Raj Kumar Keshri vs State Of U.P. And 4 Others
2022 Latest Caselaw 21787 ALL

Citation : 2022 Latest Caselaw 21787 ALL
Judgement Date : 19 December, 2022

Allahabad High Court

Raj Kumar Keshri vs State Of U.P. And 4 Others on 19 December, 2022

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 7816 of 2020
 

 
Petitioner :- Raj Kumar Keshri
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ashok Kumar Rai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed challenging the order dated 20.01.2020 passed by the respondent no.5.

The argument of the Counsel for the petitioner is that at the fag end of the service career, orders impugned were passed holding that the petitioner was not entitled to a particular pay fixation and consequent thereto a recovery was issued.

It is argued that this issue is clearly recovered in the case of Brijendra Kumar Tripathi and others vs State of U.P. and others; 2019 (4) ADJ 690.

Since the issue has already been decided, the present petition has been disposed off directing the respondent no.4 to revisit the issue and pass fresh order in the light of the judgment of this Court rendered in the case of Brijendra Kumar Triapthi (supra) with all expeditions preferably within a period of two months from the date of production of certified copy of this order.

Order Date :- 19.12.2022

VNP/-