Santosh Singh And 53 Others vs State Of U.P. And 2 Others
2023 Latest Caselaw 16181 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:111843
 
Court No. - 37
 

 
Case :- WRIT - A No. - 8380 of 2023
 

 
Petitioner :- Santosh Singh And 53 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rajesh Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saral Srivastava,J.

1. Heard learned counsel for the petitioners and Sri R.S. Umrao, learned Standing Counsel for the respondents.

2. By means of present petition, the petitioner have prayed for following main reliefs:-

"(a) Issue a writ order or direction in the nature of mandamus directing to the respondent authority to take into consideration the service period spent by the petitioners while undergoing training before they were appointed as Constables for calculating 19 years of service for granting one additional increment according to the Government Order dated 02.12.2000.

(b) Issue a writ order or direction in the nature of mandamus directing to the respondent to calculate the service period of the petitioners from the date of appointment and granted one additional increment."

3. The grievance of the petitioners is that they have been appointed in the year 1989, and therefore, they are entitled to additional increment which has not been extended to them. It is further submitted that the controversy in hand is covered by judgment and order passed in Civil Misc. Writ Petition No.44330 of 2012 (Ghanshyam Tiwari & Others Vs. State of U.P. & Others). 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.3 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.3- The Deputy Inspector General of Police, (Personnel) Establishment Police Headquarter, Signature Bhawan, 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.3 shall consider and decide the same by reasoned and speaking order within a period of two months thereafter.

Order Date :- 22.5.2023

R.S. Tiwari