Diwan Singh vs State Of U.P. And 4 Others
2021 Latest Caselaw 7055 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 6645 of 2021
 

 
Petitioner :- Diwan Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ram Krishna Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

This case is taken up through Video Conferencing.

Heard learned counsel for petitioner and the learned standing counsel.

Petitioner has approached this Court for the following primary reliefs:-

"A) issue a writ order or direction in the nature of Mandamus commanding the respondent nos.2 & 3 to enhance the amount of pension of the petitioner Rs.35,000/- in place of Rs.30,625/- following his regular more than 37 years of qualifying services.

B) issue a writ order or direction in the nature of Mandamus commanding the respondent no.2 to decide the representation dated 08.01.2021 of the petitioner (Annexure No.7 to this writ petition) within stipulated period in the light of observation made in order and judgment passed in civil Misc. Writ Petition No.57742 of 2012 (Banwari Lal Verma. Vs. State of U.P. and others) & Civil Misc. Writ Petition No.17819 of 2007 (Mangali Prasad Verma Vs. State of U.P. and others)."

Learned counsel for petitioner submits that the grievance of the petitioner would be sufficiently met in case his representation is decided by the respondent No.4, District Inspector of Schools, Agra in a time bound manner to which, learned counsel for opposite parties has no objection.

In view of aforesaid, the petitioner is permitted to move a fresh representation to the respondent No.4 within a period of two weeks from today, annexing therewith a certified copy of this order as well as all other documents to support his case. In case such a representation is moved, the respondent No.4 shall decide the same by a reasoned and speaking order in accordance with law within a period of two months from the date a certified copy of this order is placed before him. It is made clear that this Court has not entered into the merit of the case. All the questions are to be decided by the respondent No.4 in accordance with law.

The writ petition is disposed of.

Order Date :- 5.7.2021

Rajneesh JR-PS)

(Vivek Chaudhary, J.)