Rabi Kant Singh vs State Of U.P. Thru. Prin. Secy., ...
2019 Latest Caselaw 4385 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 9754 of 2019
 

 
Petitioner :- Rabi Kant Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy., Cooperative Deptt. & Ors.
 
Counsel for Petitioner :- Meenakshi Singh Parihar
 
Counsel for Respondent :- C.S.C.,Shireesh Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

In compliance of order dated 08.05.2019, Sri Pankaj Khare, learned Additional Chief Standing Counsel for the State-respondents has filed an application for taking on record the compliance affidavit, the same is taken on record.

Along with the aforesaid affidavit, one office order dated 09.05.2019 has been enclosed. Para-6 of the aforesaid oder states that the petitioner shall be posted on the post of Additional Commissioner-cum-Additional Registrar in the office of the Commissioner-cum-Registrar, Co-operative, Lucknow and he shall be paid his regular salary and other consequential benefits.

In view of the above, Sri Pankaj Khare has submitted that the compliance of order of this Court dated 29.04.2019 has been made in its letter and spirit.

Therefore, it is expectd that the petitioner shall submit his joining on the post as indicated in the order dated 09.05.2019 and, he shall be paid his arrears of salary, regular salary and other consequential service benefits with promptness.

Since the writ petition has already been allowed vide order dated 29.04.2019 and this order is being passed when the petitioner filed C.M.Application No.57805 of 2019 in this writ petition, therefore, the matter including the application filed in this writ petition are consigned to record.

Order Date :- 10.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]