Sher Bahadur Singh vs State Of U.P. And 4 Others
2019 Latest Caselaw 4363 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 
Case :- WRIT - A No. - 7374 of 2019
 
Petitioner :- Sher Bahadur Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ramesh Chandra Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

Heard learned counsel for the parties.

Petitioner retired on attaining the age of superannuation from the post of Revenue Inspector on 31 December 2014. By the instant writ petition, petitioner seeks the following relief:

"issue a writ, order or direction in the nature of mandamus commanding the respondents to consider the claim of the petitioner in accordance with Government order dated 24.7.2018 and provide him pay-scale of Rs. 8000-13500 after completion of 24 years of his service form 12.11.2000 up to the date of his retirement on 31.12.2014 and arrears thereof and further his pension may be revised accordingly."

It is urged that the proposal of the petitioner has been forwarded by the office of Sub Divisional Magistrate, Badlapur, Jaunpur, which is pending consideration before the third respondent, District Magistrate, District Jaunpur.

Learned Standing Counsel submits that the third respondent shall consider and decide the claim of the petitioner expeditiously.

In regard thereto, without entering into the merit of the case, as well as, rival contentions raised by the respective parties, it is provided that the third respondent, District Magistrate, District Jaunpur, shall consider and decide the claim/representation of the petitioner, by a reasoned and speaking order, expeditiously, preferably, within three months from the date of filing of certified copy of this order along with the copy of the writ petition.

With the aforementioned observations/directions, the writ petition stands disposed of.

Order Date :- 10.5.2019

S.Prakash