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Awadh Bihari Sharan vs State Of U.P. And Another
2022 Latest Caselaw 7696 ALL

Citation : 2022 Latest Caselaw 7696 ALL
Judgement Date : 21 July, 2022

Allahabad High Court
Awadh Bihari Sharan vs State Of U.P. And Another on 21 July, 2022
Bench: Sangeeta Chandra



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 10461 of 2022
 

 
Petitioner :- Awadh Bihari Sharan
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Hari Kesh Singh,Prakash Chandra Trivedi
 
Counsel for Respondent :- C.S.C.,Ashish Mishra
 

 
Hon'ble Mrs. Sangeeta Chandra,J.

(1) Heard the learned counsel for the petitioner and Shri Rahul Agarwal, appearing for the Respondent no.2 and perused the record.

(2) This petition has been filed by the petitioner praying for a direction to be issued to the Respondent no.2 The Registrar General, High Court of Judicature at Allahabad to provide Notional increment of the petitioner with effect from 01.07.2011 to 30.06.2012 and to decide the representation of the petitioner dated 05.09.2019 and also to pay him arrears of the difference of amount.

(3) It has been submitted by the learned counsel for the petitioner that the petitioner retired from the post of Deputy Registrar on 30.06.2012. The Government Order dated 04.05.2010 provides for service benefits for example Group Insurance, GPF etc. The petitioner has not been granted such service benefits by taking into account the judgment rendered by the Hon'ble Supreme Court on 23.07.2018 in Special Leave Petition (Civil) Diary No(s).22283 of 2018 [Union of India and others Vs. P. Arrom Perumal] dated 15.09.2017. The petitioner has already made a representation to the Respondent no.2 on 05.09.2019 which was remained pending till date.

(4) Hence, this petition has been filed.

(5) This petition is finally disposed of with a direction to the Respondent no.2-The Registrar General, High Court of Judicature at Allahabad, District Allahabad, to decide the Representation of the petitioner strictly in accordance with law and pass appropriate reasoned and speaking orders within a period of eight weeks from the date a certified copy of this order is produced before him.

Order Date :- 21.7.2022

PAL

 

 

 
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