Munna Lal vs State Of U.P. And 3 Others
2022 Latest Caselaw 8978 ALL

Citation : 2022 Latest Caselaw 8978 ALL
Judgement Date : 2 August, 2022

Allahabad High Court

Munna Lal vs State Of U.P. And 3 Others on 2 August, 2022

Bench: Manish Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 
Case :- WRIT - A No. - 11226 of 2022
 
Petitioner :- Munna Lal
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vinit Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for the petitioner, learned State Counsel for respondents 1 to 3. Notices to respondent no.4 stand dispensed with.

Petition has been filed seeking a direction to respondents to take appropriate decision on petitioner's representation and allow pension to petitioner.

Learned counsel for petitioner submits that petitioner was appointed on a Class IV post on 31.08.1980 in the Krishak Inter College, Kutubpur, District Kannauj which is a recognized and aided institution up to the High School level. Petitioner's appointment was approved vide order dated 01.01.1982 whereafter the institution was brought under grant-in-aid on 01.04.1991 but due to differences regarding payment of salary, petitioners and other employees of the institution filed Writ Petition no.50944 of 2003 which was allowed vide judgment and order dated 11.09.2008 and was upheld also in Special Appeal and Special Leave Petition. It is submitted that subsequently, petitioner superannuated on 31.12.2013 but is not being paid neither pension nor any other pensionary benefits.

For the said grievance, petitioner is said to have already submitted representation dated 06.09.2021 sent through speed post.

Learned counsel for petitioner at present restricts his prayer for a decision with regard to same.

Considering the innocuous prayer, without adverting to merits of the case, respondent No.3 i.e. District Inspector of Schools, Kannauj is directed to decide representation of petitioner dated 06.09.2021 expeditiously by a reasoned and speaking order within a period of six weeks from the date a copy of this order along with copy of said representation is produced before the said authority.

With aforesaid observations and directions, the petition is finally disposed of.

Order Date :- 2.8.2022

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