Girraj Singh And Ors. vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 9856 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 27250 of 2021
 

 
Petitioner :- Girraj Singh And Ors.
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Revenue Lko. And Ors.
 
Counsel for Petitioner :- Pramendra Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard learned counsel for petitioners, learned Standing Counsel for the State and perused the record.

By means of this petition, the petitioners have sought following reliefs:-

"to issue a writ, order or direction in the nature of Mandamus commanding the opposite parties no. 1 to consider to pay the second promotional pay scale Rs.8000-13,500-/ to the petitioners w.e.f. the date when they had completed 24 years services, in the light of the government order dated 24.07.2018 and 29.10.2018 whereby Collection Amin who has completed 24 years till 30.11.2008, have been given second promotional pay-scale Rs. 8000-13,500/- and on completion of 26 years the 6th pay commission may also be paid and accordingly re-fixed/pay all retiral dues."

At the very outset, learned counsel for petitioners has submitted that the case of the petitioners is fully covered by Government Order dated 24.07.2018 for the second promotional pay scale. He further relies upon several judgments of this Court in the case of Badam Singh Vs. State of U.P. and others decided on 12.08.2021 in Writ Petition Service Single No. 13302 of 2021, Writ A No. 11984 of 2021 decided on 08.11.2021, Writ Petition Service Single No. 35261 of 2019 decided on 18.12.2019.

Further submission is that the petitioner has moved a representation dated 5.8.2021 (Annexure No. 11) before the Additional Chief Secretary, (Revenue), Lucknow raising his grievances, which is still pending and prays that the said representation may be directed to be decided within a stipulated period.

Learned Standing Counsel has no objection to this innocuous prayer.

In view of the above, this petition is disposed of with a direction to the Additional Chief Secretary (Reveneu), Lucknow to decide his representation dated 05.08.2021 (Annexure No. 11), if so preferred, keeping in mind Government Order dated 24.07.2018 and judgments of this Court mentioned above, if there is no legal impediment, within two months from the date of production of certified copy of the order before him.

.

(Shekhar Kumar Yadav, J.)

Order Date :- 10.8.2022

Virendra