Surendra Kumar Singh And 2 Ors. vs State Of U.P.& 2 Ors.
2013 Latest Caselaw 2321 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 
Case :- WRIT - A No. - 27828 of 2013
 
Petitioner :- Surendra Kumar Singh And 2 Ors.
 
Respondent :- State Of U.P.& 2 Ors.
 
Petitioner Counsel :- Anil Kumar Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

The petitioners are retired employees, claiming notional promotion for the post of Group-II employees of U.P. Subordinate Agriculture Service since 24.1.1980 and to pay retiral benefits and other allowances and in this regard the petitioners have filed representation before respondent no.2, The Director of Agriculture (AB-2 Anubhag) Krishi Bhawan, U.P., Lucknow, which is pending.

In view of the above, the writ petition is disposed of directing the petitioners to file a fresh comprehensive representation raising their grievances within a period of two weeks along with certified copy of this order. In case if the petitioners file a representation before respondent no.2, he is directed to dispose of the same expeditiously preferably within a period of three months from the date of filing of the representation by a speaking order strictly in accordance to law.

Order Date :- 17.5.2013

Dhruv