Navneet Yadav Pno. No. 062810975 ... vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 23031 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:58154
 
Court No. - 20
 

 
Case :- WRIT - A No. - 7485 of 2022
 

 
Petitioner :- Navneet Yadav Pno. No. 062810975 And 54 Others
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Home, Lko. And 4 Others
 
Counsel for Petitioner :- Sanandan Kumar Misra,Bina Kumari Bajpai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for petitioners and learned State Counsel for opposite parties.

Petition has been filed seeking following main relief:-

"A.Issue a Writ, in nature "MANDAMUS' 'and directing the Competent Respondent Authority to pay the arrears of leave salary for the period admissible during the training period of Sub- Inspector (Civil) Police and Platoon Commanders with allowances in addition to stipend to the petitioners along with the interest 12% P.A. in light of the G.O. dated 16.09.1965, Circular bearing No.?-II (033)7 9 dated 03.11.1979 issued by the Deputy Inspector General of Police (Headquarters), Allahabad and the judgment/order dated 08.09.2021 passed in Special Appeal No.169 of 2020 (Alok Kumar Singh and 5 others Vs. State of U.P. and 7 others).

B.Issue any other Writ, order or direction against the opposite parties which this court deems fit just and fair for the end of justice in favor of the petitioner.

C.Allow this petition with cost."

For the said grievance, petitioners are already said to have submitted a combined representation but seeks liberty to file fresh individual representation before authority concerned.

At present, learned counsel for petitioners restricts his prayer for a decision with regard to same.

Considering the innocuous prayer, without entering into merits, particularly looking into fact that certain questions of fact may be required to be adjudicated upon, liberty is granted to petitioners to submit fresh individual representation before authority concerned. In case such representation is submitted, the same is required to be considered and decided in accordance with law and also considering fact in case such benefits have already been made available to persons junior to petitioner or similarly situated to petitioner, within a period of eight weeks from the date of submission of representation.

With aforesaid observations and directions, the petition is finally disposed of.

Order Date :- 23.8.2023

prabhat