Shiv Mohan Singh vs State Of U.P. And Others S
2011 Latest Caselaw 1416 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 24661 of 2011
 

 
Petitioner :- Shiv Mohan Singh
 
Respondent :- State Of U.P. And Others S
 
Petitioner Counsel :- Suresh Chandra Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is granted eight weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next four weeks.

List thereafter.

When the matter has been taken up, learned counsel for the petitioner submits that he is not at all questioning the validity of punishment order dated 01.10.1994, wherein he was placed on minimum pay scale for a period of three years. Petitioner submits that after expiry of the period of three years on 01.10.1997, no steps are being undertaken to ensure him future increments; although he has been serving with the department, but this aspect of the matter has not at all been adverted to.

While filing reply by the next date, learned standing counsel shall see that  specific reply  is  furnished on the above aspect of the matter.

Let a copy of this order be made available to learned standing counsel.

Order Date :- 28.4.2011

SRY