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Geeta Verma vs State Of U.P. Thru. Prin.Secy. ...
2023 Latest Caselaw 19024 ALL

Citation : 2023 Latest Caselaw 19024 ALL
Judgement Date : 25 July, 2023

Allahabad High Court
Geeta Verma vs State Of U.P. Thru. Prin.Secy. ... on 25 July, 2023
Bench: Manish Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:48560
 
Court No. - 20
 

 
Case :- WRIT - A No. - 5298 of 2023
 

 
Petitioner :- Geeta Verma
 
Respondent :- State Of U.P. Thru. Prin.Secy. Deptt. Of Karmik And 4 Others
 
Counsel for Petitioner :- Vijay Kumar,Akhilesh Kumar Mishra,Raj Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties.

Petition has been filed seeking a direction to opposite parties for providing the pay-scale of Rs.570-1100/- with effect from 01.07.1979 alongwith other consequential benefits and revision of pay scale by granting benefit of judgment and order dated 06.04.2005 passed in Writ Petition No.2052(S/S) of 1996 as well as judgment and order dated 27.08.2010 passed in Special Appeal No.1053 of 2005.

For the aforesaid grievance, the petitioner has already submitted a representation dated 17.04.2023 sent through speed post. It is submitted that since the aforesaid judgments pertained to grant of such benefits to all the employees of department, it was incumbent upon opposite parties to have adhered to the aforesaid judgments without any requirement of filing of any represention by the employee of the department. At present learned counsel for petitioner restricts his prayer for a final decision with regard to same.

Considering innocuous prayer being made by learned counsel for petitioner and without entering into the merits of the case, opposite party No.4 i.e. Inspector General of Prison, Administration and Reforms, Services, U.P. Lucknow is directed to decide representation dated 17.04.2023 by reasoned and speaking order within a period of six weeks from the date a certified copy of this order is produced before said authority alongwith copy of representation dated 17.04.2023.

With the aforesaid observations, petition stands disposed of.

Order Date :- 25.7.2023

Subodh/-

 

 

 
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