Shrichandra Pal vs State Of U.P. And 2 Others
2022 Latest Caselaw 6634 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 8932 of 2022
 

 
Petitioner :- Shrichandra Pal
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Mahendra Kumar Yadav
 
Counsel for Respondent :- C.S.C.,Vikram Bahadur Singh
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the petitioner, learned Standing Counsel for the respondent no.1 and Sri Vikram Bahadur Singh, learned counsel for the respondents no. 2 and 3.

The instant writ petition has been filed seeking following relief:

"I) Issue a writ, order or direction in the nature of mandamus commanding the respondents to provide one year notional increment w.e.f. 01.07.2007 to 30.06.2008 to the petitioner and further may be re-fix the pension and other consequential benefit of the petitioner including the one year increment.

II) Issue a writ, order or direction in the nature of mandamus commanding the respondent no. 2 to decide the representation dated 10.05.2022 in light of Special Leave Petition (Civil) Dairy No. (S) 22283 of 2018 arising out of impugned final judgment and order dated 15.09.2017 in W.P. No. 15732 of 2017 (P.Ayyamperumal Vs. The Registrar, Central Administrative Tribunal and others) passed by Hon'ble Madras High Court."

It is submitted that the petitioner was appointed as Assistant Teacher on 01.05.1973 in Primary School, Beevamau District Etawah, thereafter he was promoted on 21.02.1997 as Assistant Teacher in Junior High School, Beemamau, Etawah and retired on 30.06.2008.

According to the petitioner, he is entitled for notional increment from 01.07.2007 to 30.06.2008 and in this regard he has preferred a representation on 10.05.2022 (annexure-5) but no order has been passed in the said representation.

Learned Standing Counsel as well as learned counsel for the respondents no. 2 and 3 submit that no useful purpose would be served in keeping the petition pending or calling any counter affidavit and a direction may be issued to the concerned respondent to decide the representation within stipulated time.

Considering the facts and circumstances of the case, with the consent of learned counsel for the parties, this petition is disposed of with the direction to the respondent no.2 to consider and decide the aforesaid representation of the petitioner within a period of three months from the date of presentation of certified/computerized copy of this order before him, in accordance with law.

Order Date :- 12.7.2022

Ashish