Nagesh Kumar Chaturvedi vs State Of U.P. And 2 Others
2021 Latest Caselaw 660 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 14426 of 2020
 

 
Petitioner :- Nagesh Kumar Chaturvedi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sushil Chandra Srivastava
 
Counsel for Respondent :- C.S.C.,Sahab Tiwari
 

 
Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the petitioner and Sri Sahab Tiwari for respondents.

Petitioner submits that he is entitled to notional increment for the period 1.7.2019 to 30.6.2020, in light of the judgment of the Madras High Court dated 15.9.2017 passed in Writ Petition No.15732 of 2017 (P. Ayyamperumal Vs. The Registrar, Central Administrative Tribunal and others), against which a special leave petition filed before the Supreme Court has been rejected on 23rd July, 2018. It is stated that denial of annual increment to the petitioner, in the facts and circumstances, is wholly arbitrary. It is also urged that various representation made in that regard have not been bestowed any consideration and hence this writ petition.

In the facts and circumstances, noticed above, this writ petition stands disposed of with a direction upon the respondent no.3 to accord consideration to petitioner's claim for grant of notional increment w.e.f. 1.7.2019 to 30.6.2020, keeping in view the law laid down in the matter, by passing a reasoned order, within a period of two months from the date of presentation of certified copy of this order.

Order Date :- 11.1.2021

n.u.