Radhey Shyam Singh vs State Of U.P.Thru.Secy. Energy & ...
2021 Latest Caselaw 2589 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SERVICE SINGLE No. - 4439 of 2021
 

 
Petitioner :- Radhey Shyam Singh
 
Respondent :- State Of U.P.Thru.Secy. Energy & Ors.
 
Counsel for Petitioner :- Umesh Singh,Anita Singh
 
Counsel for Respondent :- C.S.C.,Manish Jauhari
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Ms. Anita Singh, learned counsel for the petitioner, learned Standing Counsel for opposite party no. 1 and Sri Manish Jauhari, learned counsel for opposite parties no. 2 to 4.

By means of this petition the petitioner has prayed following relief :

"i. issue, a writ order or direction in the nature of mandamus commanding the opposite parties to count the services of petitioner which was rendered by the petitioner as work charged as work Engineer (Civil) in the Corporation and given pensionary benefit in the light of judgment and order dated 2.9.2019 of Hon'ble Apex Court in Civil Appeal No. 6798 of 2019 (Prem Singh vs. State of U.P. and others).

Learned counsel for the petitioner has submitted that ends of justice would suffice if he is allowed to move a fresh representation before the opposite party no. 4 and he may be directed to dispose it of with speaking and reasoned order within stipulated time.

With the consent of parties the writ petition is disposed of finally at the admission stage.

Without entering into the merits of the issue, the petitioner is permitted to move a fresh representation within 10 days before the opposite party no. 4 i.e. Chief Account Officer (P&A), Uttar Pradesh Power Corporation Ltd., Shakti Bhawan, Lko enclosing his earlier representations along with all relevant documents. If such a representation is moved the competent authority concerned is directed to dispose of the representation of the petitioner with speaking and reasoned order, strictly in accordance with law expeditiously, say within a period of two months from the date of production of the certified copy of this order.

The competent authority shall communicate the decision on the representation to the petitioner forthwith.

Writ petition is finally disposed of.

Order Date :- 18.2.2021

Om

[Rajesh Singh Chauhan, J.]