Satish Babu vs State Of U.P. And 3 Others
2022 Latest Caselaw 20893 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 19954 of 2022
 

 
Petitioner :- Satish Babu
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Dharmendra Kumar Tripathi,Chaitanya Gaurang Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sangeeta Chandra,J.

Heard learned counsel for the petitioner and learned Standing Counsel appearing on behalf of the State-respondent.

This petition has been filed with the following relief:-

"(i). Issue a writ, order or direction in the nature of mandamus, commanding the respondent no.1 to grant the age relaxation to the petitioner in pursuance of letter sent by the respondent No.3 to the respondent No.1 as letter No.1823/CRA/Aayu Shithilikaran/2021-2022, dated 16.06.2021, considering the Rule 3 of the Age Relaxation Rules, 1992 as well as judgment passed by this Hon'ble Court in Case of Deoki Nandan and others Vs. State of U.P. and others Writ A No.54923/2017 decided on 28.05.2018, within stipulated period, specified by this Hon'ble Court.

(ii) Issue a writ, order or direction in the nature of mandamus, directing the respondent No.3 after giving the Joining to the petitioner on the post of Collection Amin to give the notional seniority to the petitioner from the date when the juniors than the petitioner were given joining also pay the arrears of salary and current salary month to month."

It is the case of the petitioner that he was engaged as Seasonal Collection Amin. In the seniority list drawn under Rule 17 and 17-A of the Rules 1974, the name of the petitioner as also been mentioned. The State Government has issued orders from time to time directing the regularization of Seasonal Collection Amin as Collection Amin. The petitioner was also recommended on 10.06.2021 and his name was sent to the respondent no.4 for granting age relaxation in pursuance of the Circular dated 16.06.2021 however, no decision has been taken as yet by the respondent no.1. Hence this petition.

This petition is disposed of with a direction to the Respondent No. 1 to consider the proposal sent by the District Authority for granting age relaxation to the petitioner to enable to be regularized, strictly in accordance with law and pass a reasoned and speaking order thereon within a period of six weeks from the date a copy of this order is produced before him.

Order Date :- 13.12.2022

Vivek Kr.