Surendra Jai Narain vs State Of U.P.& Another
2013 Latest Caselaw 6182 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 53751 of 2013
 

 
Petitioner :- Surendra Jai Narain
 
Respondent :- State Of U.P.& Another
 
Counsel for Petitioner :- Krishan Ji Khare,Mritunjay Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

The contention of learned counsel for the petitioner is that the petitioner was entitled for regular promotion from the date when the promotion has been granted to his junior and he was also entitled for all the benefits of the promoted post in view of the decision of the Division Bench of the Court in Writ Petition No. 20117 of 2002, Udai Raj Singh Vs. State of U.P. and others, while the petitioner has been granted notional promotion w.e.f. 21.2.1987 with intent to deny the benefit of promotional post for the period during which he has not worked on the promotional post. Such view is patently inconsistent to the law laid down by this Court in the case of Udai Raj Singh Vs. State of U.P. and others (supra).

Sri Pankaj Rai, learned Additional Chief Standing Counsel prays for and is granted three weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List in week commencing 11.11.2013.

Order Date :- 30.9.2013

OP