Dr. Om Prakash Pandey And Another vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 6937 ALL

Citation : 2023 Latest Caselaw 6937 ALL
Judgement Date : 2 March, 2023

Allahabad High Court

Dr. Om Prakash Pandey And Another vs State Of U.P. Thru. Addl. Chief ... on 2 March, 2023

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

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Court No. - 5
 

 
Case :- WRIT - A No. - 1980 of 2023
 

 
Petitioner :- Dr. Om Prakash Pandey And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Finance Lko. And Others
 
Counsel for Petitioner :- Anupama Bhadauria,Vinod Kumar Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

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

Present writ petition is filed by the petitioners, who are Medical Officers (Ayurveda), claiming that they are entitled to the benefit of the Special A.C.P. in the light of the judgment of this Court dated 06.05.2022 passed in Writ-A No.8366 of 2017 (Dr. Om Prakash Gupta and another vs. State of U.P. and others) and other connected matter, however, the same is wrongly being denied to the petitioners.

Learned counsel for petitioners submits that grievance of petitioners would be sufficiently met in case representation of petitioners 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, petitioners are permitted to make a fresh detailed representation to respondent no.1-Additional Chief Secretary, Department of Finance, Civil Secretariat, Lucknow, raising all their grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of their 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 petitioners, 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 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 :- 2.3.2023

Sachin