Arvind Singh vs State Of U.P. And 2 Others
2021 Latest Caselaw 8261 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 7847 of 2021
 

 
Petitioner :- Arvind Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Shiv Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saumitra Dayal Singh,J.

1. Solitary grievance of the petitioner appears to be that the service rendered by him in the armed forces has not been included in the total length of service for the purpose of computing his pay. Reliance has been placed on Regulation 410 of the U.P. Police Regulations and Para 526 of the Civil Services Regulations, as also the judgment of this Court dated 23.08.2016 passed in Writ-A No. 36642 of 2015 (Hari Chand & 11 Ors. Vs. State of U.P. & 5 Ors.).

2. Inasmuch as respondent no.3 has not yet taken a decision on the claim made by the petitioner, no useful purpose would be served in keeping the present petition pending or calling for a counter affidavit. The petition is disposed of with a direction that in case the petitioner files an application before respondent no.2 within a period of two weeks along with a copy of this order and appending therewith all necessary documents to establish his claim, that application may be dealt with and decided as expeditiously as possible preferably within a period of three months thereafter, by a reasoned and speaking order .

3. The petition is accordingly disposed of.

Order Date :- 19.7.2021

AHA