Rajeev Kumar Rajpoot vs State Of U P And Another
2021 Latest Caselaw 9676 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 9175 of 2021
 

 
Petitioner :- Rajeev Kumar Rajpoot
 
Respondent :- State Of U P And Another
 
Counsel for Petitioner :- Dinesh Prasad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner and learned Standing Counsel.

Present writ petition has been preferred for a direction to respondents to provide one year notional increment to the petitioner w.e.f. 1.7.2019 to 30.6.2020 and refix the pension including one year increment with all consequential benefits along with interest in the light of judgment of Division Bench of this Court dated 23.2.2015 in Indra Bahadur Srivastava v. State of U.P., 2015 LawSuit (All) 664.

Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue and with the consent, the writ petition stands disposed of with observation that in case the petitioner prefers fresh representation to the authority concerned ventilating his grievances within two weeks, the same shall be decided in accordance with law and in the light of the aforesaid dictum of Division Bench in further two months.

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioner alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.

The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 5.8.2021

SP/