Suresh Prakash Verma vs State Of U.P. Thru Prin. Secretary ...
2021 Latest Caselaw 7391 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SERVICE SINGLE No. - 14196 of 2021
 

 
Petitioner :- Suresh Prakash Verma
 
Respondent :- State Of U.P. Thru Prin. Secretary Cane Deptt. & Ors.
 
Counsel for Petitioner :- Lalendra Pratap Singh
 
Counsel for Respondent :- C.S.C.,Brijendra Singh,Uttam Kumar Verma
 

 
Hon'ble Irshad Ali,J.

1. In view of COVID-19 pandemic, this case is being heard through video conferencing.

2. Heard learned counsel for the petitioner, learned ACSC for respondent No.1, Sri Uttam Kumar Verma, learned counsel for respondent No.2 and Sri Brijendra Singh, learned counsel for respondent No.3.

3. Brief fact of the case is that the petitioner was appointed on the post of clerk on 26.01.1988 in Kisan Sahkari Chini Mill Ltd., Mahmoodabad, Sitapur and discharging his duties and functions satisfactorily, he retired from service on 30.09.2018, however, his post retiral dues have not been paid.

4. Learned counsel for the petitioner confined his submission to the extent that in regard to grievances raised in the present writ petition, the petitioner has represented his claim before respondent Nos.2&3 by way of representation dated 22.03.2021, which is lying pending consideration and no order whatsoever has been passed till date. He requested that in case direction is issued to respondent No.3 to consider the claim of the petitioner and to pass appropriate reasoned and speaking order within a reasonable period, ends of justice would be met.

5. On the other hand, learned counsel for the respondents submitted that in case claim of the petitioner raised by representation is pending consideration before the respondents, the same shall be considered and appropriate reasoned and speaking order shall be passed within a reasonable period.

6. I have considered the submissions advanced by learned counsel for the parties and perused the material on record.

7. In view of submissions advanced by learned counsel for the parties, no useful purpose will be served in keeping the writ petition pending.

8. Accordingly, without entering into merits of the case, this writ petition is finally disposed of with a liberty to the petitioner to raise all his grievances before respondent No.3 by way of fresh representation along with other relevant documents and judgments before respondent No.3 within a period of ten days from receipt of certified copy of this order. In case such a representation is moved, the same shall be considered and appropriate reasoned and speaking order shall be passed within a further period of six weeks from the date of production of a certified copy of this order.

Order Date :- 9.7.2021

Adarsh K Singh