Bhai Singh And 5 Others vs State Of U.P. And 3 Others
2022 Latest Caselaw 21827 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 19958 of 2022
 

 
Petitioner :- Bhai Singh And 5 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Dharmendra Kumar Tripathi,Shashank Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for the petitioner and the learned Standing Counsel.

The present petition has been filed with the following prayers:

(i) Issue a writ, order or direction in the nature of mandamus, directing the respondent No.1 to grant the age relaxation to the petitioner in pursuance of the letter No.268/Sangrah-CRA/Aau Shithilikaran/2021- 2022 dated 07.01.2022 sent by the respondent No.3 to the respondent No.1 considering the Rule 3 of the Age Relaxation Rules, 1992 as well as judgment and order dated 28.05.2018 passed by this Hon'ble Court in Writ-A No.54923/2017, Deoki Nandan and others Vs. State of U.P. and others, within stipulated period to be specified by this Hon'ble Court.

(ii) Issue a writ, order or direction in the nature of mandamus, directing the respondent No.3 to give the notional seniority to the petitioners since 10.01.2022 whereby the juniors than the petitioners have been given joining also pay the arrears of salary and current salary month to month."

The counsel for the petitioner submits that the petitioner has moved a representation for redressal of his grievances, however the same is pending consideration.

Considering the fact that the application of the petitioner is pending consideration before the respondent no.1, the present petition isdisposed offgiving liberty to the petitioner to move a fresh application before the respondent no.1 along with a copy of this order, which shall be decided in accordance the recommendations with all expedition preferably within a period of three months from the date of the representation.

Order Date :- 19.12.2022

VNP/-