Vakil Ahmad vs State Of U.P. And 4 Others
2017 Latest Caselaw 7855 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - A No. - 58924 of 2017
 

 
Petitioner :- Vakil Ahmad
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Anil Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

Heard the learned counsel for the petitioner and learned standing counsel.

Petitioner retired on 30 June 2000, from the post of Lecturer, Pandit Jawahar Lal Krishak Inter College Mahuwabari Lar Road, Deoria, on attaining the age of superannuation. It is contended that petitioner's pension was fixed with effect from 1 January 2006, however, according to the petitioner, pension was wrongly fixed. Since then, petitioner has been approaching the authorities for rectification. Attention of the court has been drawn to a communication dated 24 August 2017 issued by the Deputy Director of Education (Madhyamik), Gorakhpur Division, Gorakhpur, addressed to the fifth respondent-Senior Treasury Officer, Deoria, for taking a decision on the grievance of the petitioner. It is urged that till date, no decision has been taken. Petitioner by the instant writ petition, inter alia, seeks the following relief :

Issue a writ, order or direction in the nature of mandamus directing the respondent No. 5 to pay sum of Rs.10290/- per month as his pension and correct the fixation of his pension w.e.f. 1.1.2006 and arrears with interest.

Learned standing counsel would submit that the fifth respondent-Senior Treasury Officer, Deoria, shall take appropriate decision expeditiously.

In regard thereto, writ petition, on consent, stands disposed of directing the fifth respondent-Senior Treasury Officer, Deoria, to consider and decide the claim of the petitioner by a reasoned and speaking order in accordance with law expeditiously, preferably within a period of eight weeks from the date of filing of certified copy of this order.

It is made clear that the Court has not considered the claim and contention of the petitioner on merit.

Order Date :- 11.12.2017

Mukesh Kr.