Laloo Prasad And Anr. vs State Of U.P.Through Prin.Secy. ...
2021 Latest Caselaw 6045 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- SERVICE SINGLE No. - 10699 of 2021
 

 
Petitioner :- Laloo Prasad And Anr.
 
Respondent :- State Of U.P.Through Prin.Secy. Industries Development &Ors.
 
Counsel for Petitioner :- Laxmi Kant Pathak,Jyotindra Prakash Pathak
 

 
Hon'ble Vivek Chaudhary,J.

The case is taken up through Video Conferencing.

Heard learned counsel for petitioners and learned Standing Counsel for State.

Present writ petition is filed by the petitioners for the following principal reliefs:-

"(i) A writ, order or direction in the nature of mandamus commanding the opposite parties to grant the benefit of judgment and order dated 11.01.2019 passed by this Hon'ble Court in writ petition No.2392 of 1999 (Laxmi Kant Dixit and others vs. State of U.P. and others) who were similarly situated, as contained in Annexure No.12 to this writ petition.

(ii) A writ, order or direction in the nature of mandamus commanding the opposite parties to pay the arrears of the salaries by providing the designation of the post of Binder in the pay scale of Rs.1200-1800/- with effect from 31.07.1996 (Revised Pay Scale of Rs.5200-20,200 + Grade Pay Rs.2400/- with effect from 01.01.2006) and designation of the post Binder in the pay scale of Rs.1320- 2040/- w.e.f. 31.07.1996 (Revised Pay Scale of Rs.5200-20,200 + Grade Pay 2800/- w.e.f. 01.01.2006) as is being given to their counter parts vide order dated 20.02.2020; with all consequential benefits."

Learned counsel for petitioners submits that grievance of petitioners would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

Learned Standing Counsel has no objection to the same.

In view thereof, petitioners are permitted to make a fresh detailed representation to respondent No.2, Director, Printing and Stationery, U.P., Prayagraj raising all their grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of their claim within a period of three weeks from today along with a printout copy of this order.

In case such a representation is moved by petitioners, respondent No.2 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of three months from the date a printout copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

With the aforesaid directions, the writ petition is disposed of.

Order Date :- 7.6.2021

Shubhankar