Narayan Singh (Pno No.020440103) vs State Of U.P.Thru.Prin.Secy. ...
2021 Latest Caselaw 1438 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1824 of 2021
 

 
Petitioner :- Narayan Singh (Pno No.020440103)
 
Respondent :- State Of U.P.Thru.Prin.Secy. Home Affairs & Ors.
 
Counsel for Petitioner :- Rajendra Prasad Shukla,Durgesh Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Chandra Dhari Singh,J.

Heard learned counsel for petitioner and learned standing counsel for State.

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

"(a) To issue a writ order or direction in the nature of mandamus thereby commanding the opposite parties to provide the petitioner who is working as Switch Board Attendant and Pump Attendant, 2nd Battalion P.A.C., Sitapur, the parity of the judgment and order dated 01.04.2019 passed in writ petition no.4127 (SS) of 2007 Satya Prakash Sharma and Others versus State of U.P. and others which was subsequently affirmed by a division bench of this Hon'ble Court as well as by the Hon'ble Supreme Court of India dismissing the Special Appeal defective no.369 of 2019 on 30.08.2019 as well as dismissing the Special Leave to Appeal No.26389 of 2019 on 18.11.2019 respectively.

(b) to issue a writ order or direction in the nature of mandamus thereby commanding the opposite parties to provide the petitioner the pay scale of Rs.4000-6000 from his date of appointment with consequential benefits as per the recommendation of pay commission report and revise the same from time to time."

Learned counsel for petitioner 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.1/Principal Secretary, Home Affairs, Government of U.P., Civil Secretariat, Lucknow, raising all his grievances, annexing therewith a copy of this writ petition along with annexures 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.1 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 :- 22.1.2021

nishant/-