Ground Water Deptt. Retired ... vs State Of U.P. Thru. The Prin. Secy. ...
2023 Latest Caselaw 9219 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 
Case :- WRIT - A No. - 2492 of 2023
 
Petitioner :- Ground Water Deptt. Retired Fourth Class Employees Association, Thru. President Krishna Bahadur
 
Respondent :- State Of U.P. Thru. The Prin. Secy. Namami Gange And Rural Water Supply Deptt. Lko. And Another
 
Counsel for Petitioner :- Akash Dikshit
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present petition has been filed on behalf of the Association (Ground Water Department Retired Fourth Class Employees Association) praying following reliefs:-

"(i) Issue a writ, order or direction in the nature of Mandamus thereby directing the opp. parties/ opp. party No.2 to extend the benefit of the judgment and order passed in Special Appeal No.520 of 2011 dated 09.10.2017, Annexure No.3, as well as order passed in Writ A No.15308 of 2008 dated 03.04.2018, Annexure No.4, to all the eligible retired Class IV employees rendered their service as work charge employee in the Ground Water Department and have been superannuated without counting/adding their work charge service period for the determination of their seniority and promotion and further to provide all the consequential service/retiral benefit to them within the stipulated period; and

(ii) Issue any other writ order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case.

(iii)...."

2. It is strange that an Association has come to agitate rights of individual workmen. There are no particulars of the workmen, who are members of the Association; when they were taken on work charge; when their services were regularized; and when they demitted the office.

3. Prayer, which has been prayed in the writ petition, is omnibus prayer which cannot be granted by this Court in the present petition. An individual employee may come before this Court for agitation of his/her grievance. I find this writ petition not maintainable, which is hereby dismissed.

(Dinesh Kumar Singh, J.)

Order Date :- 28.3.2023/prateek