Dr. Gyan Prakash Tiwari vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 1651 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 2390 of 2022
 

 
Petitioner :- Dr. Gyan Prakash Tiwari
 
Respondent :- State Of U.P. Thru. Prin. Secy. Finance U.P. Govt. Civil Secrtt. Lko. And 2 Others
 
Counsel for Petitioner :- Hari Prasad Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

Heard Sri Hari Prasad Gupta, learned counsel for the petitioner and learned Standing Counsel for the State.

There is consensus among the learned counsel for the parties that this case is covered by the judgment and order dated 02.09.2021 passed in a bunch of writ petition, the leading being is Writ Petition No.13029 (S/S) of 2020; Dr. Avinash Chandra Srivastava and others vs. State of U.P. and others. Learned counsel for the petitioner also submitted that the said order has been complied with by means of the order dated 08.10.2021 passed by the Government. The operative portion of the order dated 02.09.2021 is extracted below:-

"108. In light of the discussion made above, all the writ petitions are allowed and the impugned orders dated 14/07/2020, 16/07/2020 and 04/09/2020 are quashed, and the petitioners are held to be entitled to Non-Practicing Allowance as revised by the Government order dated 19/08/2019. The amount of Non-Practicing Allowance recovered in pursuance to the impugned Government orders is directed to be refunded along with arrears within a period of three months from today, failing which interest at the rate of 8% per annum will be paid for delay in payment beyond the period of three months. No other point was urged. The questions A to E are answered accordingly."

In view of the consensus of the learned counsel for the parties and reasons recorded in the order, this writ petition is also disposed of in terms of the order dated 02.09.2021.

Order Date :- 27.4.2022

S.Prakash