Dr. Indrapal Singh vs State Of U.P. And 2 Others
2022 Latest Caselaw 15279 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 17304 of 2022
 

 
Petitioner :- Dr. Indrapal Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sanjay Kumar,Raja Ram Kushwaha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikram D. Chauhan,J.

Heard learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.

It is submitted by the learned counsel for the petitioner that the petitioner's notional increment payable on completion of one year on 30th June, 2022 being paid on 1st July, 2022 has not been released.

He submits that the controversy involved in this petition has already been decided by the judgment passed by the Madras High Court in the case of P. Ayyamperumal Vs. The Registrar, Central Administrative Tribunal and others dated 15th September, 2017. Against the aforesaid judgment, special leave petition was preferred before the Apex Court, which has been rejected. Against the order passed in special leave petition, a review petition was filed, which has also been rejected.

Learned Standing Counsel submits that the petitioner's representation dated 13th June, 2022 will be considered by the respondent no.2 in accordance with law in a time bound manner.

Considering the facts and circumstances of the case, the submissions advanced by the learned counsel for the parties and the judgment passed in the case of P. Ayyamperumal (supra), this writ petition is disposed of directing the respondent no.2 to consider and decide the petitioner's representation dated 13th June, 2022 in accordance with law within a period of two months from the date of production of a certified copy of this order.

Order Date :- 31.10.2022

Bhaskar