Jamil Ahmad Khan vs U.P.S.R.T.C. Thru' Managing ...
2013 Latest Caselaw 7520 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 69722 of 2013
 

 
Petitioner :- Jamil Ahmad Khan
 
Respondent :- U.P.S.R.T.C. Thru' Managing Director & Another
 
Counsel for Petitioner :- Siddharth
 
Counsel for Respondent :- Samir Sharma
 

 
Hon'ble Abhinava Upadhya,J.

The dispute raised in this writ petition  is that upon the fault of the Corporation,  the petitioner was not promoted from the date when his juniors were promoted. After his retirement this mistake has now been corrected and it is held  that for the purposes of computation of pension etc.  the petitioner was granted notional promotion from the date when his juniors were promoted, i.e., 30.5.1986.  However, it was held that the salary on the promoted post from 30.5.1986 upto 30.6.1993  would not be payable to the petitioner as he did not work on the promoted post relying upon a Government Order dated 28.5.1997.

Learned counsel for the petitioner submits  that the said Government Order is not applicable to the petitioner as he is  entitled for the salary and other benefits from 30.5.1986 to 30.6.1993 on the promoted post.

Sri Samir Sharma, learned counsel appears on behalf of the respondents. He prays for and is allowed three weeks' time to file counter affidavit.

List thereafter.

Order Date :- 18.12.2013

SKM