Page 1

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  

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.

Page 2

-2-

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.