Siya Ram vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 27722 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:64849
 
Court No. - 20
 

 
Case :- WRIT - A No. - 7643 of 2023
 

 
Petitioner :- Siya Ram
 
Respondent :- State Of U.P. Thru. Prin. Secy. Public Works Deptt. And 3 Others
 
Counsel for Petitioner :- Brijesh Kumar Singh,Sanjay Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties.

Petition has been filed seeking a direction to the opposite parties for payment of pension to petitioner under Old Pension Scheme along with all consequential benefits with effect from 31st October, 2020, which is the date of his superannuation. Interest thereupon has also been sought. Learned counsel for petitioner has relied upon judgment rendered by this Court in Writ A No. 2145 of 2023, Ambika Prasad versus State of U.P. and others to submit that petitioner is also entitled for the said benefits.

For the aforesaid grievance, the petitioner has already submitted a representation but seeks liberty to file a fresh representation.

Considering innocuous prayer being made by learned counsel for the petitioner and without entering into the merits of the case petitioner is granted liberty to file a fresh representation before opposite party No. 3 i.e. Chief Engineer, Public Works Department, Luccknow. In case such a representation is filed, the same shall be decided in the light of judgment rendered in the case of Ambika Prasad (supra) in case same is applicable within with period of eight weeks from the date a copy of this order is produced before the said authority.

With the aforesaid observations, the writ petition stands disposed of.

Order Date :- 9.10.2023

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