Nandu Dubey vs State Of ...
2021 Latest Caselaw 2984 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 
Case :- SERVICE SINGLE No. - 5253 of 2021
 
Petitioner :- Nandu Dubey
 
Respondent :- State Of U.P.Thru.Prin.Secy.Fisheries & Anr.
 
Counsel for Petitioner :- Shreesh Kumar Mishra Atal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner and the learned Standing Counsel for the opposite parties.

By means of this writ petition, the petitioner has prayed for the following relief:-

"(i) to issue a writ, order or direction in the nature of mandamus commanding the opposite party No.2 to decide the representation of the petitioner dated 24.02.2020 regarding payment of gratuity in terms of judgment and order passed in Writ -A No.50704 of 2017 (Devendra Nath Rai vs. State of U.P. & others)."

Learned counsel for the petitioner after arguing the matter at some length has submitted that for redressal of his grievance, the petitioner has preferred a representation dated 24.02.2020, which is contained as Annexure No.1 to the writ petition, to the Director, Matsya Nideshalaya, Faizabad Road, Babuganj, Lucknow (opposite party No.2), but till date, no action has been taken by the authority concerned on the representation of the petitioner.

Learned counsel for the petitioner has prayed that ends of justice would suffice if necessary direction for disposal of the aforesaid representation of the petitioner is issued to the authority concerned within a stipulated time.

Learned counsel for the opposite parties has no objection if necessary direction for disposal of the aforesaid representation of the petitioner is issued.

Therefore, considering innocuous prayer of the learned counsel for the petitioner, without entering into merits of the issue, the Director. Matsya Nideshalaya, Faizabad Road, Babuganj, Lucknow (opposite party No.2), is hereby directed to consider and decide the representation of the petitioner dated 24.02.2020, which is contained as Annexure No.1 to the writ petition, strictly in accordance with law by passing a speaking and reasoned order, with expedition preferably within a period of three months from the date of receipt of a certified copy of this order and the decision thereof be intimated to the petitioner forthwith.

In view of the aforesaid terms, the writ petition is disposed of finally.

Order Date :- 23.2.2021

Suresh/

[Rajesh Singh Chauhan,J.]