Ramesh Kumar Singh vs State Of U.P. Thru. Prin Secy. ...
2023 Latest Caselaw 2853 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 732 of 2023
 
Petitioner :- Ramesh Kumar Singh
 
Respondent :- State Of U.P. Thru. Prin Secy. Dept. Of Basic Edu. Civil Sectt. Lko And 2 Others
 
Counsel for Petitioner :- Ramesh Singh,Gopal Krishna Dixit
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioner and learned Standing Counsel for the State.

Present writ petition is filed by the petitioner claiming that he is entitled for the service benefits i.e. pay increment w.e.f. 28.4.1999 to 28.4.2007, first assured career progression, Grade Pay of Rs.6600/- w.e.f. 28.4.2007, second assured career progression (ACP) Grade Pay of Rs.7600/- w.e.f. 28.4.2015, first promotion on the Group-A post of District Inspector of Schools/equivalent post and further promotion on the post of Deputy Director of Education from the date, similarly situated persons and juniors to the petitioner were promoted.

Learned counsel for the petitioner submits that the case of the petitioner is also supported by the judgment and order dated 17.12.2021 passed by the State Public Service Tribunal, Lucknow in Claim Petition No.1167 of 2021. He further 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.1-Principal Secretary, Department of Basic Education, U.P. Civil Secretariat, Lucknow, 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 computer generated/certified copy of this order.

In case such a representation is moved by petitioner, respondent no.1 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 computer generated/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, present writ petition is disposed of.

.

[Vivek Chaudhary,J.]

Order Date :- 27.1.2023

Sachin