Shri Mahendra Singh vs District Magistrate, Mau And ...
2023 Latest Caselaw 4925 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- WRIT - C No. - 3451 of 2023
 

 
Petitioner :- Shri Mahendra Singh
 
Respondent :- District Magistrate, Mau And Another
 
Counsel for Petitioner :- Chandra Shekher Singh,Vinay Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Hon'ble Vivek Kumar Singh,J.

Heard learned counsel for the petitioner and Sri P.K.Giri, learned Additional Chief Standing Counsel for the State-respondent.

In pith and substance, petitioner is before this Court with a request commanding the respondent no. 1, District Magistrate, Mau to decide the application of the petitioner dated 12.11.2018 (Annexure No. 1) for honorary pension and other benefits under Section 7 of the U.P.Fighters of Democracy Honour Act, 2016.

Learned counsel for the petitioner in support of his submissions has placed reliance upon the judgment passed by coordinate Bench of this Court in Smt. Meera Devi v/s District Magistrate and another (Writ-C No. 33026 of 2021, dt. 6.1.2022) and as such it is sought to be contended that the present matter is squarely covered by the aforesaid judgment and the similar treatment may also be extended to the petitioner.

The above said argument of learned counsel for the petitioner is not being disputed by learned Additional Chief Standing Counsel.

The writ petition is accordingly disposed of in terms of Smt. Meera Devi (supra). The first respondent is directed to decide the claim of the petitioner within a period of three months from the date of receipt of true attested copy of the instant order along with the photocopy of the claim petition.

Order Date :- 14.2.2023

A.K.Srivastava