Manjeet Singh vs State Of U.P. Thru. Its Prin. Secy. ...
2022 Latest Caselaw 20113 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 8219 of 2022
 

 
Petitioner :- Manjeet Singh
 
Respondent :- State Of U.P. Thru. Its Prin. Secy. Deptt. Of Energy Civil Lko And 2 Others
 
Counsel for Petitioner :- Sri Gaurav Srivastava,Ashutosh Mishra
 
Counsel for Respondent :- C.S.C.,Alok Saran
 

 
Hon'ble Rajnish Kumar,J.

Learned counsel for the petitioner submits that the petitioner was retired from the post of Junior Engineer after attaining the age of superannuation on 30.06.2015 after completing the full one year in service, therefore he is entitled for one notional increment, which was due on 01.07.2015 in the light of the judgment of the Madras High Court dated 15.09.2017 passed in writ petition No.15732 of 2017; P.Ayyamperumal Versus The Registrar, Central Administrative Tribunal, Madras Bench, High Court Complex, Chennai and others, against which the Special Leave Petition filed before the Hon'ble Supreme Court bearing Special Leave Petition (Civil) Diary No.22283 of 2018 has been dismissed by means of the order dated 23rd of July, 2018. Since the same was not given the petitioner had preferred a representation, on which a direction was sought by the Executive Engineer from the Superintending Engineer by means of letter dated 09.06.2021 contained in annexure no.4 to the writ petition, but till date no decision has been taken thereon.

Shri Ashutosh Verma, Advocate holding brief of Shri Alok Saran, learned counsel for opposite parties no.2 and 3 submits that in case the decision has not been taken the same shall be taken expeditiously and within the time provided by this court.

In view of above, without entering into the merit of the case the writ petition is disposed of with direction to the respondent no.3 to consider and dispose of the claim of the petitioner expeditiously say within a period of two months from the date of production of a certified copy of this order by passing a reasoned and speaking order. Consequences shall follow, accordingly, as per law.

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........................................(Rajnish Kumar,J.)

Order Date :- 6.12.2022

Banswar