Raj Narayan Singh vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 13754 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 6236 of 2022
 

 
Petitioner :- Raj Narayan Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Irrigation Deptt. Lko. And 4 Others
 
Counsel for Petitioner :- Girija Shankar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Alok Mathur,J.

1. Heard Sri Girija Shankar Tripathi, learned counsel for the petitioner as well as learned Standing Counsel for the respondents.

2. By means of present writ petition the petitioner has approached this Court seeking direction to the respondents to grant him pension and other service benefits.

3. It is submitted by learned counsel for the petitioner that he is working on the post of part time Tube Well Operator in Sultanpur and was appointed in the year 1988. Since 1988, petitioner's services were extended from time to time and subsequently in 2009, his services were regularised. The petitioner superannuated from service on 31.12.2021 and consequently relying upon the judgment of this Court in the case of Dinesh Kumar Shukla Vs. State of U.P. Thru Prin. Secy. Irrigation Department, Lucknow and Others, Writ Petition No. 4946 (S/S) of 2020 (decided on 20.02.2020), prays that his post retiral benefits shall be paid.

4. Learned counsel for the petitioner after arguing the matter up to some length submits that grievance of the petitioner shall be substantially redressed in case respondent no. 4 is directed to consider and decide his representation expeditiously.

5. Learned Standing Counsel has no objection in case suitable directions are issued to respondent no. 4 to consider and decide petitioner's representation within stipulated time period.

6. Accordingly, liberty is granted to the petitioner to move fresh representation before respondent no. 4 - Executive Engineer, Tube-Well Division, Amethi, U.P. raising his grievance within two weeks from today. In case such representation is made by the petitioner, respondent no. 4 shall proceed to consider and decide the same within six weeks thereafter, by means of reasoned and speaking order in accordance with law and communicate the decision to the petitioner.

7. With above directions the writ petition stands disposed of.

Order Date :- 26.9.2022

A. Verma

(Alok Mathur, J.)