Chandra Prakash vs State Of U.P. And 2 Others
2022 Latest Caselaw 3086 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 7319 of 2022
 

 
Petitioner :- Chandra Prakash
 
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 Mrs. Manju Rani Chauhan,J.

Heard Mr. Mahendra Kumar Yadav, learned counsel for the petitioner, Mr. Vikram Bahadur Singh, learned counsel for respondent nos. 2 and 3 and the learned Standing Counsel for the State-respondent.

By means of the present writ petition, the petitioners have prayed for a direction upon the respondents to provide one year notional increment w.e.f. 1st July, 2012 to 30th June, 2013 to the petitioner and after that, re-fix the pension and other consequential benefits of the petitioner including one year increment. Further, the petitioner has prayed that a direction be issued to respondent no.2 to decide the representation of the petitioner dated 13th April, 2022 in light of the judgment and order passed in Special Leave Petition (Civil) Diary No. (S) 22283 of 2018 arising out of judgment and order dated 15th September, 2017 passed by this Court in Writ Petition No. 15732 of 2017 (P. Ayyamperumal Vs. The Registrar, Central Administrative Tribunal & Others).

Considering the facts and circumstances of the case but without expressing any opinion on the merits of the case set up on behalf of the petitioner, the present writ petition is disposed of by providing that petitioners may make a fresh representation, ventilating all his grievances, supported by such documents, as he may be advised, before respondent no.2, within two weeks from today, along with a certified copy of this order. On such representation being made, respondent no.2 shall consider and decide the same, strictly in accordance with law, by means of a reasoned speaking order, preferably within two months thereafter, if there is no legal impediment.

(Manju Rani Chauhan, J.)

Order Date :- 16.5.2022

Sushil/-