Dr. Jwala Prasad Mishra And 11 ... vs State Of U.P. And 2 Others
2022 Latest Caselaw 18996 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 19518 of 2022
 

 
Petitioner :- Dr. Jwala Prasad Mishra And 11 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Raghwendra Prasad Mishra,Avneesh Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for parties.

Petition has been filed seeking a direction to opposite parties to grant increment payable to petitioners and for extension of benefits of order passed in similar matters by this Court. For the aforesaid grievance, the petitioners have already submitted a representation dated 06.08.2022. At present learned counsel for petitioners restricts his prayer for a final decision with regard to same.

Considering innocuous prayer being made by learned counsel for petitioner and without entering into the merits of the case, opposite party No.1 i.e. Additional Chief Secretary, Ayush Anubhag-I, Government of U.P., Civil Secretariat, Lucknow who shall also consider the judgment rendered by this Court in the case of Parmatma Prasad Pandey versus State of U.P. Through Principal Secretary Transport Deptt Lko & Others passed in Writ Petition No.18375 of 2020 in case the same is applicable. The orders shall be passed within a period of six weeks from the date a copy of this order is produced before the concerned authority. Petitioner shall annex a copy of representation along with a copy of this order.

With the aforesaid observations, the writ petition stands disposed off.

Order Date :- 28.11.2022

VNP/-