Shailendra Kumar Singh vs State Of U.P. Thru ...
2021 Latest Caselaw 8062 ALL

Citation : 2021 Latest Caselaw 8062 ALL
Judgement Date : 15 July, 2021

Allahabad High Court

Shailendra Kumar Singh vs State Of U.P. Thru ... on 15 July, 2021

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 
Case :- SERVICE SINGLE No. - 24193 of 2017
 
Petitioner :- Shailendra Kumar Singh
 
Respondent :- State Of U.P. Thru Prin.Secy.Revenue Deptt.Lucknow And Ors.
 
Counsel for Petitioner :- Rama Kant Dixit
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.

With the consent of learned counsel for the parties, the writ petition is finally disposed off.

By means of the present petition, the petitioner has prayed for a mandamus commanding respondent no.2 to provide the seniority to the petitioner with all consequential benefits from the date i.e. 03/04.11.2004 when the persons junior to the petitioner have been given regular appointment on the post of Collection Amin. A further prayer for a mandamus commanding the respondents to provide the benefits of the judgment and order dated 23.03.2009 passed in Writ Petition No.4314 (SS) of 1991 in re: Raja Ram Pandey vs. State of U.P. and others.

Learned counsel for the petitioner after arguing at some length submits that with regard to the relief sought in the writ petition, the petitioner may be permitted to submit a fresh representation before respondent no.2 i.e. District Magistrate, Sultanpur, which may be directed to be decided within a time frame fixed by this Court to which learned Standing Counsel has no objection.

In view of the above, it is provided that in case the petitioner submits a representation within two weeks from today before respondent no.2 then respondent no.2 shall endevour to decide the same by means of a reasoned and speaking order within a further period of three months from the date of submission of the representation along with certified copy of this order.

With the aforesaid direction, writ petition is disposed off.

It is made clear that this Court has not gone into the merits of the case.

Order Date :- 15.7.2021

A. Katiyar