Ram Singh And 669 Others vs Union Of India And 3 Others
2023 Latest Caselaw 10977 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 11990 of 2023
 

 
Petitioner :- Ram Singh And 669 Others
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Anil Kumar Srivastava,Anil Kumar Mehrotra,Poonam Srivastava
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Pankaj Bhatia,J.

Heard Sri Anil Kumar Mehrotra and Sri Anil Kumar Srivastava, learned Counsel appearing on behalf of the petitioners.

The present petition has been filed by the petitioners alleging that the persons who are similarly situated had approached the Hon'ble Supreme Court by filing Writ Petition (Civil) No.52 of 2016 in which the Hon'ble Supreme Court had noticed the earlier judgment of the Supreme Court dated 22.08.2023 passed in All India Railway Parcel and Goods Porters' Union vs Union of India and others; (2003) 11 SCC 590 wherein in para 34, certain directions have been issued.

The petitioners claiming the benefit as were extended by the Hon'ble Supreme Court to the petitioners of Writ Petition (Civil) No.52 of 2016 filed Writ Petition (Civil) No.269 of 2022 before the Hon'ble Supreme Court, which was disposed off on 22.04.2022 permitting the petitioners to avail the remedies in accordance with law. In pursuance to the liberty granted, the present writ petition has been filed by the petitioners.

The Counsel for the petitioner argues that the petitioners are also entitled to the benefit as has been extended by the Hon'ble Supreme Court and noticed hereinabove, for which, the petitioners have made representation before the respondent authorities.

Considering the said submission and without going into the merits of the claim of the petitioner at this stage, the present petition is disposed off permitting the petitioners to file a fresh representation before the respondent no.2 who shall consider the cause of the petitioners and shall pass orders in accordance with law with all expedition preferably within a period of six months from the date of filing of the application along with certified copy of this order.

While passing the order, the grievance of the petitioners that persons similarly situated have been given the same benefit shall also be considered.

Order Date :- 12.4.2023

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