Arun Kumar And Another vs State Of U.P. Thru ...
2019 Latest Caselaw 6608 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- SERVICE SINGLE No. - 20863 of 2019
 
Petitioner :- Arun Kumar And Another
 
Respondent :- State Of U.P. Thru Prin.Secy./Addl.Chief Secy. Revenue & Ors
 
Counsel for Petitioner :- Pramendra Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

Heard Pramendra Kumar Singh, 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 that the opposite party No.1 be directed to consider and grant the second promotional pay scale of Rs.8000-13500 to the petitioner with effect from the date when he had completed 24 years services, as per the Government Order dated 29.10.2018, as contained in Annexure No.10 to the writ petition, and also consider to grant 3rd A.C.P. on completion of 26 years service, as per VIth Pay Commission and also revised the pay scale in terms of the aforesaid Government Order, with expedition.

Learned counsel for the petitioner has submitted that for redressal of his grievance the petitioner has preferred representation dated 11.07.2019 to the Principal Secretary, Revenue, Government of U.P., Lucknow, which is contained as Annexure No.11 to the writ petition, but as per learned counsel for the petitioner, no decision has been taken by the Principal Secretary, Revenue, Government of U.P., Lucknow on the representation of the petitioner. Therefore, learned counsel for the petitioner has requested that ends of justice would suffice if necessary direction for disposal of the aforesaid representation of the petitioner is issued to the authority concerned within a stipulated time.

Learned Standing Counsel has no objection if necessary direction for disposal of the aforesaid representation of the petitioner is issued.

Therefore considering innocuous prayer of learned counsel for the petitioner, without entering into merits of the issue, the Principal Secretary, Revenue, Government of U.P., Lucknow (opposite party No.1) is hereby directed to consider and decide the representation of the petitioner dated 11.07.2019, which is contained as Annexure No.11 to the writ petition, strictly in accordance with law as well as in the light of the Government Order dated 29.10.2018, contained as Annexure No.10 to the writ petition in case the same are applicable, by a speaking and reasoned order within a period of four weeks from the date of presentation of a certified copy of this order and thereafter the decision thereof be communicated to the petitioner forthwith.

In view of the aforesaid terms, the writ petition is disposed of finally.

Order Date :- 1.8.2019

Ashok Gupta