Shayam Babu vs State Of U.P. Thru Prin.Secy. ...
2021 Latest Caselaw 6410 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- SERVICE SINGLE No. - 12264 of 2021
 

 
Petitioner :- Shayam Babu
 
Respondent :- State Of U.P. Thru Prin.Secy. Cooperative And Ors.
 
Counsel for Petitioner :- Daya Shankar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Chandra Dhari Singh,J.

The petitioner has approached this Court with the following main payers:

"(i). To issue a writ, order or direction in the nature of mandamus commanding the opposite parties to treat the petitioner as Government servant at par with to Revenue Amin from the date of his first appointment i.e. 21.12.1984, and pay all service benefits which are payable to the Amin working in the revenue department in pursuance of the judgment/ order passed by Hon'ble Supreme Court in case of State of U.P. versus Chandra Prakash Pandey reported in AIR 2001 Supreme Court Cases 1298 as well as orders of this Hon'ble Court passed in Writ Petition No.7326 (SS) of 2004 and judgment/ order dated 19.11.2010 and judgment/ order of this Hon'ble Court passed in Special Appeal No.187 of 2009 affirmed up to level of Hon'ble Apex Court by the order dated 10.01.2017 passed in Civil Appeal No.312 of 2017.

(ii) To issue a writ, order or direction in the nature of mandamus commanding the opposite parties to allow all the post retiral service dues and arrears of salary, from the first appointment i.e. 21.12.1984 and pay regular pension to the petitioner with 7th Pay Commission."

At the outset, learned counsel for the petitioner has made an innocuous prayer that the petitioner may be given liberty to represent his case before the competent authority.

Learned Counsel appearing on behalf of the State has no objection to the innocuous prayer made by petitioner.

Without entering into the merits of the case and after considering the innocuous prayer made by the petitioner, the petitioner is directed to move a fresh detailed representation along with a copy of this order before the Principal Secretary, Co-operative, Government of U.P., Civil Secretariat, Lucknow (opposite party no.2) within ten days from today, who shall consider and decide the same in accordance with law expeditiously, preferably within a period of two months from the date of receipt of the certified copy or self attested computer generated copy of this order.

The concerned Court/ Authority/ Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad.

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

Order Date :- 18.6.2021

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