Shambhu Shankar Singh And Another vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 21274 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:52349
 
Court No. - 20
 

 
Case :- WRIT - A No. - 5752 of 2023
 

 
Petitioner :- Shambhu Shankar Singh And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Revenue, Lko. And 4 Others
 
Counsel for Petitioner :- Raj Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for petitioners and learned State Counsel appearing on behalf of opposite parties.

Petition has been filed seeking a direction to the opposite parties for payment of arrears of salary due to petitioner's late father Raj Narain Singh for the period 10th May, 1993 till 31st August,1999 along with interest and pensionary benefits with effect from 31st August, 1999 till 21st January, 2014 and for arrears of family pension till 8th August, 2019 along with other post retiral benefits.

It has been submitted that initially petitioner's father was dismissed from service vide order dated 19th May 1993 which was challenged in writ petition no. 5948 of 1993 which was allowed by means of judgment and order dated 19th July, 2017 but during pendency of aforesaid petition, petitioner's father had passed away and petitioner's mother had been substituted in his place in the petition.

It is submitted that the aforesaid judgment and order dated 19th July, 2017 became final since it has not been challenged but post retiral benefits due to petitioners' parents have been released only post 2017 and service arrears prior thereto have not been paid as yet.

For the aforesaid grievance, the petitioner have already submitted a representation dated 5th January, 2023. At present learned counsel for the petitioners restricts their prayer for a decision with regard to same.

Considering innocuous prayer being made by learned counsel for petitioners and without entering into the merits of the case, opposite party No. 4 i.e. District Magistrate Ayodhya is directed to decide representation dated 5th January, 2023 within a period of eight weeks from the date a copy of this order is produced before him. The petitioner shall annex a copy of the aforesaid representation dated 5th January, 2023 along with copy of this order.

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

Order Date :- 8.8.2023

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