Sumant Kumar vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 23948 ALL

Citation : 2023 Latest Caselaw 23948 ALL
Judgement Date : 29 August, 2023

Allahabad High Court

Sumant Kumar vs State Of U.P. Thru. Prin. Secy. ... on 29 August, 2023

Bench: Manish Mathur





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:57862
 
Court No. - 20
 

 
Case :- WRIT - A No. - 6498 of 2023
 

 
Petitioner :- Sumant Kumar
 
Respondent :- State Of U.P. Thru. Prin. Secy. Public Work Deptt. U.P. Civil Sectt. Lko.
 
Counsel for Petitioner :- Shiv Nath Goswami,Girdhari Lal Gupta,Santosh Kumar Ramakant Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

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

Petition has been filed seeking following relief:-

" (I) Issue a writ, order or direction in the nature of mandamus commanding the opposite party to provide benefit of pay scale of Rs.37400-67000 with grade pay of Rs.8700/- to the petitioner with effect from dated 17.02.2011 on the basis of Government Order dated 18.05.2011 extending the benefit of the Judgment and Order dated 28.01.2014 passed by this Hon'ble Court in similar other matters i.e., writ petition no.-236(SB)2013; Ashok Kanojia Vs. State of U.P. and also grant and extend the benefit of the judgment and order dated 19.07.2022 passed by this Hon'ble Court in Writ-A No.- 2000222 of 2015; Kuldeep Kumar and 100 others Vs. State of U.P. as well as connected with other writ petitions, in the interest of justice. ......"

For the aforesaid grievance, the petitioner has already submitted a representation but seeks liberty to file a fresh representation before the concerned authority.

Considering innocuous prayer being made by learned counsel for the petitioner and without entering into the merits of the case petitioner is granted liberty to file a fresh representation before opposite party i.e. Principal Secretary, Public Work Department, Government of U.P., Lucknow. In case such a representation is filed, the same shall be decided in the light of judgment rendered by this Court in similar circumstances as indicated in the prayer in case same are applicable upon petitioner within with period of eights weeks from the date a copy of this order is produced before the said authority

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

Order Date :- 29.8.2023

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