Raj Pati And 6 Ors. vs State Of U.P. Thru ...
2019 Latest Caselaw 6609 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 20868 of 2019
 

 
Petitioner :- Raj Pati And 6 Ors.
 
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 Rajesh Singh Chauhan,J.

Heard Sri Pramendra Kumar Singh, learned counsel for the petitioners.

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 petitioners have prayed that the opposite party No.1 be directed to consider and grant the second promotional pay scale of Rs.8000-13500 to the petitioners with effect from the date when they 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 petitioners has submitted that for redressal of their grievance the petitioners have preferred representation dated 19.07.2019 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 petitioners, no decision has been taken by the Principal Secretary, Revenue, Government of U.P., Lucknow on the representation of the petitioners. Therefore, learned counsel for the petitioners has requested that ends of justice would suffice if necessary direction for disposal of the aforesaid representation of the petitioners 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 petitioners is issued.

Therefore considering innocuous prayer of learned counsel for the petitioners, 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 petitioners dated 19.07.2019, 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, by a speaking and reasoned order, with expedition say within a period of three months from the date of presentation of a certified copy of this order and thereafter the decision thereof be communicated to the petitioners forthwith.

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

Order Date :- 1.8.2019

RBS/-

[Rajesh Singh Chauhan,J.]