Ram Naresh Pandey And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 22787 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 8885 of 2022
 

 
Petitioner :- Ram Naresh Pandey And Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Secondary Edu. Lko. And Others
 
Counsel for Petitioner :- Sachin Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

Shri Sachin Srivastava, learned Counsel for the petitioners submits that the petitioners are entitled for the salary and arrears of salary and benefit of judgment and order dated 24.08.2021 rendered in bunch of writ petitions, the leading of which is Service Single No.5221 of 2013; Siddharth Narain Dikshit Versus State of U.P. and others.

Shri Nitin Mathur, learned Standing Counsel submits that the case of the petitioners shall also be considered in terms of the aforesaid judgment and order dated 24.08.2021 and a reasoned and speaking order shall be passed within the time provided by this court on the representation of the petitioner.

In view of above, without entering in to the merit of the case the writ petition is disposed of with direction to the respondent no.2 that a decision shall be taken on the representation of the petitioner by passing a reasoned and speaking order within a period of four months from the date of production of a certified copy of this order.

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

Order Date :- 23.12.2022

Banswar