Manoj Kumar Seth And 22 Others vs State Of U.P. And 3 Others
2023 Latest Caselaw 15703 ALL

Citation : 2023 Latest Caselaw 15703 ALL
Judgement Date : 18 May, 2023

Allahabad High Court

Manoj Kumar Seth And 22 Others vs State Of U.P. And 3 Others on 18 May, 2023

Bench: Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:109101
 
Court No. - 37
 
Case :- WRIT - A No. - 8651 of 2023
 
Petitioner :- Manoj Kumar Seth And 22 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Santosh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saral Srivastava,J.

1. Heard learned counsel for the petitioners and Sri Vikram Bahadur Yadav, learned Standing Counsel.

2. Petitioners have been appointed as Food and Sanitary Inspector.

3. Grievance of the petitioners is that they have not been assigned work of Food Inspector. It is contended that in identical circumstances, this Court in Writ-A No.20702 of 2019 has directed the authorities to take the work of Food Inspector from the petitioner along with duty of Sanitary Inspector. The petitioners in the present case are claiming parity with the judgment of this Court in Writ-A No.20702 of 2019. In this respect, they have made several representations to the respondents-authorities, but till date, no action has been taken on the same.

4. Learned Standing Counsel for the respondents submits that no useful purpose would be served in keeping the writ petition pending and appropriate direction may be issued to respondent No.2 to consider the grievance of the petitioner.

5. Considering the facts and circumstances of the case and without going into the merits of the case and with the consent of the parties, the writ petition is disposed off with liberty to each petitioners to file separate representation before the respondent No.2- Special Secretary (Personnel) Department of Appointment, Government of U.P., Lucknow along with the certified copy of this order raising all their grievance within a period of three weeks from today. In case any such representation is filed by the petitioners, the respondent No.2 shall consider and decide the same by reasoned and speaking order within a period of two months thereafter.

Order Date :- 18.5.2023

R.S. Tiwari