Ajeet Kumar Singh vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 5340 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 3895 of 2022
 

 
Petitioner :- Ajeet Kumar Singh
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy Divyang Jan Sashakti Karan Vibhag And Another
 
Counsel for Petitioner :- Ram Bali Tiwari,Laxmi Narayan Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the petitioner, Sri Devendra Mohan Shukla, learned Additional Chief Standing Counsel for the State and perused the record.

Instant writ petition has been filed for the following relief;

I. Issue a writ order or direction in the nature of mandamus commanding the opposite parties to promote the petitioner on the post of Deputy Director and other Higher Posts after treating the seniority since their initial appointment in the Divyang Jan Sashkti Karan Vibhag in compliance of the judgment and order dated 06.05.2019 passed by Hon'ble Supreme Court of India in Civil Appeal No. 4642 of 2019 Raja Singh & Anr. vs State of U.P. and others.

II. Issue a writ order or direction in the nature of mandamus commanding the opposite parties to provide all the consequential service benefits such as assured carrier progression after treating their initial appointment in the Divyang Jan Sashakti Karan Vibhag.

Learned counsel for the petitioner submits that the interest of justice would be sub-served, if the representation of the petitioner dated 17.05.2022 wherein the petitioner has claimed his promotion is been decided within stipulated period of time as may be fixed by this Court.

Learned counsel appearing for the State has no objection to the submission aforesaid.

In view of the aforesaid submission, the writ petition is disposed off with the direction to the respondent no.1 to consider and decide the representation of the petitioner dated 17.05.2022 preferably within a period of one months from the date a certified copy of this order is produced before him, strictly in accordance with law.

It is clarified that this Court has not adjudicated upon the merits of the claim as raised by the petitioner in the present petition.

Order Date :- 22.6.2022

A.Kr*