Rajendra Ram vs State Of ...
2021 Latest Caselaw 2588 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- SERVICE SINGLE No. - 4648 of 2021
 

 
Petitioner :- Rajendra Ram
 
Respondent :- State Of U.P.Thru.Prin.Secy.Irrigation & Water Resource &Ors
 
Counsel for Petitioner :- Amit Kumar Awasthi,Shubham Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Heard Sri Shubham Shukla, learned counsel for petitioner and learned Standing Counsel for State.

Present writ petition is filed by the petitioner for the following principal reliefs:-

"(i) issue a writ, order or direction in the nature of mandamus thereby commanding and directing the respondents to allow and give the service increment dated 01.07.2020 to the petitioner, in the interest of justice."

Learned counsel for petitioner submits that petitioner's case is squarely covered by the judgment of this Court vide judgment dated 25.01.2021 passed in Writ Petition No.18375 (S/S) of 2020 (P.P. Pandey (Parmatma Prasad Pandey) vs. State of U.P. Thru. Prin. Secy. Transport Deptt. Lko & Ors.). He further submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

Learned Standing Counsel has no objection to the same.

In view thereof, petitioner is permitted to make a fresh detailed representation to respondent No.4, Executive Engineer, Sarju Drainage Khand-I, District Gonda raising all his grievance, annexing therewith a copy of this writ petition along with annexures, certified copy of this order, judgment of this court in the case of P.P. Pandey (supra) and all the documents in support of his claim within a period of three weeks from today along with a certified copy of this order.

In case such a representation is moved by petitioner, respondent No.4 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of three months from the date a certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

With the aforesaid directions, the writ petition is disposed of.

Order Date :- 18.2.2021

Shubhankar

(Vivek Chaudhary, J.)