Awadh Sharan Verma And 10 Others vs State Of U.P. Thru. Addl. Chief Secy. ...
2023 Latest Caselaw 36250 ALL

Allahabad High Court

Awadh Sharan Verma And 10 Others vs State Of U.P. Thru. Addl. Chief Secy. ... on 21 December, 2023

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:84740
 

 
Court No. - 20
 

 
Case :- WRIT - A No. - 9878 of 2023
 

 
Petitioner :- Awadh Sharan Verma And 10 Others
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Irrigation And Water Resources Deptt. And 2 Others
 
Counsel for Petitioner :- Rakesh Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.
 

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

2. Petition has been filed seeking a direction to opposite parties to consider case of petitioners for granting of one annual increment on their being retiring on 30th June of respective years.

3. Learned counsel has placed reliance on judgment rendered by this court in the case of P.P. Pandey versus State of U.P. and others,writ petition No. 18375 (S/S) of 2020 which has been followed by another coordinate Bench of this Court in the case of Nand Vijay Singh and others versus Union of India and other, Writ A No. 13299 of 2020 which has been quoted with approval by the Supreme Court in the case of The Director (Admn. and HR) KPTCL & others versus C.P. Mundinamani and others reported in 2023 Live Law (SC) 296.

4. Learned State Counsel also does not dispute the fact that petitioner is squarely covered by the aforesaid judgment.

5. Considering the said factors, a writ in the nature of Mandamus is issued commanding the opposite parties to grant benefit of judgment rendered by this Court in the case of P.P. Pandey (supra) with regard to grant of one annual increment to which he had become admissible on Ist July of respective years of retirement.

6. Resultantly, the petition succeeds and is allowed at the admission stage itself. Parties to bear their own cost.

Order Date :- 21.12.2023

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