Amrish Kumar Saxena vs State Of U.P. And 3 Others
2023 Latest Caselaw 10118 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 5831 of 2023
 

 
Petitioner :- Amrish Kumar Saxena
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Krishna Dutt Tiwari
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioner and learned standing counsel for State.

Present writ petition is filed by the petitioner seeking following main relief:

"To issue writ, order or direction in the nature of mandamus directing the respondent authority to make payment of the entire benefits treating the petitioner retire completing the age of 60 years in view of the judgment of this Hon'ble Court in the case of Jagmohan and an other Vs. State of U.P. within stipulated period foxed by this Hon'ble Court"

Learned counsel for petitioner submits that grievance of petitioner would sufficiently be met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

Learned standing counsel has no objection to the same.

In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no.2-Commissioner Gram Vikas Abhikaran, Lucknow, U.P., raising all his grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of his claim within a period of two weeks from today along with a certified copy of this order.

In case such a representation is moved by petitioner, respondent no.2 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of two months from the date a certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

With the aforesaid directions, the writ petition is disposed of.

.

[Vivek Chaudhary,J.]

Order Date :- 5.4.2023

-Amit K-