Rajveer Singh vs State Of U.P. And 3 Others
2023 Latest Caselaw 16860 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:118364
 
Court No. - 37
 

 
Case :- WRIT - A No. - 8771 of 2023
 

 
Petitioner :- Rajveer Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Prabhakar Tripathi,Surendra Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,Ashish Mishra
 

 
Hon'ble Saral Srivastava,J.

1. Heard learned counsel for the petitioner and Sri Rahul Srivastava, learned counsel for the respondent.

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

"(a) To issue a writ order or direction in the nature of Mandamus commanding respondent no. 3 Administrative Judge, Allahabad to dispose of the departmental appeal of the petitioner dated 22.07.2017 against the judgment and order dated 06.09.2016 passed by District Judge Allahabad in N.J.E. No. 16F/2013.

(b) To issue a writ order or direction in the nature of Mandamus commanding the respondent no. 4, District Judge Allahabad to make payments to the petitioner as under:-

(i) Arrears of salary during suspension period from 04.07.2013 to 06.04.2016.

(ii) Payment of salary before suspension from 01.06.2013 to 21.06.2013.

(iii) To provide suspended four increment and arrears of the same to the petitioner."

3. Learned counsel for the respondent states that the appeal of the petitioner has been placed before the Administrative Judge, Allahabad and shall be decided expeditiously.

4. In view of the aforesaid fact, the writ petition is disposed of.

Order Date :- 26.5.2023

R.S. Tiwari