Wilayat Hussain Naqvi vs State Of U.P. Thru. Secy. Tourism ...
2023 Latest Caselaw 2618 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 602 of 2023
 

 
Petitioner :- Wilayat Hussain Naqvi
 
Respondent :- State Of U.P. Thru. Secy. Tourism Lko. And Another
 
Counsel for Petitioner :- Vinay Misra
 
Counsel for Respondent :- C.S.C.,Anurag Srivastava
 

 
Hon'ble Pankaj Bhatia,J.

Present petition has been filed with the following prayers:

"(i) issue a writ order or direction in the nature of mandamus commanding the opposite parties to provide service benefits/post retiral benefits (voluntary retirement) to the petitioner by computing his service benefits up to the date of Superannuation i.e 60 years, instead of 58 years which has been done/applied in the petitioners casein the interest of justice.

(ii) issue a writ order or direction in the nature of Mandamus commanding the opposite parties to pay the remaining amount to the tune of Rs.6,66,480/- to the petitioner by providing to him service benefits computed on the basis of the age of superannuation of 60 years instead of 58 years which has been wrongly applied in the case of the petitioner, in the interest of justice.

(iii) issue a writ order or direction in the nature of Mandamus commanding the opposite parties to extend to the petitioner the benefit of the judgment and order dated 03.03.2005 passed in W.P. no.344 (S/B) 2004 as affirmed by the Hon'ble Supreme Court of India.

?..."

Considering the fact that the decision is to be taken by the respondents, the present petition is disposed off permitting the petitioner to make a fresh representation before respondent no.2, who shall decide the grievances raised by the petitioner with all expedition, preferably within a period of three months.

While doing so, the respondent will also consider the judgment of this Court in Writ Petition No.344 (SB) of 2004 dated 03.03.2005.

Order Date :- 24.1.2023

nishant