Kewal Singh vs The State Of U.P. And Others
2014 Latest Caselaw 1703 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 37196 of 2007
 

 
Petitioner :- Kewal Singh
 
Respondent :- The State Of U.P. And Others
 
Counsel for Petitioner :- V.S. Chauhan,B.B. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

The petitioner has assailed the orders dated 5.7.2007 and 20.7.2007 contained in Annexure nos. 1 and 2 to the writ petition whereby the benefit of pay scale i.e. Rs. 4000 to Rs. 6000 was not found admissible to him on the basis of the G.O. dated 8.10.2002.

Learned counsel for the petitioner has placed reliance on the judgment and order passed by this Court in  writ petition no. 4127 of 2007  and connected matters on 17.12.2012 whereby,admissibility  for the purposes of pay-scale i.e. Rs. 4000 to Rs.6000 has been looked into. Learned counsel for the petitioner states that his grievance is covered by the judgment and order passed by this Court on 17.12.2012.

Without entering into the merits of the case, it is left open to the petitioner to make a representation on the basis of the order passed by this Court on 17.12.2012, if any such representation is made , the respondent no.2 is directed to reconsider the grievance of the petitioner  in the light of the judgment placed reliance upon by the learned counsel for the petitioner and without being prejudiced by the orders dated 5.7.2007 and the consequential order dated 20.7.2007  which are assailed in the present writ petition. The decision shall be taken  within a period of two months from the date of production of a certified copy of this order before him.It is clarified that the impugned orders will not come in the way of the petitioner, if his grievance is  otherwise found covered by the judgment passed by this Court.

With these observations, the writ petition stands disposed of.

Order Date :- 13.5.2014

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(Attau Rahman Masoodi J.)