Abdul Razzaq vs State Of U.P. And 3 Others
2023 Latest Caselaw 14810 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:103578
 
Court No. - 36
 

 
Case :- WRIT - A No. - 7207 of 2023
 

 
Petitioner :- Abdul Razzaq
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Onkar Nath
 
Counsel for Respondent :- C.S.C.,Sanjay Kumar Om
 

 
Hon'ble Ashutosh Srivastava,J.

Heard Sri Neeraj Kumar Pandey, learned counsel for the petitioner, learned Standing Counsel for the State-Respondent No.1 and Sri Praveen Kumar, Advocate, under the Authority of Sri Sanjay Kumar Om, learned counsel for the Respondent Nos.2 to 4.

The petitioner has approached this Court for issuance of a writ, order or direction in the nature of mandamus commanding the respondents to ensure the payment of outstanding amount of Leave Encashment, Group Insurance, arrears of D.A., arrears of VIth pay revision w.e.f. 01.01.2006 till 11.03.2010 along with interest to the petitioner keeping in view of the decision of this Hon'ble Court rendered in the matter of Yogendra Singh Vs. State of U.P. and others (2017) 1 ALJ 121 (Writ-A No. 23639 of 2016) and judgment dated 19.02.2021 passed by this Hon'ble Court in Writ-A No. 1776 of 2021 Girja Shankar and 34 others Vs. State of U.P. and 3 others expeditiously or within the time stipulated as fix by this Hon'ble Court.

At the very outset, learned counsel for the petitioner submits that the petitioner has already preferred representation dated 18.07.2022 before the Respondent No.4 and the purpose of filing this writ petition would be served if directions are issued to the Respondent No.4, Executive Engineer, Prakalp Khand II, Uttar Pradesh Jal Nigam (Rural) Kanpur, to pass appropriate orders on the pending representation of the petitioner.

Learned Standing Counsel for the State Respondent No.1 as well as Sri Praveen Kumar, Advocate, under the Authority of Sri Sanjay Kumar Om, learned counsel appearing for the Respondent Nos.2 to 4 submit that they have no objection to the aforesaid proposition.

Considering the submissions advanced, this Court is of the opinion that no useful purpose would be served by keeping the writ petition pending and the same is accordingly, disposed of expecting the Respondent No.4, Executive Engineer, Prakalp Khand II, Uttar Pradesh Jal Nigam (Rural) Kanpur, seized with the application of the petitioner dated 18.07.2022 to pass appropriate orders thereon, after considering all aspects of the matter, strictly in accordance with law, preferably within a period of two months from the date of service of a certified copy of this order.

Needless to say that this Court has not expressed any opinion on the merits of the claim of the petitioner and it shall be open for the Respondent No.4 to pass appropriate orders strictly in accordance with law.

Order Date :- 11.5.2023

Ashish