Murli Prasad vs State Of U.P.Thru ...
2019 Latest Caselaw 3486 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 11627 of 2019
 
Petitioner :- Murli Prasad
 
Respondent :- State Of U.P.Thru Prin.Secy.Irrigation & Water Resources&Anr
 
Counsel for Petitioner :- Vishal Singh,Anurag Tyagi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Anurag Tyagi, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

By means of this writ petition, the petitioner has prayed for the following reliefs:-

"(i) to issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to notionally promote the petitioner from the post of Superintending Engineer (Civil) to Chief Engineer (Civil) level II w.e.f 27.04.2018 i.e. the date, when the junior to the petitioner namely Shri Alok kumar Jain was promoted, with all consequential benefits;

(ii) to issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to consider the previous year's entries in Annual Character Role of year 2010-11, 2011-12, prior to year 2012-13 in view of judgment dated 20.08.2018 passed by Hon'ble Divison Bench in W.P. No. 7644 (S/B) of 2018 (Santosh Kumar Agnihotri vs. State of Uttar Pradesh and others), contained as Annexure No. 4 to this writ petition and also entry Annual Character Roll of year 2014-15

(iii) to issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to consider the petitioner for promotion to the post of Chief Engineer (Civil), Level-I w.e.f. 08.03.2019, after treating petitioner to be promoted on the post of Chief Engineer (Civil), Level-II w.e.f. 27.04.2018, with all consequential benefits."

Learned counsel for the petitioner has drawn attention of this Court towards Annexure No.4 of the writ petition, which is a representation dated 08.02.2019 preferred by the petitioner to the Principal Secretary, Irrigation and Water Resources (Anubhag-1), Lucknow apprising the relevant facts and circumstances of the issue in question making request that his sealed cover envelope may be opened and he may be paid the service benefits. As per learned counsel for the petitioner, no decision has been taken on the aforesaid representation dated 08.02.2019 till date.

List this petition on 07.05.2019 as fresh to enable the learned Additional Chief Standing Counsel to seek complete instructions in the matter.

Order Date :- 25.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]