Krishna Ram And 2 Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 15065 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:33055
 
Court No. - 17
 

 
Case :- WRIT - A No. - 3460 of 2023
 

 
Petitioner :- Krishna Ram And 2 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Agriculture Edu. And Research Lko. And 4 Others
 
Counsel for Petitioner :- Abhishek Shukla
 
Counsel for Respondent :- C.S.C.,Prashant Kumar Singh
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for the petitioners and Sri Uttam Kumar Verma learned counsel for respondents.

The contention of the counsel for the petitioners is that the petitioners are entitled to the benefits of pension and the services rendered by them under the old pension scheme in the light of the judgment of Hon'ble Supreme Court in the case of Prem Singh vs. State of U.P. & Ors. reported in [2019 (10) SCC 516]. He claims that petitioners have filed a representation before the respondent No.3 which is pending consideration.

Without going into the merits of the claim of the petitioners at this stage, the present petition is disposed of giving liberty to the petitioners to file separate representations before the respondent No.3, who shall take a decision strictly in accordance with law and pass reasoned order on the applications filed by the petitioners preferably within a period of six weeks. The petitioners shall be at liberty to place reliance of whatever judgments they want.

Order Date :- 12.5.2023

Saurabh Yadav/-