Neelam Verma And 2 Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 16343 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:36181
 
Court No. - 17
 

 
Case :- WRIT - A No. - 3863 of 2023
 

 
Petitioner :- Neelam Verma And 2 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Forest U.P. Lko. And 3 Others
 
Counsel for Petitioner :- I.M. Pandey Ist,Ajeet Verma
 
Counsel for Respondent :- C.S.C.,Rishabh Tripathi
 

 
Hon'ble Pankaj Bhatia,J.

1. Heard learned counsel for the petitioner and the counsel for the respondents.

2. The present petition has been filed with the following prayer:

"1. To issue a writ, order, or direction in the nature of Mandamus commanding the opposite parties to consider the petitioner for grant of notional promotion on the post of Assistant Grade-II Pay Scale Rs.5200-20200, Grade Pay-2800/- due on completion of satisfactory regular service of 10 years on the post of Assistant Grade III in terms of Regulation 16(3)C of Uttar Pradesh Forest Corporation General Service Regulations in the light of the judgment/order dated 12.03.2019 passed by this Hon'ble Court at Allahabad in Writ - A No.5189 of 2018, Ram Saran versus State of U.P. and others, as contained in Annexure No.1 to the writ petition, within a short reasonable period to be prescribed by this Hon'ble Court in the interest of justice.

2. To issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to consider and decide the representations of the petitioners contained in Annexure No.7 to the writ petition for grant of the notional promotion on the post of Assistant Grade-II pay scale Rs.5200-20200, Grade Pay-2800/- due on completion of satisfactory regular service of 10 years on the of post Assistant Grade III in terms of Regulation 16(3) C of Uttar Pradesh Forest Corporation General Service Regulations in the light of the judgment/order dated 12.03.2019 passed by this Hon'ble Court at Allahabad in Writ - A No.5189 of 2018, Ram Saran versus State of U.P. and others, within a short reasonable period to be prescribed by this Hon'ble Court in the interest of justice.

3. Considering the fact that the issue is to be decided by the respondent no.3, the present petition is disposed off giving liberty to the petitioner to file a fresh application before the respondent no.3 along with a copy of this order, who shall consider and decide the application in accordance with law with all expedition preferably within a period of three months from the date of the representation.

4. While deciding the grievance of the petitioner, the respondent no.3 would also consider whether the similar persons have been granted the benefit or not. He shall also take into consideration the law laid down by this Court in the case of Ram Saran versus State of U.P. and others.

Order Date :- 23.5.2023

KR