Awadh Bihari Singh vs State Of U.P. And 4 Ors
2023 Latest Caselaw 7387 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 58030 of 2014
 

 
Petitioner :- Awadh Bihari Singh
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Anil Yadav
 
Counsel for Respondent :- C.S.C.,Sanjay Chaturvedi
 

 
Hon'ble Vivek Chaudhary,J.

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

Present writ petition is filed by the petitioner seeking the following main reliefs:-

"i. a writ, order or direction in the nature of mandamus directing the respondent authorities to permit the petitioner for depositing the management contributory together with interest thereon.

ii. a writ, order or direction in the nature of mandamus directing to the respondents authorities for clubbing the petitioner service when the institution was unaided for calculation of his pension as per the Government Order dated 23.05.1998 and 17.02.1999."

Learned counsel for petitioner submits that grievance of petitioner would be substantially met in case representation of petitioner for the said purposes is considered and decided in a time bound manner. He has also placed reliance upon a judgment of this Court in Civil Misc. Writ Petition No. 45217 of 2012 (Buddhiram Vs. The State of U.P. & others) dated 26.09.2012.

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-The Basic Education Officer, Ballia, raising all his grievance, annexing therewith a copy of this writ petition along with annexures as well as a copy of the above mentioned judgment 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, present writ petition is disposed of.

.

(Vivek Chaudhary, J.)

Order Date :- 14.3.2023

Arjun/-