Rajesh Kumari Singh vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 23501 ALL

Citation : 2023 Latest Caselaw 23501 ALL
Judgement Date : 25 August, 2023

Allahabad High Court

Rajesh Kumari Singh vs State Of U.P. Thru. Prin. Secy. ... on 25 August, 2023

Bench: Pankaj Bhatia





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:56779
 
Court No. - 8
 
Case :- WRIT - A No. - 6336 of 2023
 
Petitioner :- Rajesh Kumari Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Dairy Deptt. Lko And 2 Others
 
Counsel for Petitioner :- Manushresth Misra,Ravindra Kumar Singh
 
Counsel for Respondent :- C.S.C.,Shanker Lal
 

 
Hon'ble Pankaj Bhatia,J.

1. Heard learned counsel for the petitioners.

2. Learned counsel for the petitioner presses his first prayer in the writ petition, which is as under:

"1. to issue a writ, order or direction in the nature of Mandamus commanding respondents to release payment of full amount of arrear of difference of salary in favour of petitioners on account of the benefit of selection grade of one special increment on completion of 19 years of continuous satisfactory services and benefit of second promotional pay scale on completion of 24 years of continuous satisfactory services and other consequential benefits along with interest accrued thereon forthwith.

......"

3. Contention of learned counsel for the petitioner is that the issue as raised in the present petition is squarely covered by a judgment of this Court in Writ Petition No.922 (SS) of 2021 [Ram Raj Singh and Ors. v. State of U.P. & Ors.) dated 13.1.2021.

4. It is also agreed in between the parties that the issue is also squarely covered by the decision of this Court dated 8.4.2022 passed in Writ - A No.2020 of 2022.

5. Considering the fact that the petitioner is entitled for his claim, the present petition is disposed off directing respondents to make the payments as claimed by the petitioner including the benefits of rendering the services on completion of 19 years and 24 years of continuous satisfactory service to the petitioner within six months from today.

6. While according the benefits, the respondents shall pass a specific order with regard to the claim of interest over the said amount.

7. This order has been passed in the presence of Shri Satya Vrat Shukla, who has filed Vakalatnama on behalf of respondent nos.2 & 3. The Vakalatnama is taken on record.

Order Date :- 25.8.2023

nishant