Jaswant Singh vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 21510 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 8472 of 2022
 

 
Petitioner :- Jaswant Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Dept. Of Revenue Lko. And 2 Others
 
Counsel for Petitioner :- Vinod Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

Contention of learned counsel for the petitioner is that the services of the petitioner rendered as Seasonal Collection Peon are also be to be counted for counting the pensionary benefit to the petitioner in view of a judgment of this Court in the case of Prabhat Kamal Vs. State of U.P. and Others in Writ-A No.7298 of 2016. The petitioner has preferred a representation in this regard. A copy of which is annexed as annexure no.8 to the writ petition. He makes an innocuous prayer for a direction to the respondents to consider and dispose of the representation of the petitioner within some short stipulated period. To which there is no objection by the learned Standing Counsel.

In view of above, without entering into the merit of the case, the writ petition is disposed of with direction to the respondents to consider and dispose of the representation of the petitioner in accordance with law within a period of three months from the date of production of certified copy of this order.

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

Order Date :- 16.12.2022

Haseen U.