Ved Prakash Tyagi vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 6446 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 1841 of 2023
 

 
Petitioner :- Ved Prakash Tyagi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Cooperative Govt. U.P. Lko. And 3 Others
 
Counsel for Petitioner :- Daya Shankar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioner and learned standing counsel for State.

Present writ petition is filed by the petitioner for the following principal relief:-

"i) to issue a writ, order or direction in the nature of mandamus commanding the opposite parties, after treating the Petitioner Govt. servant at par with to Revenue Ameen from the date of his first appointment dated 30.03.1983, and all service and post retiral service benefits which are payable to the Ameen working in the Revenue department, in the light of judgment/order dated 20.03.2001 and order dated 13.01.2023 passed by this Hon'ble Court in Writ-A No.772 of 2020."

Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

Learned standing counsel has no objection to the same.

In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no.3 Collector/District Magistrate, District-Ghaziabad, raising all his grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of his claim within a period of two weeks from today along with a certified copy of this order.

In case such a representation is moved by petitioner, respondent no.3 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of two months from the date a certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

With the aforesaid directions, the writ petition is disposed of.

Order Date :- 28.2.2023

Arti/-

[Vivek Chaudhary,J.]