is stayed.” Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.04.11 13:30:42 IST Reason: 3. It appears, that the Division Bench, without 1 considering the background of the case and the reasons which compelled the learned Single Judge to pass the order, directed the writ petition to be finally disposed of expeditiously, but modifying the interim order of the learned Single Judge to the effect that the status as was prevailing on the date of filing of the writ petition was to be maintained. It is not in dispute that as on the date of filing of the writ petition, the appellant was without salary on account of the impugned orders. 4. Having heard the learned counsel for the parties, we see no justification at all for the Division Bench to take such a view. After all, the appellant has been working since 1987 and was drawing salary till the impugned orders were passed in the year 2012. 5. In the above circumstances, the impugned judgment of the Division Bench of the High Court, to the extent it modified the interim order passed by the learned Single Judge, is set aside and the appeal is, accordingly, allowed. The interim arrangement made by the learned Single Judge by order dated 31.08.2017 shall continue to operate till the disposal of the writ petition. The arrears of salary shall be released within a period of one month from today. 6. The writ petition may be disposed of on its own merits, uninfluenced by the judgment of the Division Bench of the High Court or of this Court. 2

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